Section 3 in The Mormugao Harbour Craft Rules, 1976
3. Harbour craft to be licensed.
(1)No harbour craft shall ply whether regularly or occasionally, exclusively within the limits of the port or partly within and partly without such limits, unless it holds a licence as specified in Form 1.(2)Such licence in the case of self-propelled harbour craft shall not be issued unless they are registered under either the Inland Steam-vessels Act, 1917 (1 of 1917) or Coasting-vessels Act, 1838 (19 of 1838) as the case may be, and are insured against all risks including salvage thereof, if necessary :Provided that nothing in these rules shall apply to,(a)boats forming part of the equipment of a ship or steamer; or(b)any harbour craft maintained solely for purposes of pleasure; or(c)harbour craft belonging to the major ports or the Central Government or a State Government :Provided further that the Deputy Conservator may, if he so deems necessary direct, by an order in writing, that Cl. (a) of the foregoing proviso shall not apply to any boat or harbour craft or shall apply to such boat or harbour craft either unconditionally or subject to such conditions and restrictions as he may specify in the said order.
