Section 11 in The Major Port of Tuticorin (Harbour Craft) Rules, 1976
11. Annual and special inspection of licensed harbor craft and crew
- Every owner shall, 30 days before the date of expiry of license, submit an application for the inspection of the Harbor Craft and renewal of license. Every owner of every registered harbor craft shall be required to produce it together with its license for inspection by the Registering Officer or Licensing Officer at such place, and on such date as he may appoint for the purpose. In addition to such inspection, special or partial inspection may be held by the Registering Officer or Licensing Officer or by any person duly authorised by him, at such times as the Registering Officer or Licensing Officer may consider necessary.At all inspections under this rule, the harbor craft shall have its full complement of crew and equipment and no person who is not a certificated person as required by these rules, or who in the opinion of the Registering Officer is unaccustomed to the use of the harbor craft or inefficient shall be employed or registered as a Tindal or Syrang.The owners of all craft lincensed under these rules shall obtain a 'No objection' certificate from the Customs for renewal of license.
