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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(b) in Paradip Port Harbour Craft Rules 1967

(b)In the case of a change of tindal or of any alteration in the harbour craft not affecting its carrying capacity the harbour craft shall not ply until such report is made and in the case of change of tindal until the tindal had also been produced before the Deputy Conservator. On such report or on such report and production, as the case may be, the Deputy Conservator shall amend the original licence held by the owner and in the case of change of tindal, the register kept under rule 10 shall also be amended.