Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Bihar - Subsection Section 32(a) in Model Rules, 2011 under Bengal Ferries Act, 1885 (a)The fees shall be leviable for survey ,registration ,licensing and inspection and endorsing change of navik or manjhi or boats will be as schedule given in annexure -1 ;
