Section 2019 in Port of Bombay Passenger Boats Rules, 1962
2019.
G.S.R. 1628, dated 23rd November, 1962 - In exercise of the powers conferred by Cl. (k) of sub-section (1) of Section 6 of the Indian Ports Act, 1908 (15 of 1908) and in supersession fo the Port of Bombay Passenger Boats Rules, Table of Fares and Table of number of Crew and Passenger to be carried in each class of Boat according to Tonnage, published with the Notification of the Government of Bombay in the Marine Department, No. 186, dated the 25th January, 1921 the Central Government hereby makes the following rules for the Port of Bombay, the same having been previously published as required by sub-section (2) of the said section, namely :-RulesPort of Bombay Passenger Boats Rules, Tables of Fares and Table of number of Crew and Passengers to be carried in each Class of Boat According to Tonnage
