Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 34 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962

34.

All the crew employed on board a vessel shall be under the control and orders of the master and such vessel, who shall see that proper discipline and good conduct is maintained by them. The crew shall on no account interfere with the passengers or behave rudely towards them. Any help for assistance which the passengers may seek in times of need or emergency or accident shall not be interpreted as interference and shall be freely given to the passengers by the crew. When the master of vessel is temporarily absent during a voyage, the serange on board the vessel shall be held to be in charge with the powers and responsibilities of the master. If such absence of the master exceeds a day, a duly qualified master shall be appointed immediately and the fact communicated forthwith to the Canal Officer concerned.