Section 4(2) in The Port Of New Mangalore (Harbour Craft) Rules, 1976
(2)On receiving an application for licence under sub-rule (1), the Deputy Conservator shall survey and measure the harbour craft, or cause it to be surveyed and measured in the presence of the owner or any person duly appointed for the purpose by such owner, and grant a licence in Form A on payment of the fees specified in rule 28 and on being satisfied that the harbour craft is seaworthy and fit for service at the port, or upon the production of a certificate in writing from the officer who surveys the harbour craft certifying(a)that such harbour such craft is seaworthy, properly equipped and suited for the purpose for which the licence is required;(b)the number of passengers that such harbour craft is capable of carrying under all conditions;(c)the number of crew required for the safe navigation of such harbour craft; and(d)that the equipment of such harbour craft is in good order and condition.
