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Union of India - Section

Section 12 in The Mormugao Harbour Craft Rules, 1976

12. Repairs of licensed harbour craft ordered for inspection.

-The owner of every licensed harbour craft shall execute such repairs thereto as the Deputy Conservator may direct in order to render such harbour craft efficient, and no owner or person shall ply any such harbour craft or cause or permit it to be plied until such repairs have been duly executed and the Deputy Conservator has granted permission for its use. For the purposes of such repairs, the owner shall cause the harbour craft to be hauled up only to such places on the foreshore as the Deputy Conservator may from time to time direct.