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State of Odisha - Section

Section 23 in The Orissa Boat Rules, 2004

23. Measurement.

(1)Length of a boat shall be measured in meters from the inside of the stem post to the inside of the stern post.
(2)The breadth shall be measured in meters from side to side inside the ceiling plank, under the deck beam amid ships. Where no ceiling plank is fitted the measurement shall be taken to the upper side of the sheer strategy.
(3)The depth shall be measured in meters from the under side of the deck beam amid ships to the upper side of the floor ceiling plank. Where no ceiling plank is fitted, the measurement shall be taken to the upper side of the keels on.
(4)The gross tonnage of the boats shall be determined by the following formula :-Gross Tonnage = KV.Where V = Total volume of earing spaces of the boat in cubic metres andK = The co-efficient as tabulated below-
Volume in Cubic Metres Co-efficient K
10 0.2200
20 0.2260
30 0.2295
40 0.2320
50 0.2340
60 0.2356
70 0.2369
80 0.2381
90 0.2391
100 0.2400
200 0.2460
300 0.2495
400 0.2520
500 0.2540
600 0.2556
700 0.2569
800 0.2581
900 0.2591
1000 0.2600
The value for co-efficient K for intermediate volumes can be obtained by linear interpolation.
(5)Every boat exceeding 10 tons shall have on its sides amidships a conspicuous mark 2.5 cms. height and 15 cms. wide cut and painted white to indicate the free board or greatest depth to which it may be immersed when fully loaded. The freeboard may be calculated at the rate of 25 cms. for every meter of depth.
(6)Whenever a boat is licensed to carry both passengers and cargo it shall be measured and marked with a load line in the same way as though it intended solely for carrying of cargo.
(7)To ascertain the number of passengers that a passenger boat may carry, multiply the superficial area in square metres of the floor space available for passengers by 1.8 and the result is the number of passengers that the boat may be licensed to carry. Where benches or thwarts are provided the number of passenger to be carried may be calculated at the rate of 2 persons for every running meters of seating accommodation.
(8)Whenever a boat is licensed to carry both passengers and cargo the total load shall be such that the load line marked on the boat is not submerged and the maximum number of passengers to be carried that to be mentioned at a prominent place.
(9)To ascertain the number of person in addition in the crew that may be carried two children below the age of 12 years shall be counted as one person and every 50 Kgs. weight of luggage shall be counted as equivalent to one person.