Section 24 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
24.
When the certificate of registration of a vessel carrying cargo or passengers or both is suspended, registering authority shall grant a pass in Form F permitting the vessel to proceed to its destination for the purpose of landing cargo or passengers or to a place where she can be repaired or where she is ordered to be detained. Such passes shall be in duplicate of which one part shall be retained by the issuing officer and the other part shall be delivered to the person in charge of the vessel. The fact and the period of suspension shall be recorded by the registering authority.
