Section 62 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
62.
For the better regulation of the traffic at wharves and in the inland water for the convenience and safety of the travelling public, the Chief Engineer shall in consultation with or on the application of the owner or agent of a vessel engaged or used in a service prepare a time table fixing the hours of departure from and arrivals at a wharf or jetty of any steam or motor vessels carrying passengers with such conditions as he may prescribe. The time table shall be posted in a prominent place at the wharf and in the vessels.
