Section 11 in The Port Of New Mangalore (Harbour Craft) Rules, 1976
11. Annual and special inspection etc of licensed harbour craft and crew.
(1)On or before the expiry of the licence, the owner of every licensed harbour craft shall produce it together with its licence for inspection to the Deputy Conservator at such place as he may appoint for the purpose.(2)In addition to the inspection referred to in sub-rule (1), special or partial inspections may be held by the Deputy Conservator at such times as the Deputy Conservator may consider necessary.(3)At all inspections under this rule, each harbour craft shall have its full complement of crew and equipment.
