Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Madhya Pradesh - Subsection

Section 94(1) in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962

(1)It shall be the duty of every owner or person in charge of a vessel to maintain a log book in Form I in each vessel showing the time of departure from the starting station, number of passengers at the stations, and stoppage on the way en route, with a column in it for passengers to enter their complaints. The log book shall be produced before the Canal Officer whenever called upon to do so.