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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Vizagapatnam Harbour Craft Rules, 1950

(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.