Section 2028 in The Cochin Harbour Craft Rules, 1947
2028.
No. 11-P (63)/41, dated 11th August, 1947. - In exercise of the powers conferred by Cl. (k) of sub-section (1) of Sec. 6 of the Indian Ports Act, 1908 (15 of 1908), and in supersession of all previous rules on the subject, the Central Government is pleased to direct that the following rules shall be made for the licensing and regulation of Harbour Craft and Crews thereof in the Port of Cochin, the same having been previously published as required by sub-section (2) of the said section, namely,Rules
