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

Union of India - Subsection

Section 13(5) in The Major Port of Tuticorin (Harbour Craft) Rules, 1976

(5)Whether the owner of the licensed harbor craft does not desire to carry the complement of passengers, or is not prepared, or considers it impracticable to carry the prescribed life saving appliances, the Deputy Conservator may limit the number of passengers accordingly and endorse the license to the effect.