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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in Paradip Port Harbour Craft Rules 1967

(1)The owner of every licenced harbour craft shall execute such repairs thereto as the inspecting officer referred to in rule 11 may direct in order to render it efficient and no owner or any of his persons shall use any such harbour craft or cause or permit it to be used until such repairs have been duly executed and the Deputy Conservator has granted permission for its use. For the purpose of such repairs, the owner shall cause the harbour craft to be hauled up only to such place or places on the forshore as the Deputy Conservator may from time to time direct.