Section 13(3) in Model Rules, 2011 under Bengal Ferries Act, 1885
(3)The Boat surveyor before renewing the license shall require the boat to be produced for examination ,preferably at the places of plying ,and if he is of the opinion that the Boat satisfies the conditions specified under rule 9,may renew license valid for a period of one year for which a fee as prescribed in rule 32 shall be payable.
