Section 23 in The Orissa Cargo Boats (Licensing and Regulation) Rules, 1960
23.
In the above rules, Class I cargo boat, shall be subject to licence to ply within, or partly within and partly without, the port limits of Dharma (Chandbali), and Class II boats shall be subject only to licence when plying within or partly within and partly without, the harbour limits of the port of Dharma (Chandbali) as defined in Rule 1 (c) of these rules.Appendix IScale showing prescribed number of crew[Vide Rules 5 (c) and 17]Class I-Square built, open or deckedFor a boat not more than 15 tons burden-five men including Manjhi;Above 15 tons but not exceeding 20 tons-six men including Manjhi.Above 20 tons but not exceeding 25 tons-seven men including Manjhi.Above 25 tons but not exceeding tons-eight men including Manjhi.Above 30 tons but not exceeding 35 tons-nine men including Manjhi.Above 35 tons but not exceeding 40 tons-ten men including Manjhi.Above 40 tons-eleven men including Manjhi.Class II-Malangee, Katla or Kathua BoatsFor a boat more than 15 tons burden-four men including ManjhiAbove 15 tons but not exceeding 20 tons-five men including Manjhi.Above 20 tons but not exceeding 30 tons-six men including Manjhi,Above 30 tons but not exceeding 35 tons-seven men including Manjhi.Above 35 tons-seven men including Manjhi :(a)Provided that when cargo boats are in tow of steam or motor tugs halt the above crew shall be considered sufficient:(b)Provided also that when cargo boats are laid up there shall be in charge of them sufficient crew to look after their ground tackle. The Conservator's decision in this matter shall be final.Appendix IIFormula for ascertaining tonnage of cargo-boats[Vide Rule 5 (b)]Class I-For square built open cargo boats which are of ship shape and with straight keel moved by oars or sails or towedLength-Measure the length from inside of steam to inside of stern port.Breadth-Breadth measurement for finding the tonnage should be inside measurement at the broadest part from skin-to-skin.Depth-Measure the depth from the top of main deck beam amidships to upper side of floor ceiling plank.Multiply the length and depth together and the product by 0.009. The result will be the tonnage. In the case of cargo boats registered in the United Kingdom the gross tonnage as registered will be accepted for the purpose of these rules in the case of specially constructed boats where it can be shown that the measurements made according to the above formula are inaccurate, special survey may be held.In the case of Class II boats the product of length, breadth and depth is to be multiplied by 0.064.The foregoing formula shall be used in measuring boats and flats of Class I, up to a burden of 50 tons, by the measurement or boats or flats of that Class exceeding 50 tons shall be made under the Merchant Shipping Act; provided that the Conservator may measure boats or flats of Class I of any size under the Merchant Shipping Act, when the owner shows that the measurements made according to the above formula are inaccurate or oppressive.Appendix IIIScale for ascertaining free-board of cargo-boats[Vide Rule 5(a)]The free-board of any square built open or decked cargo boat which is ordinarily moved by oars or sails shall be determined according to the following scale :Length of Boat-30 feet.Free Board Amidship-1 foot and 9 inches.For any additional foot or part thereof-an additional one-fourth inch.For the purpose of the above scale, boats shall be measured from the afterside of the steam post to the foreside of the stern post. The freeboard of any iron flat or other decked cargo boat which is never moved except under tow by a steam vessel shall be not less then two inches for every foot of the boat's depth with a minimum of 18 inches in the case of any boat over 50 tons.Appendix IVScale of charges[Vide Rules 6, 8, 11, 12 and 16]
