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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Bihar - Subsection

Section 46(6) in Bihar Inland Vessels Rules, 2013

(6)When the vessel is in every respect rendered efficient both in hull and machinery to the entire satisfaction of the surveyor, he is to put an endorsement on the back of the certificate if they have not been previously cancelled, to the effect that the damage has been made good so as to last for the period for which the certificate was granted, and return the certificate to the master or owner, or his agent, and allow the inland vessel to proceed. He is then to send to the Registering Authority a statement to the extent of repair that was necessary, and endorsement made on the certificate.