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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2) in The Orissa Boat Rules, 2004

(2)In case of sinking of boat due to accidents or otherwise the boat owner/operating personnel shall immediately report the matter to the concerned authority/police. The boat owner shall also take immediate steps within a reasonable time for salvaging the boat. Provided that police may register an FIR in this connection on his own information or on the basis of information received from public.