Section 22(3) in The Vizagapatnam Harbour Craft Rules, 1950
(3)If any licensed harbour craft is found by the Deputy Port Conservator to have contravened the provisions of sub-rule (1) or (2) the Deputy Port Conservator may-(a)cancel the license issued in respect of the harbour craft.;(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; and if any owner employs any such tindal contrary to the Deputy Port Conservator's directions under Cl. (b) the Deputy Port Conservator may cancel all or any of the licenses in Form A held by the owner.
