Section 22 in Paradip Port Harbour Craft Rules 1967
22. Fishing Boats not to be allowed near a Cargo Boat or alongside Vessel
(1)No person in charge of or navigating a licensed cargo boat shall allow a fishing boat to be within ten yards of her when such cargo boat is plying between a vessel and the shore.(2)No person in charge of or navigating a fishing boat shall allow it to go alongside a vessel while discharge or shipping of cargo is proceeding.(3)If any licensed harbour craft is found by the Deputy Conservator to have contravened the provisions of sub-rule (1) or (2) the Deputy Conservator may--(a)cancel the license issued in respect of the harbour craft,(b)direct that the tindal at fault shall not be employed in any capacity in any licensed harbour craft and that his name shall be removed from the register of tindals,(4)If any owner employs such tindal contrary to the directions of the Deputy Conservator, given under clause (b) of sub-rule (3), the Deputy Conservator, may cancel all or any of the licences held by the said owner.
