Section 4 in The Orissa Cargo Boats (Licensing and Regulation) Rules, 1960
4. Application for the licensing of cargo boats.
(1)Every application for the licensing of a Class I cargo boat shall be made in writing to the Conservator and shall be signed by the owner, and shall state the residence of the owner, the name of the tindal in charge, the number of the crew and the description and tonnags of the boat. If the residence of the owner is not in the port, the name and residence of an agent in the port, duly authorised to act for him as regards the licensing of the boat, shall be stated by the owner. If the cargo boat has been previously licensed its previous number shall be stated.(2)The applicant shall produce the cargo boat at such time and place as the Conservator shall direct.
