26. Responsibility of a person in charge of a boat.
- The owner, agent, or person in charge of any licensed boat shall ensure-(a)that the boat is provided with the number of crew required under these rules;(b)that the boat is kept thoroughly dry and clean;(c)that the registration number is kept clearly painted as required under these rules;(d)that the license is carried in the boat;(e)that the equipment specified in the license is provided and maintained in good condition;(f)that the load line, in case of cargo boat is kept clearly marked;(g)that the boat, if carrying cargo, is not loaded so as to submerge the mark indicating the load water line;(h)that the boat, if carrying passengers, does not carry persons in excess of the number for which it is licensed; and(i)that the number of maximum passengers to be carried is written prominently as specified in these rules.
