Section 57 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
57.
The owners or master of all vessels other than rafts shall at their own expense, have the following figures and marks painted clearly and conspicuously on their vessel in accordance with the instructions of the registering authority before using them on any of the inland waters and they shall be responsible that if those marks and figures become defaced or obliterated during the course of the year they shall be got repainted at the cost of the owners of the vessels under orders of the registering authority :-(1)The number of the certificate of registration and the year in which it is granted.(2)The tonnage of the vessels shall be similarly painted on each of the stern posts above the load line.(3)The number of passengers which the vessel is registered to carry shall be painted on the stern of each such vessel or on the after part of the cabin with the letter "p" prefixed. In the case of vessels used for passengers for each class or section should be noted in the respective classes or section.(4)The load line for length of three feet amid hips on both sides.(5)Guages in feet and tenths with figures indicating feet and half feet shall be painted on both ends of the vessels to enable their actual draft to be readily ascertained at any time.
