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State of Bihar - Section

Section 48 in Bihar Inland Vessels Rules, 2013

48.

Notwithstanding anything contained in these rules, the Director Inland Water Transport, by a general or a specific order, may direct the vessel owners, vessel builders or persons / passengers involved in any manner with vessel operation to add/ delete / amend certain technical specifications of vessels or of its operational aspects in order to enhance safety of vessel, monitoring of movement, passengers comfort and general regulation of the Inland Transport Sector.Chapter - 6.0 Life Saving Appliances to be Carried on Board Inland Vessels