Section 28 in The Kandla Harbour Craft Rules, 1955
28. Revocation of licences.
- If, in the opinion of the Licensing Officer the owner of any licensed harbour craft has contravened any of these rules, the Licensing Officer may, without prejudice to any other action that may be taken against such owner in respect of the contravention, cancel all or any of the licences in Form 'A' held by the owner.
