Section 32 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
32.
Every vessel using a public canal shall be in charge of a "master". Such master shall severally and conjointly with the other crew of the vessel and owner or manager of a company owning vessel, be responsible for any or all breaches of the provisions of the Act and the rules made thereunder. The name of such master shall be registered with the Canal Officer.
