Section 25(1) in The Harbour Craft Rules for the Port of Madras, 1935
(1)If the owner of any licensed harbour craft commits a breach of any of the rules in this Part or Part II, or commits a breach of any of the conditions of the licence, the Registering Officer may revoke the licence held in respect of such harbour craft after giving the owner an opportunity of being heard:Provided that no such opportunity shall be given in cases where the owner has been convicted by a court for any breach under this sub-rule.
