Section 17 in Rajasthan Regulation of Boating Act, 1956
17. Repeal.
- The United State of Rajasthan Regulation of Boating Ordinance 1949 (Ordinance No. V of 1949) of the State of former Rajasthan and all laws in force in any of the Covenanting State, [in the Abu area or Ajmer area or Sunel area] [Inserted by Rajasthan Act No. 25 of 1957] regulating boating in rivers and lakes, are hereby repealed, but not so as to affect their previous operation.[ 18. Interpretation. - The provisions of the Rajasthan General Clauses Act, 1955 (Rajasthan Act 8 of 1955) in force in the pre-reorganisation State of Rajasthan shall, as far as may be, apply mutatis mutandis to this Act.] [Inserted by Rajasthan Act No. 25 of 1957.]NotificationsSection 8[Notification No. F.7(144) Pari/Rules/HQ/95, dated 13-7-1998, Published in Rajasthan Gazette, Extraordinary Part IV-C(II). dated 13-7-1998. p. 172.]In exercise of the powers conferred by Section 8 of Rajasthan Regulations of Boating Act, 1956 (Act No. 26 of 1956). State Government hereby prescribes the District Transport Officer having Jurisdiction over the area in which the lake or river is situated, the officer competent to grant a license under Section 7 of the said Act.Section 15[Notification No. F.7(144) Pari/Rules/HQ/95, dated 15-11-1995, published in Rajasthan Gazette, Extraordinary, Part IV-C(i). dated 15-11-1995, p. 134.]In exercise of the powers conferred by sub-section (2) of Section 15 of the Rajasthan Regulation of Boating Act. 1956 (Rajasthan Act No. 26 of 1956). the State Government hereby exempts from the provisions of Section 3 and Section 7 of the said Act. the boats (not being a motor boat) used by fisherman, when used for fishing, subject to the following conditions:-(1)Fisherman shall always carry with him numbered certificate from the Fisheries Department. Government of Rajasthan regarding use of boat in fishing trade and boat shall be used only for that purpose.(2)Boat shall be used on hire or otherwise, in any manner, for carrying passengers.(3)On each such boat at least at two places the following information shall be displayed prominently on a board of size not less that 15" x 8" in 'Red' colour on "White" background.-(a)Serial number of the certificate given by Department of Fisheries. Government of Rajasthan.(b)Name of owner (Registered in Department of Fisheries. Government of Rajasthan).(c)"This boat is not safe to carry passengers".
