Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 1 in The Navigation Rules, 1893

1.

Every vessel, entering or passing along any of the above lines of navigation, shall be liable to measurement for the purpose of ascertaining the amount of toll the vessel should pay according to the schedule of rates authorised by Government to be charged on the line of navigation.