Section 94 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
94.
(1)It shall be the duty of every owner or person in charge of a vessel to maintain a log book in Form I in each vessel showing the time of departure from the starting station, number of passengers at the stations, and stoppage on the way en route, with a column in it for passengers to enter their complaints. The log book shall be produced before the Canal Officer whenever called upon to do so.(2)Whenever a fresh book is brought in use, the owner or person in charge of the vessel shall hand over the used up or spoilt book to the Canal Officer and in the case of lost book an authenticated statement in lieu thereof.(3)The owner or master or other person in charge of a vessel shall enter in the log book a detailed account of any accident that may occur, as soon after the occurrence as possible. These entires should be shown to the nearest Canal Officer within 12 hours of the occurrence of the accident.Note. - In the above rule "accident" shall include all incidents by collision, submergence, partially or wholly whether or not involves loss of life or property.
