Section 20 in Model Rules, 2011 under Bengal Ferries Act, 1885
20. Action to be taken when accidents occurs on board a licensed boat.
(1)Whenever any accident causing serious hurt to any person or material damage to any property occurs on board of or by means of any boat, the Navik Or Manjhi in charge shall at once proceed to the nearest police station and report the circumstances connected with the accident to the officer in charge of the Police station and the Boat Surveyor;(2)In case of Sinking of boat due to accidents or otherwise the boat owner or operating personnel shall immediately report the matter to the concerned authority /Police. The boat owner shall also take immediate steps within a reasonable time for salvaging the boat.(3)The District magistrate of Registering officer shall take immediate steps for its salvage and the expense incurred therefore shall be recovered from the boat owner within a specified time frame under the provisions of the Bihar Public Demands Recovery Act,1914.
