Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(5) in The Kandla Harbour Craft Rules, 1955

(5)Harbour craft licensed for the carriage of passengers shall be so fitted that sufficient seating space is available for each passenger; awning and weather cloths shall also be provided, where necessary, to give protection to passengers from sun and weather respectively.