Section 7 in Rajasthan Regulation of Boating Rules 1957
7. [ Inspection of Boats, their documents and contents. - Any officer of the Transport Department not below the rank of Sub-Inspector of Motor Vehicles, any officer of Revenue Department not below the rank of Nayab Tehsildar. any officer of the Police Department not. below the rank of Head Constable, any officer of the Public Work Department and Irrigation Department not below the rank of Junior Engineer, any officer of the Fisheries Department not below the rank of Inspector and any officer of the Panchayat Raj and Rural Development Department not below the rank of panchayat Extension Officer, may at any time when the boat is in operation or at rest, call upon the boatman to stop the boat and keep it at rest for such time as may be necessary to enable the said officer to make the reasonable examination of the documents arid contents of the boat]. [Notification dated 13-7-1998, Published in Rajasthan Gazette Part 4(C) Extraordinary, dated 13-7-1998, p.129-1.]
Form '1'Application for Grant/renewal of Certificate of Fitness(See Rule 4]To,The Motor Vehicle Inspector.............................................I hereby apply for the issue of a Certificate of Fitness required by Section 3 of the Rajasthan Regulation of Boating Act, 1956.
