Section 13 in The Orissa Cargo Boats (Licensing and Regulation) Rules, 1960
13. Defects in cargo boats and their remedy.
- if the Conservator is satisfied that a licensed cargo boat has become detective in any of the matters referred to in Clauses (a), (b), (c) and (d) of Rule 5, he may order the owner or his agent to remedy such defects and thereupon such cargo boat shall cease to ply until such defects have been remedied.
