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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(a) in The Major Port of Tuticorin (Harbour Craft) Rules, 1976

(a)If the owner of the Tindal/syrang in charge of a registered harbor craft plying regularly for hire, without reasonable excuse, refuses to ply such craft for hire when required to do so, the license of such harbor craft shall be liable to be revoked by the registering officer or licensing officer.