Section 3 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
3.
All vessels shall be subject to survey before they are registered and once every year thereafter on payment of the fees prescribed therefor to see that the vessels are in a proper state of repairs, that their fitting and machinery are in good working order, that the boilers are provided with proper gauges and are safe, that suitable provision is made against accident and the vessel is in charge of competent crew, that the vessel is properly equipped and kept clean and rendered in every respect suitable for passenger traffic and that they are fit for navigation for a period of one year or less, as the case may be.
