(1)If the Manjhi of a boat fails to produce the license as required under Rule 14, the boat may be treated as an unlicensed boat unless satisfactory explanation is given to the Registration Officer or in his absence to the Boat Surveyor. He shall be charged thrice of the rate of the license fees for issue of license.(2)The police or any other officer authorised by the Collector may report to the Registering Officer regarding existence of such unlicensed boats.
