(1)These rules may be called Bihar Inland Vessels Rules, 2013(2)It shall come into force with effect from the date of their publication in the official Gazette and shall apply on Inland Vessels plying in whole State of Bihar except as otherwise provided in these Rules.(3)(a)An inland vessel shall not proceed on any voyage, or be used for any service unless she has a certificate of survey in force and applicable to such voyage or service.(b)Nothing in this para shall apply to any Inland vessel proceeding on a voyage during the interval between the time at which her certificate of survey expires and the time at which it is first practicable to have the certificate renewed.
