Section 9 in Model Rules, 2011 under Bengal Ferries Act, 1885
9. Conditions of License For Boats.
- No license shall be granted in respect of any boat until such boat has been surveyed by the Boat Surveyor and he has satisfied himself that the following conditions are fulfilled namely:-(a)that the boat is in good condition and is suitable for the Conveyance of Cargo ,passengers , and Complies with these rules.(b)that the tonnage of the boat is ascertained in the manner prescribed under sub rule (4) of rule 22 of these rules;(c)that the number of crew required for safe navigation of such boat is in accordance with the scale prescribed under rules 25 and 26 of these rules.(d)that such boat is provided with adequate appliances for the pumping or bailing out or otherwise getting rid of bilge water and with serviceable ground tackle ,anchoring and other equipment and lights necessary for safe navigation .(e)that the freeboard of the boat when fully loaded is ascertained in the manner prescribed in sub -rule(2) of Rule 23 of these rules .(f)that the boat is provided with minimum of two approved life buouys and a first aid box.(g)that the boat is fitted with engine , is provided with fire extinguisher;(h)that in case of passenger boats ,the maximum number of passenger to be carried are marked at prominent place for information of the passengers;(i)that in case of passenger boats plying with outboard or with similar devices the conditions required in rule 28are complied with;(j)the boat shall normally ply between sunrise and sunset, provided that in emergency for night use ,special light arrangement will be required which shall be approved by the Boat Surveyor.
