Section 11 in The Harbour Craft Rules for the Port of Madras, 1935
11. Annual and special inspection of harbour craft and crew.
-Every year in the month of January, the owner of every registered harbour craft shall produce it together with its licence for inspection by the Registering Officer at such place as he may appoint for the purpose. In addition to such inspection, special or partial inspections may be held by the Registering Officer or by any person duly authorised by him, at such times as the Registering Officer may consider necessary.At all inspections under this rule, the harbour craft shall have its full complement of crew and equipment and no person who is not certificated person as required by these rules, or who, is the opinion of the Registering Officer is unaccustomed to the use of the craft or is inefficient shall be employed or registered as a tindal.
