Section 3 in Model Rules, 2011 under Bengal Ferries Act, 1885
3. Registration and Licensing of Cargo and Passenger Boats.
- No person ,whether as owner or as servant shall ply a boat to carry goods or passengers whether for hire or not; or whether regularly or occasionally in the rivers ,canals,lakes and reservoirs and other water bodies ; unless(a)the boat has been granted the registration in Form -II and the license in Form-III and(b)the group of letters specified in Appendix A ,appended to these rules indicating the place of registration followed by the registration number assigned is painted on both sides of the boat in white figures of not less than 15cms height and 2cms in breadth.provided that in respect of the boats that are presently in the operation , the owner shall get the boat licensed and registered within 30 days of gazette notification.
