Section 13 in Model Rules, 2011 under Bengal Ferries Act, 1885
13. Application for renewal of boat licenses.
(1)Application for the renewal of a license for a class-I boat may be made by the owner or his authorised agent in writing to the Boat Surveyor with a copy to Registration Officer;(2)Application for the renewal of a license for a class-II boat shall be made in person by the owner or Navik or Manjhi of the boat;(3)The Boat surveyor before renewing the license shall require the boat to be produced for examination ,preferably at the places of plying ,and if he is of the opinion that the Boat satisfies the conditions specified under rule 9,may renew license valid for a period of one year for which a fee as prescribed in rule 32 shall be payable.(4)If the owner ,agent ,Navik or Manjhi fails to make application for the renewal of license for the boat within a month from the date of expiry of the license penal license fees at double the rate shall be charged .
