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Union of India - Section

Section 23 in Port of Bombay Passenger Boats Rules, 1962

23. Licensee not be permit persons in a boat without the consent of the hirers

- No licensee or other attendant of any boat, the whole of which has been hired or taken by one or more persons, shall permit or suffer any person to be carried in or upon such boat without the express consent of the person or persons hiring the same.