Section 16 in The Harbour Craft Rules for the Port of Madras, 1935
16. Refusal to ply without lawful excuse.
- If the owner or the tindal in charge of a registered harbour craft plying regularly for hire, without reasonable excuse, of which the Registering Officer shall, subject to the appeal provided in rule 26, be the sole judge, refuse to allow such harbour craft to ply for hire when required to do so, the licence of such harbour craft shall be liable to be revoked.
