Section 78 in The Andaman and Nicobar Islands Port Rules, 2004
78. Duration of licence.
- Every licence granted under these rules shall usually continue to be in force for one year from the date on which it is granted, unless revoked. The licence may also be granted to a boat/float for a period of less than a year, if considered necessary. Duplicate licence may also be issued in lieu of loss or defaced licence. Every expired or revoked licence shall be surrendered to the Deputy Conservator of Ports without delay.
