Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 99 in Bihar Inland Vessels Rules, 2013

99. Prevention and containment of pollution of harbors, ports and waterway by oil / chemical / hazardous cargo etc.

- The provisions of the Merchant Shipping Act 1958, as amended from time to time shall be the guiding criteria from inland vessels and shall be applicable as if under these rules.