75A. Renewal or extension of license under certain circumstances.
(1)The owners of boats and flats plying within the Port shall be responsible for renewal or extension of licenses, granted for such vessels, immediately on the expiry of such licences unless the vessels are completely laid up or cease to ply in the Port-at that time. When the boats or flats are not actually plying at the time of renewal or extension of licences, the owners shall inform the Commissioners' Superintendent, Boat Registration within a week therefrom.(2)Failure to comply with the provisions of sub-rule (1) shall, without prejudice to the other rights of the Commissioners, render the owner liable to be charged license fee from the date of expiry of the license at such enhanced rate as may be laid down by the Commissioners not exceeding three hundred rupees per licence.
