Section 6 in The Sailing Vessels (Members Of Crew) Rules, 1967
6. Suspension or cancellation of permits/identity cards.
- If the Issuing Authority has reasons to believe that the holder of a permit or of an identity card has-(a)used or attempted to use false documents or made a false declaration for the purpose of obtaining the permit or, as the case may be, the identity card;(b)committed or attempted to commit any offence punishable under Chapter IX or Chapter XVII of the Indian Penal Code (45 of 1860) or under the Prevention of Corruption Act, 1947 (2 of 1947) or under the Customs Act, 1962 (52 of 1962);(c)without sufficient cause deserted his place of duty on a vessel or has, without such cause, refused to discharge his duties on a vessel, then the Issuing Authority may, after giving the holder an opportunity to be heard, by order in writing and for reasons which shall be communicated in writing to the holder suspend for any period or cancel the permit or identity card.
