Section 4 in The Sailing Vessels (Members Of Crew) Rules, 1967
4. Issue of permits/identity cards.
(1)An application for a permit or an identity card shall be made in duplicate in Form A to the Issuing Authority and such application shall be accompanied by [a fee of Rs. 3] [Substitued by G.S.R. 150, dated 25th January, 1984] [and three copies of the passport size photograph of the applicant] [Inserted by G.S.R. 1544, dated 26th June, 1968].(2)On receipt of an application under sub-rule (1) the Issuing Authority shall, after conducting such inquiry, if any, as he may consider necessary, either issue the permit or identity card or, for reasons to be recorded in writing refuse to issue the same.(3)Permits and identity cards shall be issued in Form B and shall be numbered serially, such number being preceded by the code letters of the port of issue specified in the Merchant Shipping (Registration of Sailing Vessels) Rules, 1960.(4)A permit or an identity card shall be valid for a period of [three years] [Substitued by G.S.R. 150, dated 25th January, 1984] from the date of issue :Provided that the Issuing Authority may grant, for reasons to be recorded in writing a permit or an identity card for a period less than '[three years]. Provided further that where at the expiry of a permit or an identity card, the holder thereof is on a vessel which is on a voyage outside India, such permit or identity card shall be deemed to be valid until such vessel arrives at any port in India.(5)Where a permit or an identity card is refused under these rules or where such permit or identity card is granted for a period less than [three years] [Substitued by G.S.R. 150, dated 25th January, 1984] the Issuing Authority shall inform the applicant in writing stating the reasons therefore and in the case of refusal shall return to the applicant the fee paid by him.(6)The Issuing Authority shall forward a duplicate copy of every application received by him under this rule to the Director-General for record and where an application for a permit or an identity card is refused he shall also send a report stating briefly therein the reasons for such refusal.
