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State of Bihar - Section

Section 58 in Bihar Inland Vessels Rules, 2013

58. Passenger Accommodation.

(1)Area of each part of passenger space and the length of seats therein shall be measured and the lesser of the numbers given by area and by seating shall be the allowable number during fair season provided that in open vessels the allowable number of passengers is not to exceed two per 0.3 metre of length of the vessel and in no case to exceed 100.
(2)Total number of passengers permitted to be carried during the foul season shall not exceed two third the total number allowed for fair season provided that vessels operating in sheltered waters such as creeks may be permitted to carry same number of passengers throughout the year.
(3)Open Launches:
(a)The forward extremity of the space available for the passenger accommodation is to be determined by the Surveyor, with due regard to accommodation is to be determined by the Surveyor, with due regard to the proper stowage of the anchor and cable and to any other necessary equipment in the bow of the vessel, and the length shall be measured from this point to the foreside of the bulkhead separating the machinery space from the passenger space.
(b)If the machinery is placed amidships, and additional space is available for passengers between the after bulkhead of the machinery space and a position near the stem of the vessels, to be determined by the Surveyor as suitable having due regard to the steering arrangements and fuel tank space, such shall also be considered for accommodating passengers. The breadths are to be measured at suitable intervals to the back of the side benches or to the inside of gunwale or to the inside of the half deck( where fitted) whichever measurement is least.
(c)The space abreast of the machinery space may be included in the passenger measurements if the engine is enclosed by a casting of longitudinal bulkheads and if the distance between the sides of the casing or bulkheads and the back seats is at least 0.9m.
(d)The number of passenger allowable by area shall be found by dividing by 0.36 the area in square meters of the clear space measured as above. Allowance shall be made for the crew and baggage in the area measurements (15%). The number allowable by seating shall be found by dividing the length in meter of each continuous fixed seat by 0.45.
(e)Seating on buoyant apparatus shall be computed separately.
(4)Decked Launches
(a)The forward extremity of the space available of the space for the passenger accommodation shall be determined for passenger accommodation shall be determined as above for above foe open for open launches, and the clear area of this space is to be obtained by deducting all encumbrances such as skylights, companions, machinery casings, navigating spaces, life boats and ventilator.
(b)The maximum number of passengers that may be allowed shall be ascertained by using the divisor 0.56 for the area of deck in square meter of the saloon or cabin floor below deck. Only one saloon or cabin floor below deck. Only one saloon below deck shall be included in passenger measurement, except that where the vessel has an appropriate standard, except that case more than 250 passengers shall be allowed.
(1)In all vessels the seating must be so arranged that there will be no serious obstacle to prevent a person from passing forward and aft quickly in case of emergency.
(2)No space within 0.5m of entrance to any ladder way, wash place or lavatory shall be included in the space measured for passengers.
(3)Vessels engaged in carrying large number of passengers shall have a strong barrier constructed on each deck.
(5)The provision regarding freeboard shall take precedents with regard to calculation or asserting of any issue/ matter related to overloading of the vessel.Chapter - 9.0 Stability[Application- This part shall apply to all vessels.]