Section 5 in The Orissa Cargo Boats (Licensing and Regulation) Rules, 1960
5. Conditions of licence for cargo boat.
- No licence shall be granted in respect of any cargo boat until such has been surveyed by the Conservator or an officer acting on his behalf and he has satisfied himself that the following conditions are fulfilled namely :(a)that the cargo boat is in good order and is suitable for the conveyance of cargo within or partly within-and partly without the port limits;(b)that the tonnage of such boat is ascertained in the manner prescribed in Appendix II to these rules;(c)that the number of the crew required for safe navigation of such boat is according to the scale prescribed in Appendix I to these rules;(d)that such boat is provided with adequate appliances for the pumping at bailing out or otherwise getting rid at bilge water and with serviceable ground, tackle and other equipment necessary for safe navigation;(e)that in the case of Class I cargo boats-(i)the free-board of the boat, when fully loaded is ascertained in the manner prescribed in Appendix III to these rules;(ii)the boat is fitted with a caboose or fire-place in a suitable position.
