Section 6 in The Vizagapatnam Harbour Craft Rules, 1950
6. Licence, rules, etc., to be produced when demanded.
(1)The licence of every harbour craft shall be kept in the possession of the tindal, who shall produce the licence whenever called upon to do so by the Deputy Port Conservator or by any person duly authorised by the Deputy Port Conservator in that behalf.(2)A copy of these rules and of any written directions issued by the Deputy Port Conservator for carrying the same into effect shall also be furnished by the owner to the tindal who shall, on demand, show-them to any consignor, or passenger by such harbour craft. The owner shall be responsible for securing that the tindal understand the said rules and directions for obtaining a declaration from him to that effect and for producing such declaration whenever required by the Deputy Port Conservator.
