Section 26 in The Vizagapatnam Harbour Craft Rules, 1950
26. Revocation of Licenses.
- [(1)] [Renumbered by G.S.R. 2006, dated 7th November, 1968] If in the opinion of the Deputy Port Conservator the owner of any licensed harbour craft has contravened any of these rules, the Deputy Port Conservator 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 licenses in Form A held by the owner :[Provided that no such license shall be cancelled unless the owner of the licensed harbour craft has been given a reasonable opportunity of making his representations.] [Inserted by G.S.R. 2006, dated 7th November, 1968](2)[ Every order cancelling a licence shall be in writing and shall specify the reasons for such cancellation and shall be communicated to the owner of the licensed harbour craft.] [Inserted by G.S.R. 2006, dated 7th November, 1968]
