Section 3 in Rajasthan Regulation of Boating Act, 1956
3. Certificate of fitness to be obtained for all boats.
- After the expiry of six months from the commencement of this Act. no person shall ply a boat in any river or lake, whether for pleasure or for hire or otherwise, except under the authority, and in accordance with the conditions, of a certificate of fitness in the prescribed manner after an inspection of the boat with reference to the prescribed matters.
