Section 22(3) in The Port Of New Mangalore (Harbour Craft) Rules, 1976
(3)If any licensed harbour craft is found by the Deputy Conservator to have contravened the provisions of sub-rule (1) or (2), the Deputy Conservator may(a)cancel the licence issued in respect of the habour craft; and(b)direct that the tindal at fault shall not be employed in any capacity in any licensed harbour craft and that his name shall be removed from the register of tindals.
