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State of Bihar - Section

Section 38 in Model Rules, 2011 under Bengal Ferries Act, 1885

38. Repeal & Saving.

(1)Rule 3 (e) and 3 (f) of Models Rules 1937 made U/S 15 of Bengal Ferry Act, 1885 and rule 1 to 11 of Model Rule 1937 made U/S 22 of the said Act are hereby repealed.
(2)Notwithstanding the said repeal anything done or any action taken under any of the provisions of these rules so repealed shall ,in so far as it is not inconsistent with the provisions of these rules ,be deemed to have been done or taken under the corresponding provisions of these rules.Appendix -A[See rule 3 (b)]It is therefore allotted to the District specified in column (2) of the table below , the groups of letters specified in the corresponding entry in column (3) thereof, to be used as registration mark for each district for the purpose of these rules.
SI.No. Districts Groups of Letters
1 2 3
1 East Champaran (Motihari) BRE
2 Muzaffarpur BRF
3 West Champaran (Bettiah) BRP
4 Sitamarhi BRX
5 Vaishali BRZ
6 Seohar BEQ
Annexures-1See rule 32(a)
SI. No. Survey, Registration Class I Boats Class II Boats
1. For Survey, Measurement and Registration at thetime of issue of license for the first time or after construction Rs.50.00 Rs.40.00
2. For special inspection or survey on eachoccasion when a boat is found unfit and each annual inspectionfor renewals of license. Rs. 10.00 Rs. 10.00
3. For re-measurement and survey of boat on accountof change in measurements /capacity Rs. 10.00 Rs. 10.00
4. For registration and issue of license on accountof change of ownership or change in capacity. Rs. 10.00 Rs. 10.00
5. For issue of duplicate copy of license/Registration Certificates Rs. 10.00 Rs. 10.00
6. For endorsing change of Tindal or Manjhi. Rs. 10.00 Rs. 10.00
7. Issue of learner's license Rs. 10.00  
8. Issue of Tindel/Manjhi license Rs. 10.00  
Form -1Book of RegistrySee Rule 4(2)
Registration Number :  
Name of the owner :  
Name of the Builder :  
Place Built :  
Year Built :  
Length :  
Breadth Depth :  
Gross Tons :  
Capacity (max number of Passenger) :  
Engine :  
Horse Power :  
Name of Navik/Manjhi :  
Description of Boat :  
Signature of Registering officerForm -IICertificate of Registration of BoatSee rule 3(a) and 4 (3)This is to certify thatSri/Smt/Kum ..................................................................... of ..............................PS. ..................Dist......................has declared that he/she is the Sole owner of the boat ....................................having assigned ;the registration No. ............was built at ...............................by ...............................in the Year ..................and the Said ......................................had been duly registered at under the Bihar ; Boat Rules 2011 .Certified under my hand this ......................Day of .............................20. Description of Out board Engine : -Name of Engine (Make ):-Horse Power:-Year Built:-
    particular of Boat:-
Length :- Breadth:- Depth:-
Gross Tonnage :-   Free Board :-
Description :-    
Max number passenger :    
Minimum number of Crew :    
Signature of Registering OfficerFoot Note. -
(1)This Certification of registration to be produced for inspection on demand by any authorised by the District Magistrate.
(2)This Certificate must be surrendered to the Registering officer if so required by him.
(3)While the Certificate is in force ,the registered number as cut and painted or otherwise marked in position approved under the these Model Rules must not be removed or defaced.
(4)In case of accident occasioning loss of life , or efficiency of the boat a report by letter signed by owner or Manjhi/ Navik is to be forwarded to the registering officer within 24 hours after the happening of the accident or as soon thereafter as possible.Form -IIIBoat License /survey Certificate(rule 3 (a))License is granted to Sri/Smt /Kum ..................................owner of Registered Boat No...................measuring Length .................Meters ,Breadth ........... Meters and Depth ........... Meters to carry Cargo or Passengers to the extent specified below in the .................river/lake /reservoir from ...............To................under the restrictions and subject to the Penalties Laid down in the Bihar Boat Rules 2011.
1. License Number:-2. Name of the Owner :-3. Address of the Owner :-4. Registration Number:-5. Date of registration Date:- Photo