- No flat or boat shall ply whether regularly or occasionally, within, or partly within and partly without, the port, unless it has been registered and licensed on payment of the fees prescribed by the Commissioners whose Boat Surveyor shall at the time of registration brand on the flat or boat her registered number and tonnage :Provided that no flat or boat required to be registered under the Registration of Barges Rules, 1952, shall be registered and licensed by the Commissioners, unless such flat or boat has been registered by the Registering Authority, Government of West Bengal and has had her registered number branded according to the provisions of the said Registration of Barges Rules, 1952, and no number shall be branded on such flat or boat by the Commissioners' Boat Surveyor.
