Section 22 in The Major Port of Tuticorin (Harbour Craft) Rules, 1976
22. Fishing boats not to be allowed near a harbor boat or alongside a vessel
(1)No person incharge of or navigating a licensed cargo boat shall allow a fishing boat to be within ten yards of her when such cargo boats is plying between a vessel and the shore.(2)No person incharge of or navigating a fishing boat shall allow it to go alongside the vessel while discharging or shipping of cargo is proceeding.(3)If any licensed harbor craft is found by the Deputy Conservator to have contravened the provisions of sub rule (i) or (ii) the Deputy Conservator may :-(a)cancel the license issued in respect of the harbor craft ;(b)direct that the tindal at fault shall not be employed in any capacity in any licensed harbor craft and that his name shall be removed from the register of tindals.(4)If any owner employs such tindal contrary to the directions of the Deputy Conservator, given under clause (b) of sub-rule (iii), the Deputy Conservator, may cancel all or any of the licenses held by the said owner.
