Section 91 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
91.
Every owner or master of vessel shall before using any of the vessels for passenger service in any line of navigation fix the I are between the maximum and minimum thus prescribed by the State Government under Section 54-A of the Act for the lines of service and snail intimate it to the State Government for approval and shall not alter the approved fares without the sanction of the State Government. A time table and a table of fares shall be hung up in a conspicuous place in each vessel, at the wharves and at booking offices concerned and such time table or table of fares shall not be varied or altered without the prior sanction of the State Government. The fare shall also be specified in the printed tickets issued to Government. The tare shall also be specified in the printed tickets issued to passengers.
