Section 10 in The Harbour Craft Rules for the Port of Madras, 1935
10. Registration of harbour craft's tindals.
-At the time of registration of any harbour craft under rule 4, the name of its tindal as entered in the licence and other particulars relating to him shall be entered in a book which shall be kept by the Registering Officer for the purpose in the form in Appendix B.Every year in the month of January, on a date to be fixed by the Registering Officer, the owner of every registered harbour craft shall produce before the Registering Officer the tindal of such harbour craft with a view to the correctness of the entries in the register being verified by the Registering Officer :Provided that if such harbour craft is away from the Port on the date fixed for production of the tindal, the owner shall produce the tindal within 24 hours after the return of the harbour craft to the Port.
