Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(8) in Bihar Inland Vessels Rules, 2013

(8)It shall be the duty of the master or owner of every inland vessel to give affect to, and observe the above rules, and he or an other person committing a breach of these rules shall be punished with imprisonment for a term which may extend to six months, or with fine which may extend up to twenty thousand rupees or with both.