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State of Odisha - Act

The Orissa Boat Rules, 2004

ODISHA
India

The Orissa Boat Rules, 2004

Rule THE-ORISSA-BOAT-RULES-2004 of 2004

Published on 13 February 2004
Commenced on 13 February 2004
[This is the version of this document from 13 February 2004.]
[Note: The original publication document is not available and this content could not be verified.]

The Orissa Boat Rules, 2004Published vide Notification No. 1321-IWT-20/2003-Com, dated 13th February 2004, Orissa Gazette Extraordinary No. 331, dated 4.3.2004Commerce & Transport (Commerce) DepartmentNotification No. 1321-IWT-20/2003-Com. - Whereas, the draft of certain rules which the State Government propose to make in exercise of the powers conferred by Sections 12 and 19 of the Northern India Ferries Act, 1878 (Act 17 of 1878), Sections 15 and 22 of the Bengal Ferries Act, 1885 (Bengal Act 1 of 1885) and Section 16 of the Canals and Public Ferries Act, 1890 (Madras Act II of 1890) was published in the extraordinary issue of the Orissa Gazette No. 1603, dated the 22nd October 2003 under the notification of the Government of Orissa in the Commerce & Transport (Commerce) Department No.7235-IWT-20/2003-Com., dated the 23rd September 2003 inviting objections and suggestions from all persons likely to be affected thereby till the expiry of a period of thirty days from the date of publication of the said notification in the Orissa Gazette :And whereas, the objection and suggestion received in respect of the said draft during the period so specified has been duly considered by the State Government;Now, therefore, in exercise of the powers conferred by the said Sections of the said Acts the State Government do hereby make the following rules, namely:-

1. Short title and Commencement.

(1)These rules may be called the Orissa Boat Rules, 2004

(2)They shall come into force on the date of their publication in the Orissa Gazette.

2. Definitions.

- In these rules, unless the context otherwise requires-

(a)"Boat" means water craft of less than thirty feet length, called by whatever name like Bhut Bhuti, long tail drive, etc., including mechanically propelled vessels driven by less than twenty British Horse Power Engine;

(b)"Boat Surveyor" means a person appointed as such by the State Government;

(c)"Cargo boat" means any boat, which ordinarily carries all kinds of movable or personal property including animals;

(d)"Class-I boats" means barges or flats constructed of iron or wood or Fibre Reinforced Plastic (FRP) or Ferro-Cement, ship shape and with straight keel;

(e)"Class-II boats" means open country boats, usually called Malingees or Kosalis or Patlas or Kathuas or Chilika Navs or Dongas;

(f)"Form" means a Form appended to these rules;

(g)"Out Board Motor" means engine used to move the boat mechanically and includes longtail and such other devices;

(h)"Passenger Boat" means any boat which ordinarily carries persons other than the "Tindal" or "Manjhi" or the boatman in charge and the crew; and

(i)"Registration Officer" means the Assistant Director, Inland Water Transport having jurisdiction in the area.

3. Licensing of Cargo and Passenger Boats.

- No person shall whether a owner or as servant shall ply a boat to carry goods or passengers whether for hire or not or whether regularly or occasionally in the rivers, canals, lakes and reservoirs-

(a)unless the boat has been registered as required under these rules and granted a license in Form-III; and

(b)unless the letter specified in Appendix-A, appended to these rules indicating the place of registration followed by the registration number assigned is painted on both rides of the boat in white figures of not less than 15 cms. in height and 2 cms, in breadth.

4. Application for Registration.

(1)Every application for registration of a boat shall be made in writing to the Registration Officer and shall contain particulars of the name of the owner and address, the name of the "Tindal" or "Manjhi" in charge, the number of the crew, the description and tonnage of the boat and in case of a passenger boat, the number of passenger the boat can safely carry.

(2)The applicant shall produce the boat at such time and place as the Registration Officer shall direct.

(3)On receiving the application for registration of a boat,the Registering Officer shall direct the Boat Surveyor to measure the boat as required under Rule 23 of these rules and shall enter the particulars in the Book of Registry to be maintained in Form-I on payment of fees specified in Rules 32. A certificate of Registration in Form-II shall be supplied to the owners.

5. Transfer of ownership.

- Every transfer of ownership shall be notified to the Registration Officer in writing and the certificate of Registration for endorsement along with the fees prescribed under Rule 32 shall accompany such notification.

6. Cancellation of Registration.

- The Registered number of a boat shall remain in force as an identification number throughout whole working life of the boat unless-

(a)it is cancelled at the request of the owner; or

(b)the boat remains unlicensed for a period of two years; or

(c)the boat is declared unfit for further service by the Boat Survey; or

(d)the number cut on the boat is obliterated.

7. Load Line to be marked.

(1)Every Class-I boat having a registered tonnage exceeding 10 tons shall have her load line indicated by a conspicuous mark cut into the hull of the boat and painted white on dark ground. The owners in the presence of the boat surveyor shall make this mark at the time of Registration.

(2)In case of passenger boats, the maximum number of passengers to be carried shall be mentioned at a prominent place for information of the passengers.

8. Application for Licensing Boats.

(1)Every application for the licensing of a Class-I boat shall be made in writing to the Boat Surveyor and shall be signed by the owner and shall state the residential address of the owner, the name of the Tindal in charge, the number of the crew and the description and tonnage of the boat. If the boat has been previously licensed the previous number shall also be stated.

(2)The applicant shall produce the boat at such time and place as the Boat Surveyor shall direct for the purpose of licensing the boat.

9. Conditions of License for Boats.

- No license shall be granted in respect of any boat until such boat has been surveyed by the Boat Surveyor and he has satisfied himself that the following conditions are fulfilled, namely :-

(a)that the boat is in good condition and is suitable for the conveyance of cargo passengers and complies with the provisions of these rules;

(b)that the tonnage of the boat is ascertained in the manner prescribed under sub-rule(4) of Rule 23 of these rules;

(c)that the number of crew required for safe navigation of such boat is in accordance with the scale prescribed under Rules 24 and 25 of these rules;

(d)that such boat is provided with adequate appliances for the pumping or bailing out or otherwise getting rid of bilge water and with serviceable ground tackle and other equipment necessary for safe navigation;

(e)that in case of Class-I boats, the freeboard of the boat when fully loaded is ascertained in the manner prescribed in sub-rule (5) of Rule 23 of these rules and

(f)that the boat is fitted with a caboose or fire place n a suitable position.

10. Issue of License to a boat.

- If the conditions enumerated in Rules 8 and 9 are satisfied and necessary payment of fees as prescribed under in Rule 32 of these rules has been made, the Boat Surveyor shall-

(a)issue to the owner a license in duplicate, in case of Class-I boats, which shall contain the particulars of the boat, and the name of the Tindal or Manjhi in charge, in Form-III. In case of Class-II boats the license need only be issued in original;

(b)cause the necessary particulars relating to the boat to be entered in the registry of boats; and

(c)cause to be painted, on both sides of the boat, the number assigned in the license to such boat, preceded by the letter specified in Appendix-A appended to these rules.

11. Duration of License.

- Every license granted under these rules shall continue in force for a period of one year from the date on which it is granted unless it is revoked under the provisions of these rules.

12. License not Transferable.

- No licence granted under these rules is transferable.

13. Application for renewal of Boat licenses.

(1)Application for the renewal of a licence for a Class-I boat may be made by the owner of his authorised agent in writing to the Boat Surveyor. The Boat Surveyor may at his discretion before renewing the license require the boat to be produced for examination; and if he is of the opinion that the vessel satisfies the conditions specified under Rule 9, may renew the license for a period of one year for which a fee shall be payable in accordance with the scale prescribed under Rule 32.

(2)Application for the renewal of a license for a Class-II boat shall be made in person by the owner or Manjhi of the boat.

(3)If the owner, agent, Tindal or Manjhi fails to make application for the renewal of license for the boat within a month from the date of expiry of the old license he shall be charged license fees at double the rates.

14. License to be produced on demand.

- Every licensed boat when plying shall carry on board its license which shall be produced when required by the police or any officer duly authorized by the Collector or the Registering Officer or the Boat Surveyor and shall be delivered in duplicate in case of Class-I boats on the expiry or other determination of the license. In case of a passenger boat the license shall be produced when required by any passenger for inspection.

15. Unlicense Boat.

(1)If the 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 be charged thrice of the rate of the license fees for issue of license.

(2)The police or any other officer authorised by the Collector may report to the Registering Officer regarding existence of such unlicensed boats.

16. Resurvey.

- The Collector may, at any time, order a licensed boat to be resurveyed without any charge to the owners.

17. Boats to be in charge of licensed Tindal or Manjhi.

- No boat shall be allowed to ply unless it is in charge of a Tindal or Manjhi licensed and registered by the Boat Surveyor. The Tindals or Manjhis required to be licensed in Form-IV shall only be issued at the time when the boat is being licensed on payment of fees prescribed under Rule 32. The Boat Surveyor shall maintain register of licensed tindals in Form-V. Any Tindal or Manjhi newly placed in charge of a boat shall himself apply to the Boat Surveyor for a licensed and shall produce at the same time the license of the boat of which he newly placed in charge is verified.

18. Revocation of License.

- The license granted to any boat may be revoked-

(a)Whenever the boat is in the opinion of the Boat Surveyor, unfit for the purpose tor which it is licensed;

(b)Whenever any breach of the conditions of the license or the rules has been committed by the owner or his agent or by any Tindal or Manjhi charge of the boat;

(c)At any time the Collector may deem fit for good and sufficient reasons.

19. Duplicate License.

- If any subsisting license granted in respect of a boat is lost, the Registering Officer on the application of owner or agent of such boat, may issue a duplicate of the original license for which a fee shall be payable in accordance with the scale prescribed in Rule 32.

20. Limits of Loading.

- The owner or his agent, or the Tindal or Manjhi in charge of any licensed cargo boat shall not permit such boat to be loaded so as to submerge the mark indicating the load water line.

21. Action to be taken in case of an accident.

(1)Whenever any accident causing serious hurt to any person or material damage to any property occurs on board, or by means of any boat, the Tindal or Manjhi in charge shall at once proceed to the nearest Police-station and report the circumstances connected with the accident to the officer-in-charge of the Police-station. He shall also report to the Boat Surveyor.

(2)In case of sinking of boat due to accidents or otherwise the boat owner/operating personnel shall immediately report the matter to the concerned authority/police. The boat owner shall also take immediate steps within a reasonable time for salvaging the boat. Provided that police may register an FIR in this connection on his own information or on the basis of information received from public.

(3)In case of his failure to salvage the boat the authorities concerned shall take immediate steps for its salvage and the expenses incurred therefore shall be recovered from the boat owner within a specified time frame under the provisions of the Orissa Pubic Demands Recovery Act, 1962.

22. Pumping out of bilge water from boats.

- All bilge water shall be pumped or bailed out or got rid of from a boat as often as possible for safe navigation.

23. Measurement.

(1)Length of a boat shall be measured in meters from the inside of the stem post to the inside of the stern post.

(2)The breadth shall be measured in meters from side to side inside the ceiling plank, under the deck beam amid ships. Where no ceiling plank is fitted the measurement shall be taken to the upper side of the sheer strategy.

(3)The depth shall be measured in meters from the under side of the deck beam amid ships to the upper side of the floor ceiling plank. Where no ceiling plank is fitted, the measurement shall be taken to the upper side of the keels on.

(4)The gross tonnage of the boats shall be determined by the following formula :-Gross Tonnage = KV.Where V = Total volume of earing spaces of the boat in cubic metres andK = The co-efficient as tabulated below-

Volume in Cubic Metres	Co-efficient K
10	0.2200
20	0.2260
30	0.2295
40	0.2320
50	0.2340
60	0.2356
70	0.2369
80	0.2381
90	0.2391
100	0.2400
200	0.2460
300	0.2495
400	0.2520
500	0.2540
600	0.2556
700	0.2569
800	0.2581
900	0.2591
1000	0.2600

The value for co-efficient K for intermediate volumes can be obtained by linear interpolation.

(5)Every boat exceeding 10 tons shall have on its sides amidships a conspicuous mark 2.5 cms. height and 15 cms. wide cut and painted white to indicate the free board or greatest depth to which it may be immersed when fully loaded. The freeboard may be calculated at the rate of 25 cms. for every meter of depth.

(6)Whenever a boat is licensed to carry both passengers and cargo it shall be measured and marked with a load line in the same way as though it intended solely for carrying of cargo.

(7)To ascertain the number of passengers that a passenger boat may carry, multiply the superficial area in square metres of the floor space available for passengers by 1.8 and the result is the number of passengers that the boat may be licensed to carry. Where benches or thwarts are provided the number of passenger to be carried may be calculated at the rate of 2 persons for every running meters of seating accommodation.

(8)Whenever a boat is licensed to carry both passengers and cargo the total load shall be such that the load line marked on the boat is not submerged and the maximum number of passengers to be carried that to be mentioned at a prominent place.

(9)To ascertain the number of person in addition in the crew that may be carried two children below the age of 12 years shall be counted as one person and every 50 Kgs. weight of luggage shall be counted as equivalent to one person.

24. Schedule of Crew for Cargo Boats.

- Every cargo boat plying shall carry a minimum crew as given below :-

(a)For a boat not more than 10 Tons burden-4 Men including Manjhi

(b)Above 10 Tons but not exceeding 20 Tons-5 Men including Manjhi

(c)Above 20 Tons but not exceeding 30 Tons-6 Men including Manjhi

(d)Above 30 Tons-7 Men including Manjhi :

Provided that when cargo boats are in tow for a towing launch half the above crew shall be considered sufficient :Provided further that when boats are laid up, there shall be in charge of them sufficient crew to look after them.

25. Schedule of Crew for Passenger boats.

- Every passenger boat when plying shall carry a minimum crew as detailed below

(a)Boats to carry not more than 10 persons-3 Men including Manjhi

(b)Boats to carry not more than 15 persons-4 Men including Manjhi

(c)Boats to carry not more than 20 persons-5 Men including Manjhi

(d)Boats to carry not more than 30 persons-6 Men including Manjhi

Provided that when passenger boats are fitted with outboard motors, half the above crew subject to a minimum of three shall be considered sufficient :Provided further that when boats are laid up there shall be in charge of them sufficient crew to look after them.

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.

27. Passenger boats plying with outboard Motors.

- No passenger boat shall be propelled either by an outboard engine or a long tall or with similar devices unless it satisfies the following conditions-

(a)The boat is properly constructed either to withstanding all stresses and strains as per the approved design of an naval architect;

(b)It is properly sheathed with an approved material below the load water level;

(c)It is fitted with seating accommodation for each of the passengers;

(d)It is provided with a suitable awning to give necessary protection from sun and weather;

(e)It is provided with sufficient number of bailers;

(f)It is provided with approved life buoys calculated at the rate of one for every 5 passengers with a minimum of two. In boats fitted with internal buoyancy tanks or buoyant seats, the number of life buoys may be reduced by half subject to a minimum of 2;

(g)It is provided with a portable fire extinguisher;

(h)Sufficient quantity of fresh drinking water shall be provided arid supplied free of cost;

(i)A first aid box of an approved type is provided;

(j)Its Tindal or Manjhi has a certificate a competency of serang or a certificate of competency of 2nd class driver issued under the Inland Vessels Act, 1917 and duly authorised by the Registering Officer to handle the boat; and

(k)It has a valid hull insurance policy with an endorsement to include Personal Accident Cover at Rs. 10,000 per head for unnamed persons limited to the total licensed carrying capacity of the boat and the crew.

28. Compulsion to carry passengers.

- No person in charge of a licensed passenger boat plying for hire shall, without good reason, refuse to carry in such boat tendering the proper hire.

29. Lost property.

- When property belonging to any passenger is left in a passenger boat, the property so left shall at once be sent by the person in charge of the boat to the officer-in-charge of the nearest Police-station and the police will take follow up action as per relevant provisions of law in this regard.

30. Power to refuse admission of passengers.

- The Tindal or Manjhi may refused to admit any person to the boat as a passenger if he-

(a)has not paid the fare; or

(b)is insane; or

(c)is suffering from an infections or contagious disease; or

(d)is drunk and incapable of taking care of himself; or

(e)is disorderly and causes annoyance to other passengers; or when the boat is loaded to its full capacity.

31. Conduct of Passenger.

- No Passenger shall carry any dangerous goods or fire arms or decayed food stuffs or any other offensive articles on any boat.

(2)No passenger on any boat shall-

(i)obstruct the tindal or manjhi or crew in the discharge of their duties; or

(ii)damage or attempt to damage the boat or any article on the boat; or

(iii)be drunk and disorderly, or drunk and incapable or taking care of himself; or

(iv)commit any nuisance or act of indecency, or use obscene or abusive language; or

(v)without lawful excuse, interfere with the comfort of any passenger.

32. Fees for survey, registration, etc.

- The following fees shall be leviable for survey, registration, licensing and inspection and endorsing change of Tindals or Manjhis or boats :-

		Class-I Boats	Class-II Boats
(a)	For survey, measurement and registration at the time of issueof license for the first time or after construction.	Rs. 2,000.00	Rs. 1,500.00
(b)	For special inspection or survey on each occasion when a boatis found unfit and each annual inspection for renewal of license.	Rs. 1,000.00	Rs. 750.00
(c)	For re-measurement and survey of boat on account of change inmeasurements/capacity.	Rs. 1,250.00	Rs. 900.0.0
(d)	For registration and issue of license on account of change ofownership of change in capacity.	Rs. 1,000.00	Rs. 800.00
(e)	For issue of duplicate copy of license/RegistrationCertificate in capacity.	Rs. 800.00	Rs. 500.00
(f)	For endorsing change of Tindal or Manjhi.	Rs. 800.00	Rs. 500.00

33. Inspection of Boats.

- Any boat at any reasonable time be inspected by the Registration Officer or the Boat Surveyor or any officer appointed on his behalf for the purpose of survey.

34. Annual Returns to District Authorities.

- The Registering Officer shall submit on the first May of every year an extract of the Book of Registry showing the number of boats registered with valid license together with the address of the owner and Tindal to the respective District Collectors.

35. Boats to be kept ready for relief work.

- All boats registered and licensed under these rules shall as far as practicable be kept ready for use in floods and cyclonic relief works. The District Magistrate or his authorized officer may requisition such boats if he feels necessary for public purposes on payment of charges to be negotiated/finalised by the Special Relief Commissioner.

36. Breach of Rules.

- Every person violating any of the provision of these rules, shall be prosecuted and punished in accordance with the appropriate provisions of the Indian Penal Code, 1860 and other provisions of law.

37. Rash navigation and stacking of timber.

(1)Whoever navigates, anchors, moors or fastens any vessel or raft or stacks any timber in a manner so rashly or negligently so as to damage a public ferry, shall be prosecuted and punished in accordance with the appropriate provisions of the Indian Penal Code, 1860 and other provisions of law.

(2)The Toll Collector or the lease holder of the tolls of such ferry or any of his authorized assistant may seize and detain such vessel, raft or timber pending enquiry.

38. Misconduct of passengers.

(1)Any passenger using any public ferry or using the approach to or landing the place thereof, who refuse to pay the proper toll or with an intent to avoid payment of such toll fraudulently or forcibly use such ferry without paying the toll or who obstruct any toll collector or lease holder of the tolls of a public ferry or any of his authorized assistant in any way in the execution of their duly assigned under these rules,shall be prosecuted and punished in accordance with the appropriate provisions of the Indian Penal Code, 1860 and other provisions of law.

(2)Any passenger who after being warned by any such toll collector or lease holder of the toll of a public ferry or his authorized assistant not to take any animal, vehicle or other things into the ferry-boat or upon any bridge at such a ferry which is in such a state or so loaded to endanger human life or property, or who refuses or neglects to leave or remove any animal vehicle or goods from any such ferry-boat or bridge on being requested to do so, shall be prosecuted and punished in accordance with the appropriate provision of Indian Penal Code, 1860 and other provisions of law.

39. Power to arrest.

- The police may arrest any person for committing any cognizable offence under the provisions of Indian Penal Code and other laws, so far as violation of any of the provision of these rules is concerned on receipt of complaint from the crew owner of the boat present at the spot.

40. Assessment of damage.

(1)The Boat Surveyor may enquire into and assess the value of the damage, if any, done or caused by the offender to the ferry concerned in consultation with the Joint Director, Inland Water Transport and shall order the amount of such value to be paid by the offender in addition to any fine imposed upon the offender under these rules.

(2)The amount of compensation assessed under sub-rule (1) shall be leviable as if it is a fine and shall be recovered, if necessary by sale of the vessel, raft or timber causing the damage.

(3)Appeal against the order passed under sub-rule (1) may be made within a period of 30 days before the Joint Director, Inland Water Transport who may pass necessary orders, as deemed fit.

41. Ferry rate.

- The standard ferry rate per passenger per kilometer may be fixed by the State Government from time to time and shall be applicable to all boats plying within the State.

42. Security arrangement.

- The Collector or his authorized officer shall in advance make requisition of security personnel consisting of one Sub-Inspector, two Habildars and six Constable from the general police where the enforcement work is required to be taken up.Appendix-A[See Rule 3(b)]The officers mentioned in column (2) are the Registration Officers and the letters under Column(3) are allotted to the District mentioned in Column (1) for the purpose of these rules.

Sl. No.	District	Designation of Officer	Orissa ML (OML)
(1)	(2)	(3)	(4)
1	Sambalpur	Asst.Director (Headquarters) Cuttack.
2	Bargarh	Ditto
3	Jharsuguda	Ditto
4	Balangir	Ditto
5	Sonepur	Ditto
6	Cuttack	Ditto
7	Jagatsinghpur	Ditto
8	Dhenkanal	Ditto
9	Angul	Ditto
10	Kalahandi	Ditto
11	Nuapada	Ditto
12	Deogarh	Ditto
13	Sundergarh	Asst. Director-I, Chandbali Orissa	ML(OML)
14	Keonjhar	Ditto
15	Balasore	Ditto
16	Bhadrak	Ditto
17	Mayurbhanj	Ditto
18	Jajpur	Ditto
19	Kendrapara	Ditto
20	Ganjam	Asst. Director-II, Balugaon Orissa	ML(OML)
21	Puri	Ditto
22	Nayagarh	Ditto
23	Khurda	Ditto
24	Gajapati	Ditto
25	Phulbani	Ditto
26	Boudh	Ditto
27	Koraput	Ditto
28	Nawarangpur	Ditto
29	Malkangiri	Ditto
30	Rayagada	Ditto

Collector/District Magistrate is the authority to requisition boats during emergency/ exigencies of administration. Necessary higher charges for use of boats along with crew shall be chargeable as per finalization of rated by SRC (subject to the crew Nos. not exceeding three qualify persons).Form-IBook of Registry[See Rule 4(3)]Registration Number ...Name of the owner ...Name of the Builder ...Place Built ...Year Built ...Length ...Breadth ...Depth ...Gross Tons ...Capacity ...Engine ...Horse Power ...Name of Tindal/Manjhi ...Description of boat ...Signature of the Registering OfficerForm-IICertificate of Registration of Boat[See Rule 4(3)]This is to certify that Sri/Smt./Ku................... of P S............. Dist............ has declared that he/she is the sole owner of the boat................ having assigned the registration No........... was built at................ by............ in the year............. and the said.............. had been duly registered at under the Orissa Boat Rules, 2002.Certified under my hand this................ day of.......Description of Out Board Engine ...Name of Engine (Make) ...Horse Power ...Year Built ...

......................................................................Particularsof Boat
Length	Breadth	Depth
Gross Tonnage	Free Board
Description

Signature of Registering OfficerFoot Note - (1) This Certificate of registration to be produced for inspection on demand by any authority authorised by the State Government.

(2)This Certificate must be surrendered to the registering authority if so required by him.

(3)While the Certificate is in force, the registered number as cut and painted or otherwise marked in position approved under the Orissa Boat Rules, 2002 must not be removed or defaced.

(4)In case of accident occasioning loss of life, or efficiency of the boat a report by letter signed by the owner or Manjhi/Tindal is to be forwarded to the Registering Officer within 24 hours after the happening of the accident or as soon thereafter as possible.Form-IIIBoat Licence(See Rules 3 and 10)License is granted to Sri/Smt./Ku...............owner of Registered Boat No...............measuring Length........ Meters, Breadth..........Metres and Depth.............Meters to carry Cargo or Passengers to the extent specified below in the ................. river/lakes/reservoir from.......to.........under the restrictions and subject to the penalties laid down in the Orissa Boat Rules, 2003 and the Northern India Ferries Act, 1878/Bengal Ferries Act, 1985/Madras Canals and Public Ferries Act, 1890.

1.	Licence Number	...		Date
2.	Name of the Owner	...
3.	Address of the Owner	...
4.	Registration Number	...
5.	Date of Registration	...
6.	Rig and Equipment	...
7.	Capacity or weight Cargo permitted.	...	Fair Weather	Foul Weather
8.	Number of Passengers allowed	...
9.	Name of Tindal/Manjhi	...
10.	Address of Tindal/Manjhi	...
11.	Number of Crew	...

Registering Officer/Boat SurveyorNote- Two children under 12 years of age counted one adultExtended to 31st December..............SignatureDesignationForm-IV(See Rule 17)License No. DateLicense is granted to Shri...................son of Shri.............. residing at ...........to act as Tindal on boats registered under the Orissa Boat Rules, 2003.Boat SurveyorForm-VRegister of Tindals/Manjhis(See Rule 17)

License No.	Date	Name of Tindal Manjhi	Age	Father's Name	Address
1	2	3	4	5	6

Identification Mark	Left hand Thumb Impression	Remarks	Signatures Boat Surveyor
7	8	9	10

Notifications[Commerce & Transport (Commerce) Department] [Published vide Orissa Gazette Extraordinary No. 1270 dated 16.8.2005.]The 16th August 2005No. 7055-GPP-93/2005/Com. - The Government of Orissa have adopted a Boat Rule called "Orissa Boat Rule, 2004" which came into force with effect from dated the 4th March 2004. Under this Rule all types of boats coming under the purview of registration after fulfillment of other criterias as laid down in the Rule.It has come to the notice of Government that boats plying in Chilika Lake carrying tourists do not have any specifications in compensation to other general boats plying in Chilika Lake. Since dolphins are available including other water species like migratory birds, it is necessary to have an uniformity specified for tourists boats.In order to conserve the rare species and to maintain the ecological balance in Chilika Lake, it has been decided to maintain an uniform code of conduct for the boats carrying tourists in the Chilika Lake.As such, a Sub-Committee was constituted comprising the CRC-cum-Special secretary, Commerce and Transport Department as Chairman and Chairman, Chilika Development Authority and Director, Tourism as members as per the decision of the meeting taken by Hon'ble Speaker, O.L.A. regarding development of Chilika Lake on 19th October 2004 to look into the matter.As per the recommendation of the said Committee and on the suggestions and request of the C.D.A. and Department of Tourism the following specifications are decided to be followed strictly by the boats to carry tourists in Chilika Lake as well as in the State.

(1)All tourist boats should have one colour scheme of Sky Blue and Cream Covering from bottom to deck in the proportion of ⅔ and ⅓ respectively.

(2)A canopy cover extending to at least 60% of the length of the boat is required. The canopy cover should be of Sky blue colour supported by wooden mast with a height of at least 4½ ft. from the deck, the canopy should be of Reksine with thickness 1.5 mm.

(3)All mechanical propelled boats shall have mufflers to reduce the noise level to 70 decibel.

(4)To identify tourist boats, a Sky blue flag of 3 ft. x 2 ft. size should be at the top of the mast.

(5)All tourist boats should have at least one set of binocular of 10 X magnification.

(6)A Dust bin to be fixed in all tourist boats.

(7)All tourist boats must fix propeller cover particularly with fibre re-enforced plastic cover-mesh-Neelkamal/Jibu boats/Mecon/Sea craft.

(8)All tourist boats should have cushioned seats with rexin cover.

(9)The boats should carry life jackets/insulated rubber tubes to meet unforeseen situation.

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State of Odisha - Act