Section 32(2) in The Kandla Harbour Craft Rules, 1955

[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2) in The Kandla Harbour Craft Rules, 1955

(2)Noisy engines of all motor boats, licensed under these rules while plying within the port, shall be fitted with efficient silencers.Form 'A'[(See rule 5 (ii)]Licence granted to ................owner of harbour craft measuring................metres long.................metres broad and..................metres deep. Registered tons.To carry cargo (other than animals) and/or passengers, or animals to the extent specified below under the restrictions and subject to the penalties laid down in the Harbour Craft Rules for the Port of Kandla, 1955.

Dateof Registry

Namenumber and description of harbour craft

Rigand equipment

Whenbuilt and where

Whenrepaired last and in what condition

Cargowithout passengers

Namesof name

Occupation

Placeor Places of residence

Name

Placeof residence

Periodfor which the licence is to be in force

Remarks

Number of animalsand presumed weight

Weight of cargoother than animals

Number ofpassengers without cargo

Number of crew

Fair weather

Foul weather

Fair weather

Foul weather

Fair weather

Foul weather

TindalLascars

Infair weatherIn foul weather

TindalLascars

Note.- Twochildren under 12 years of age will be deemed as one adult.

Dated...................................19Extendedto ........................19Extendedto ........................19Extendedto ........................19LICENSINGOFFICER

Form 'B'[See rule 11 (1)]Register showing the names, ages, places of residence and thumb impression of tindals employed in the Port of Kandla, for the year 197.

Dateof registry	Numberof harbour craft	Names	Age	Placesof residence	Thumbimpressions	Remarks
			Years.	Months	Days

LICENSING OFFICER

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 32(2) in The Kandla Harbour Craft Rules, 1955