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Union of India - Section

Section 31 in The Mormugao Harbour Craft Rules, 1976

31. Report of casualty.

(1)The owner of any licensed harbour craft shall report any accident or casualty suffered by such craft within the port limits to the Deputy Conservator.
(2)In the event of smoking of any licences harbour craft, the report made under rule (1) shall include particulars of the place and time of occurrence of the casualty.
(3)When any harbour craft is long overdue and is feared as missing the report made under sub-rule (1) shall include particulars of the place and time where it was last seen, the place it was heading for and the intended course of voyage, if known.Form 1[See rules 3 and 41]Licence granted to.........owner of harbour craft measuring ..........metres long..................metres broad ............ and .................metres deep, Registered tons. To carry cargo (other than animals) or passengers or animals to the extent specified below under the restrictions and subject to the penalties laid down in the Mormugao Harbour Craft Rules, 1976.
Dateof Registry Name,Number and description of harbour craft Rigand equipment Whenbuilt and where Whenrepaired last and in what condition Cargowithout passengers
1 2 3 4 5 6 7 8 9
          Infair weather season Infair weather season Infair weather season TindalSeaman
          Infoul weather season Infoul weather season Infoul weather season  
          Infair weather season Infair weather season Infair weather season TindalSeaman
          Infoul weather season Infoul weather season Infoul weather season  
Particualrsrespecting the owner or owners of the harbour craft Particualrsrespecting the tindal of the harbour craft Periodfor which the licence is to be in force Remarks
Nameor names Occupation Placeor places of residence Name Placeof residence    
10 11 12 13 14 15 16
Note.- Period from 14th May to 15th September will be deemed as foulweather season.Date............................................................................19Extendedto...........19Extendedto...........19Extendedto ..............19SEAL
Form 2[See rule 10]Register showing the names, ages, places of residence and signature/thumb impression of tindals employed in the Port of Mormugzao, for the year 19.........
Dateof Registry Numberof harbour craft Names Age Placesof residence Signature/thumbimpression Remarks
      Years Months Days      
1 2 3 4 5 6 7 8 9
                 
Form 3[See rule 30]Rates of fees to be levied
Servicesrendered CargoBoats PassengersBoats FishingBoats Otherpower
  Powerdriven Dumbcraft, sailing vessels, etc. which are not mechically powered Powerdriven Otherthan power driven Powerdriven Otherthan power driven like rowing boats, canoes, etc. Drivencraft for towage, etc.
1 2 3 4 5 6 7 8
1.Licensing per annum 40P. per ton of carrying capacity, subject to a minimum of Rs. 20 20P. per ton of carrying capacity, subject to a minimum of Rs. 10 Re.1 per passenger carrying capacity, subject to a minimum of Rs. 20 50P. per passenger capacity, subject to a minimum of Rs.10 Rs.20 Rs.2 Rs.25
2.Annual Inspection 40P. per ton of carrying capacity, subject to a minimum of Rs. 20 20P. per ton of carrying capacity, subject to a minimum of Rs. 10 Re.1 per passenger carrying capacity, subject to a minimum of Rs. 20 50P. per passenger capacity, subject to a minimum of Rs. 10 Rs.20 Rs.2 Rs.25
3.Survey and Measurement. Rs.1.20 per ton of carrying capacity, subject to a minimum of Rs. 60 60P. per ton of carrying capacity, subject to a minimum of Rs. 30 Rs.3 per passenger carrying capacity, subject to a minimum of Rs. 60 Rs.1.50 per passenger carrying capacity, subject to a minimum of Rs.30 Rs.60 Rs.6 Rs.75
4.Inspection of carrying explosive hazardous cargoes, animals, etc. 50%over and above licensing fees. 50%over and above licensing fees. 50%over and above licensing fees. 50%over and above licensing fees. 50%over and above licensing fees. 50%over and above licensing fees. 50%over and above licensing fees.
5.Special Inspection if desired to be carried out by the ownerat any time other than annual inspection. 100%over above annual inspection charges. 100%over above annual inspection charges. 100%over above annual inspection charges. 100%over above annual inspection charges. 100%over above annual inspection charges. 100%over above annual inspection charges. 100%over above annual inspection charges.
6.Extension of license   ...1/6th of annual licensing fees for a month or part thereof.  
7.Miscellaneous:              
(i)Registration of Tindal Rs.5        
(ii)Endorsement of charge of Tindal or ownership. Rs.10 per harbour carft.      
(iii)Duplicate licence issued of. Rs.2