- In these rules, unless the context otherwise requires-(a)"Boat" means water craft of less than thirty feet length, called by whatever name like Bhut Bhuti, long tail drive, etc., including mechanically propelled vessels driven by less than twenty British Horse Power Engine;(b)"Boat Surveyor" means a person appointed as such by the State Government;(c)"Cargo boat" means any boat, which ordinarily carries all kinds of movable or personal property including animals;(d)"Class-I boats" means barges or flats constructed of iron or wood or Fibre Reinforced Plastic (FRP) or Ferro-Cement, ship shape and with straight keel;(e)"Class-II boats" means open country boats, usually called Malingees or Kosalis or Patlas or Kathuas or Chilika Navs or Dongas;(f)"Form" means a Form appended to these rules;(g)"Out Board Motor" means engine used to move the boat mechanically and includes longtail and such other devices;(h)"Passenger Boat" means any boat which ordinarily carries persons other than the "Tindal" or "Manjhi" or the boatman in charge and the crew; and(i)"Registration Officer" means the Assistant Director, Inland Water Transport having jurisdiction in the area.
