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 13] [Entire Act] State of Odisha - Subsection Section 13(3) in The Orissa Boat Rules, 2004 (3)If the owner, agent, Tindal or Manjhi fails to make application for the renewal of license for the boat within a month from the date of expiry of the old license he shall be charged license fees at double the rates.
