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State of Madhya Pradesh - Section

Section 16 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962

16.

The Surveyor may call upon the owners or masters of the vessels to have always in readiness in the vessel such spare parts of engine or machinery as the Surveyor may consider necessary and to insist that the same maybe always kept in the vessel so that they may be available in emergencies. The Surveyor or any Officer authorised by him, may occasionally board the vessels and see among other matters that such spare parts as specified by the Surveyors are kept ready in such vessel.