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Union of India - Section

Section 4 in The Major Port of Tuticorin (Harbour Craft) Rules, 1976

4. Licensing of harbor craft

(1)Every application for the licensing of a harbor craft under rule 3 shall be made to the Deputy Conservator in writing and shall contain the following particulars, namely :-
(a)the owner's name and address in full and if the owner is a minor it shall contain the name and address of his guardian;
(b)the name and address of the agent, if any, duly authorized by the owner to act on his behalf;
(c)the name of the tindal whom the owner propose to place him in-charge of the harbor craft;
(d)the nature of the license required, that is to say, whether it is required for a passenger boat or for a cargo boat, or for any other purposes; and
(e)the details of the harbor craft in respect of its measurements, gross tonnage and other relevant particulars.
(2)On receiving an application for license under sub-rule (1), the Deputy Conservator shall survey and measure the harbor craft, or cause it to be surveyed and measured in the presence of the owner or any person duly appointed for the purposes by such owner, and on being satisfied that the harbor craft is sea worthy and it for service at the Port, or upon the production of a certificate in writing from the officer who surveyed the harbor craft certifying:-
(a)that such harbor craft is seaworthy, properly equipped and suited for the purpose for which the license is required;
(b)the number of passenger that such harbor craft is capable of carrying under all conditions:
(c)the number of crew required for the safe navigation of such harbor craft:
(d)that the equipment of such harbor craft is in good order and condition, grant a license in Form A on payment of the fees specified in rule 28.
(3)For the purpose of survey and measurement specified in sub-rule (2), the owner shall cause the harbor craft to be brought to such place as the Deputy Conservator may specify:
(4)Subject to the provisions of these rules, all licenses in Form A shall be issued for the financial year ending on the 31st March.