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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in The Vizagapatnam Harbour Craft Rules, 1950

(1)The owner of every licensed harbour craft shall provide it with such full complement of crew and with such equipthent as may be determined by the Deputy Port Conservator 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 fine or rough weather according as the harbour craft plies in fine or rough weather and shall not carry passengers or goods in excess of the number or quantity entered into the licence for the harbour craft.