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Bengal Presidency - Section

Section 19 in The Calcutta Port Rules, 1943

19. License for smaller crew.

- Whenever any sea-going vessel is laid up in any berth or mooring specially allotted to her for that purpose, it shall be lawful for the Commissioners by the hand of their Chairman to grant for a stated period a license, in Form A of the Schedule authorising the vessel to remain at her berth or mooring with the minimum crew specified in that license.