Section 11 in Rajasthan Regulation of Boating Act, 1956
11. Conditions of a License.
- The licensing officer shall, having regard to the matters mentioned in section 9. embody such conditions in the licence as he may think necessary in each case with reference to-(a)the number of boats to be plied by the licensee:(b)the place where the licensees boats shall enter the lake or the river:(c)the hours between which boats may be plied:(d)the mode of navigation and the qualifications of boatmen to be employed by the licensee:(e)the routes which the licensees boats shall follow.
