- No license shall be granted in respect of any boat until such boat has been surveyed by the Boat Surveyor and he has satisfied himself that the following conditions are fulfilled, namely :-(a)that the boat is in good condition and is suitable for the conveyance of cargo passengers and complies with the provisions of these rules;(b)that the tonnage of the boat is ascertained in the manner prescribed under sub-rule(4) of Rule 23 of these rules;(c)that the number of crew required for safe navigation of such boat is in accordance with the scale prescribed under Rules 24 and 25 of these rules;(d)that such boat is provided with adequate appliances for the pumping or bailing out or otherwise getting rid of bilge water and with serviceable ground tackle and other equipment necessary for safe navigation;(e)that in case of Class-I boats, the freeboard of the boat when fully loaded is ascertained in the manner prescribed in sub-rule (5) of Rule 23 of these rules and(f)that the boat is fitted with a caboose or fire place n a suitable position.
