Section 11 in The Orissa Cargo Boats (Licensing and Regulation) Rules, 1960
11. Transfer of licence for cargo boat and change of tindal's name on licence.
(1)When the ownership of a cargo boat is transferred the cargo boat shall not ply within or partly within and partly without the port after such a transfer, unless or unit the licence has been registered in the name of the transferee.(2)Application for the transfer of the licence shall be made by the transferee in writing to the Conservator and that licence shall be reissued, with the necessary correction on payment of a fee in accordance with the scale prescribed in Appendix IV to these rules.(3)In the case of Class I cargo boats-(a)when the tidal of the boat is changed, the cargo boat shall not ply within or partly within and partly without the port unless or until the necessary corrections have been made on the licence held by the owner and the tindal and in the register maintained by the Conservator;.(b)application for the change of the tindal's name on the licence shall be made by the owner or the tindal in writing to the Conservator and the licence shall be reissued after the necessary corrections, on payment of the fee prescribed in Appendix IV to these rules.
