Section 15 in Model Rules, 2011 under Bengal Ferries Act, 1885
15. Unlicensed Boat.
- If the Navik or Manjhi of a boat fails to produce the license as required under rule 14, the boat may be treated as an unlicensed boat unless satisfactory explanation is given to the Registration officer or in his absence to the Boat Surveyor ,he shall have to pay penal charge thrice of the rate of the license fees for issue of license.
