Section 21 in The Orissa Inland Steam Vessels Rules, 1935
21. Obligations of owners, masters and engineers between surveys.
(1)It is the duty of the owner, the master or serang, and the engineer or driver of a vessel, plying under the Act between one survey and another to maintain the vessel, its machinery and necessary equipments as nearly as possible in the state of efficiency and completeness as accepted by the Surveyor when granting his declaration, and to take all reasonable care to preserve safety in the structure, machinery, and equipments of the vessel.(2)Safety valves -(a) In particular the master or serang and the engineer or driver shall, during the period between one survey and another, be careful to assure that all boiler safety valves, whether locked up or not, are in proper working order.(b)If any person places an undue weight, or a weight in excess of that fixed by the Surveyor, upon a safety valve of a vessel under the Act, or if, being the owner, master, serang, engineer or driver of the vessel, he permits the placing of such weight, he shall, in addition to any other liability he may incur, be punished under Section 52 (3) of the Act on conviction by a fine not exceeding Rs. 500 or by imprisonment of either description for a term not exceeding six months, or by both.
