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State of Jharkhand - Section
Section 8 in The Navigation Rules, 1893
8.
Every vessel which does not complete its voyage within the number of days allowed by rule 3 shall, for each day or part of a day in excess, be liable to an extra charge equal to 8 annas per 100 maunds, calculated on the maundage of the vessel as determined by rule 2.The charge for demurrage on timbers and rafts shall be as follows :-| Timber in rafts or loose | ... 6 paise per timber per day. |
| Bamboos in floats | ... 12 paise per 100 per day. |
| Bullah in raft | ... 50 paise per 190 day. |