Section 14 in The Kandla Harbour Craft Rules, 1955
14. Control of working of licensed harbour craft.
(1)The owner of every licensed harbour craft shall provide it with such full complement of crew and with such equipment as may be determined by the licensing officer and entered into the licence. The tindal of the harbour craft shall not have on board more or less than the number of the crew prescribed in the licence for fair or foul weather according as the harbour craft plies in fair or foul weather, and shall not carry passengers or goods in excess of the number or quantity entered into the licence for the harbour craft.(2)Every licensed harbour craft plying within the port shall carry such number of lifebuoys as may be considered reasonable by the licensing officer and of a type approved by him. Every such harbour craft shall carry, in addition, such buoyant apparatus as may be considered necessary by the licensing officer.All buoys and buoyant apparatus carried in pursuance of this rule shall be stowed to the satisfaction of the licensing officer and so as to be readily accessible to the persons on board.(3)The licensing officer shall exercise his discretion in fixing the number of crew required in a licensed harbour craft plying within the port and carrying passengers.(4)Where the owner of a licensed harbour craft does not desire to carry the full complement of passengers, or is not prepared, or considers it impracticable to carry the prescribed life-saving appliances, the licensing officer may endorse the licence to the effect that the number of passengers is limited accordingly.
