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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(1)(b) in Bihar Inland Vessels Rules, 2013

(b)Where the alteration consists merely of a change in the dimensions of close in space, the addition or removal of poop or deckhouse etc. or an allowance or disallowance or crew space of other similar change or an alteration from motor or steam crew to another motor or steam crew or reverse, the registering authority may allow such alteration to be recorded provided the stability of the vessel is not endangered thereby.