Section 13(2) in The Cochin Harbour Craft Rules, 1947
(2)Every licensed harbour craft plying within the port shall carry such number of life buoys as may be considered reasonable by the Deputy Conservator of the Port and of a type approved by him. Every such harbour craft shall carry in addition such buoyant apparatus as may be considered necessary by the Deputy Conservator of the Port.All buoys and buoyant apparatus carried in pursuance of this rule shall be stowed to the satisfaction of the Deputy Conservator of the Port and so as to be readily accessible to the persons on board.
