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State of Odisha - Section

Section 6 in The Orissa Cargo Boats (Licensing and Regulation) Rules, 1960

6. Issue of licence for cargo boat.

- If the conditions enumerated in Rule 5 are satisfied, and on payment of fees in accordance with, the schedules of charges prescribed in Appendix IV to these rules the Conservator shall-
(a)issue to the owner a licence in duplicate, which shall contain the particulars of the cargo boat and the name of the tindal in charge and shall otherwise be in the form prescribed in Appendix V to these rules. In case of Class II cargo boats licences need only be issued in original;
(b)cause the necessary particulars relating to the boat to be entered in the register of cargo boats;
(c)cause to be painted, on both sides of the cargo boats, the number assigned by the licence to such boat proceeded by the letter "D" in white figures not less than 12 inches in length;
(d)in the case at Class I cargo boats cause to be cut in the middle of the boat a conspicuous mark indicating the free-board or the greatest depth to which he may be immersed when loaded.