(1)Every application for the licensing of a Class-I boat shall be made in writing to the Boat Surveyor and shall be signed by the owner and shall state the residential address of the owner, the name of the Tindal in charge, the number of the crew and the description and tonnage of the boat. If the boat has been previously licensed the previous number shall also be stated.(2)The applicant shall produce the boat at such time and place as the Boat Surveyor shall direct for the purpose of licensing the boat.
