95A. Issue of certificates. - (1) The owner, agent or person in charge of the flat or boat shall, after complying with the provisions of rule 95, submit a report in writing to the Commissioners' Superintendent, Boat Registration (hereinafter called the Superintendent), along with the licence of the flat or boat stating the nature of the accident and the details of the repairs required to be carried out.
(2)On receipt of the report, the Superintended shall cause the fault or boat to be examined and specify in writing the repairs to be carried out.(3)After the repairs so specified under sub-rule (2) have been duly carried out, the flat or boat shall be placed again before the Superintendent.(4)On being satisfied about the repairs, the Superintendent shall issue a certificate in writing to that effect [enclosing the licence of the flat or boat referred for in sub-rule (1)] on the basis of which alone the flat or boat may be allowed to ply in the river.
