Section 9 in Rajasthan Regulation of Boating Act, 1956
9. Matters to be considered in considering an application for license.
(1)The licensing officer shall while considering an application for licence under this Act. have regard to the following matters, namely:-(a)the interest of the public in genera:(b)the safety of passengers and the means available with the licensee to look after it:(c)the advantage to the public likely to result from the service to provided, including the saving of time likely to be affected thereby:(d)the adequacy of the existing service, the fares charged by that service and the effect of that service on the proposed service:(e)the benefit likely to accrue from the proposed service to particular localities.
