Section 9(2) in The Mormugao Harbour Craft Rules, 1976
(2)Where any report made under sub-rule (1) relates merely to a change of tindal or to any minor alteration not affecting the carrying capacity of the harbour craft, the Deputy Conservator shall, on interviewing the new tindal or, on inspecting the alterations made in the craft, as the case may be, amend the particulars in the licence of the craft as may be deemed necessary and made necessary entries thereof in the register maintained under rule 10.
