Section 22 in The Port Of New Mangalore (Harbour Craft) Rules, 1976
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 metres 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 discharging 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 licence issued in respect of the habour craft; and(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 Cl. (b) of sub-rule (3), the Deputy Conservator, may cancel all or any of the licences held by the said owner.
