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Bengal Presidency - Section

Section 67 in The Calcutta Port Rules, 1943

67. Method of licensing.

- Every flat or boat requiring a license shall, if a flat, be placed at a convenient mooring or, if a boat, be sent to the special licensing buoy at Sibpore for survey by the Commissioner's Boat Surveyor who, on payment of the prescribed fees, shall
(a)issue a license, if the flat or boat is found to be in good order and suitable for the purpose for which it is intended; or
(b)indicate, if the flat or boat is not in good order, the repairs or alterations necessary before a license can be granted :
Provided that any flat or boat may, on payment of the prescribed fees, be surveyed at the owner's workshops.Every flat or boat so licensed other than a flat or boat required to be registered under the Registration of Barges Rules, 1952, shall have her registered number in figures not less than 15 cms. high painted on both bows by the Commissioners' Boat Surveyor.