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Bengal Presidency - Section

Section 66 in The Calcutta Port Rules, 1943

66. Application for license.

- Every application for license for a flat or boat shall be made in writing to the Commissioners' Boat Surveyor in Form E of the Schedule and shall contain the following particulars
(a)the owner's name and address, or
(b)the name and address of his duly authorised agent in Calcutta,
(c)a description of the flat or boat,
(d)the registered number branded on the flat or boat by the Commissioners' Boat Surveyor, or the registered number marked according to the provisions of the Registration of Barges Rules, 1952, and
(e)the name of the Manjhi in charge of the flat or boat.