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State of Bihar - Section

Section 12 in Bihar Inland Vessels Rules, 2013

12.

(1)On receipt of an application for registration of an inland vessel, the Registering Authority shall give a notice in Form No. 11 to the owner or master of the vessel informing him the date and time for inspection of the vessel
(2)It shall be the duty of the owner or master of the inland vessel to furnish such other information as may be required by the registering authority.