Section 28 in The Harbour Craft Rules for the Port of Madras, 1935
28. Grant of licence to harbour craft in the discretion of the Conservators.
- Before granting or refusing to grant a licence to any harbour craft under the foregoing rules, the Conservators of the Port shall have regard to the number of harbour craft registered in the Port at the time and to the needs of and the accommodation in the Port. The grant or refusal of a licence to any harbour craft shall be entirely in the discretion of the Conservators.
