Section 5 in Rajasthan Regulation of Boating Rules 1957
5. Licensing of Boats plied for hire.
(a)An application for license will be made in prescribed form along with a fee of Rs. 10/-.(b)[ A licence shall be issued/renewed in the prescribed form against a payment of Rs.200/- for each boat, subject to the guidelines issued by the Transport Commissioner] [Notification dated 27-1-1996, Published in Rajasthan Gazette Part 4(C) Extraordinary, dated 27-1-1996, p. 207(8)].(c)[ A licence shall be valid for a period not exceeding one year, and shall be renewable after the said period] [Notification dated 27-1-1996, Published in Rajasthan Gazette Part 4(C) Extraordinary, dated 27-1-1996, p. 207(8)].
