Section 6 in The Major Port of Tuticorin (Harbour Craft) Rules, 1976
6. License, rules, etc. to be produced when demanded
- (i) The license of every harbor craft shall be kept in the possession of the Tindal who shall produce the license whenever called upon to do so by the Deputy Conservator or by any person duly authorized by the Deputy Conservator in that behalf.(2)A copy of these rules and of any written directions issued by the Deputy Conservator in respect of their implementation shall also be furnished by the owner to the Tindal who shall on demand, show them to any hirer or consignor of, or passenger in, such harbor craft. The owner shall be responsible for ensuring that the Tindal understands the provision of these rules and directions and for obtaining a declaration from him to that effect and producing the same whenever required by the Deputy Conservator.
