Section 11(3) in The Orissa Cargo Boats (Licensing and Regulation) Rules, 1960
(3)In the case of Class I cargo boats-(a)when the tidal of the boat is changed, the cargo boat shall not ply within or partly within and partly without the port unless or until the necessary corrections have been made on the licence held by the owner and the tindal and in the register maintained by the Conservator;.(b)application for the change of the tindal's name on the licence shall be made by the owner or the tindal in writing to the Conservator and the licence shall be reissued after the necessary corrections, on payment of the fee prescribed in Appendix IV to these rules.
