Section 54 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
54.
A vessel licensed to carry passengers may also carry cargo, every 10 cubic feet or cargo being considered as equivalent to one passenger, but the total of the number of passengers so calculated and the passengers actually carried shall not exceed the number of passengers which the vessel is licensed to carry. No passenger vessel shall carry cargo such as fish, manure bones, skin or other articles which in the opinion of the Canal Officer, are offensive or dangerous. No animal shall be carried in any licensed steam or motor boat carrying passenger unless there is a proper enclosure. The number of passengers to be carried in the vessel shall be reduced by the seating capacity of the enclosure.
