Section 23(4) in The Kandla Harbour Craft Rules, 1955
(4)If a licensed harbour craft is engaged or is about to be engaged by any owner or person in charge of such harbour craft or any other person for smuggling or for any activity, other than those for which such harbour craft is licensed, the licence issued in respect of such harbour craft shall, without prejudice to any other action that may be taken against such owner or other person be forfeited;and, for a period of three years from the date on which the licence is forfeited, no licence shall be issued under these rules for any harbour craft belonging to such owner or other person, or belonging to a Hindu undivided family in which such owner or other person is the karta:Provided that before refusing to issue a licence under this sub-rule, the Licensing Officer shall give an opportunity of being heard to the person concerned.
