Section 14A(2) in Bombay Ferries and Inland Vessels Act, 1868
(2)[The [State] Government] may make rules prescribing the manner in which the load-line or free-board shall be marked upon any [vessel] to which the provisions of sub-section (1) apply. The rules so made shall be published in the [Official Gazette].][14C. Licence required to ply any vessel on any river etc. - No person shall ply any vessel on any river, stream, creek, tank, lake or other collection of water affording passage for a vessel, whether for hire or not, except under a licence granted by an officer empowered by the [State] Government in this behalf and except in accordance with the provisions of this Act, the rules, regulations and orders made thereunder and the conditions of such licence:Provided that the [State] Government may, by notification in the Official Gazette, exempt from the operation of this section such vessels or class of vessels as may be specified in such notification.
