Section 5 in The Vizagapatnam Harbour Craft Rules, 1950
5. Minor or Female owners.
- If the" owner of a harbour craft is a minor, the, licence may be obtained by the guardian of the minor. If the owner is a woman, who, according to the custom of the country, does not appear in public, the licence may be obtained on her behalf by her duly authorised agent. In such cases the guardian or the agent shall be deemed to be the owner for the purposes of these rules.
