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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(3) in The Orissa Boat Rules, 2004

(3)On receiving the application for registration of a boat,the Registering Officer shall direct the Boat Surveyor to measure the boat as required under Rule 23 of these rules and shall enter the particulars in the Book of Registry to be maintained in Form-I on payment of fees specified in Rules 32. A certificate of Registration in Form-II shall be supplied to the owners.