- No passenger boat shall be propelled either by an outboard engine or a long tall or with similar devices unless it satisfies the following conditions-(a)The boat is properly constructed either to withstanding all stresses and strains as per the approved design of an naval architect;(b)It is properly sheathed with an approved material below the load water level;(c)It is fitted with seating accommodation for each of the passengers;(d)It is provided with a suitable awning to give necessary protection from sun and weather;(e)It is provided with sufficient number of bailers;(f)It is provided with approved life buoys calculated at the rate of one for every 5 passengers with a minimum of two. In boats fitted with internal buoyancy tanks or buoyant seats, the number of life buoys may be reduced by half subject to a minimum of 2;(g)It is provided with a portable fire extinguisher;(h)Sufficient quantity of fresh drinking water shall be provided arid supplied free of cost;(i)A first aid box of an approved type is provided;(j)Its Tindal or Manjhi has a certificate a competency of serang or a certificate of competency of 2nd class driver issued under the Inland Vessels Act, 1917 and duly authorised by the Registering Officer to handle the boat; and(k)It has a valid hull insurance policy with an endorsement to include Personal Accident Cover at Rs. 10,000 per head for unnamed persons limited to the total licensed carrying capacity of the boat and the crew.
