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State of Madhya Pradesh - Section

Section 92 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962

92.

The transfer or taking in of passengers in a vessel shall be done only at the prescribed wharves or landing ghats. In the open water, canal or river, passengers shall not be transhipped from one vessel into any other vessel except in case of accident or other danger to the boards themselves (such as bursting of a boiler or fire on the steamer) which render such transhipment in an open water absolutely necessary.