Section 4 in The Harbour Craft Rules for the Port of Madras, 1935
4. Harbour craft plying within the Port to be licensed.
-No person shall, whether as owner or as servant, use any harbour craft to carry goods or passengers to or from any ship or vessel at the Port or from place to place within the limits of the Port unless such person holds a licence in the form in Appendix A granted by the Registering Officer and unless the harbnour craft so used has been registered. For purposes of registration the owner of a harbour craft shall cause it to be brought to such place as the Registering Officer may appoint.Nothing in this rule shall apply (i) to boats forming part of the equipment of a ship or steamer, or (ii) to harbour craft maintained solely fro purposes of pleasure :Provided that the Registering Officer may, if he thinks fit, withdraw this exemption from any such harbour craft.
