Section 36(h) in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
(h)Every boat company or service shall appoint one jetty master at every important jetty on the enroute who shall hold a certificate of competency to act as master. The jetty master so appointed shall possess a good character which should be certified by two respectable gentlemen. He shall be responsible for conducting the business of the company or service, which he represents, such as issue of tickets to passengers, receiving communications from the Government addressed to the company or service presenting petitions for the grant of special services, etc. The jeety masters shall be held responsible for any canvassing of passengers. The appointments, transfer or dismissal of the jetty masters shall require the previous approval of the Assistant Engineer or the Chief Engineer, Public Works Department, in case the department thinks such a course to be advisable.
