Section 21 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
21.
The net registered tonnage of a vessel upon which fees are leviable shall be ascertained as follows :The extreme length, the extreme breadth, and the depth shall be measured in feet and inches and their product shall be divided by 100. This quotient shall be multiplied by 1.02 for vessels of 1,000 eft. capacity or under. The product so obtained shall be the net or registered tonnage of such vessels. The breadth shall be measured as nearly as possible at the centre of the extreme length. The depth shall be measured in a vertical line at the centre of the extreme length from an athwarthip line extended from the upper edge of the upper stroke on both sides of the vessel, all vessels being considered to be open ones. If the vessel has fixed inner planking throughout, the measurement depth shall be to the top side of such planking. If the vessel has no such fixed planking the measurement for depth shall be to the inner side of outer bottom planking. If the registered tonnage exceeds one ton, fractions above half shall be taken as one ton and other fractions rejected.
