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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(3) in Bihar Inland Vessels Rules, 2013

(3)If, when the case occurs, the Inland Vessel is lying at a ghat at the headquarters of a sub-division or district, or otherwise, when the Inland Vessel has reached the nearest ghat which is at such headquarters, the master or serang shall not move the Inland Vessel there from until permission has been given by the District Magistrate or Sub-divisional Magistrate as the case may be.