Section 12 in The Harbour Craft Rules for the Port of Madras, 1935
12. Repairs of harbour craft ordered on inspection.
-The owner of every registered harbour craft shall execute such repairs thereto as the inspecting officer may direct in order to render it efficient, and no owner or other person shall use any such harbour craft or cause or permit it to be used until such repairs have been duly executed and the Registering Officer has granted permission for its use. For the purpose of such repairs, the owner shall cause the harbour craft to be hauled up only to such place or places as the Registering Officer may, from time to time, direct.
