Section 13 in The Cochin Harbour Craft Rules, 1947
13. Control of working of licensed harbour craft.
(1)The owner of every licensed harbour craft shall provide it with such full complement of crew and with such equipment as may be determined by the Deputy Conservator of the Port and entered in the licence. The tindal of the harbour craft shall not have on board more or less than the number of the crew prescribed in the licence for fine or rough weather according as the harbour craft plies in fine or rough weather and shall not carry passengers or goods in excees of the number or quantity entered in the licence for the harbour craft.(2)Every licensed harbour craft plying within the port shall carry such number of life buoys as may be considered reasonable by the Deputy Conservator of the Port and of a type approved by him. Every such harbour craft shall carry in addition such buoyant apparatus as may be considered necessary by the Deputy Conservator of the Port.All buoys and buoyant apparatus carried in pursuance of this rule shall be stowed to the satisfaction of the Deputy Conservator of the Port and so as to be readily accessible to the persons on board.(3)The Deputy Conservator of the Port shall exercise his discretion in fixing the number of crew required in a licensed harbour craft plying within the port and carrying passengers.(4)Where the owner of a licensed harbour craft does not desire to carry the full complement of passengers, or is not prepared, or considers it impracticable to carry the prescribed life saving appliances, the Deputy Conservator of the Port may endorse the licence to the effect and the number of passengers is limited accordingly.
