Section 9(1) in Rajasthan Regulation of Boating Act, 1956
(1)The licensing officer shall while considering an application for licence under this Act. have regard to the following matters, namely:-(a)the interest of the public in genera:(b)the safety of passengers and the means available with the licensee to look after it:(c)the advantage to the public likely to result from the service to provided, including the saving of time likely to be affected thereby:(d)the adequacy of the existing service, the fares charged by that service and the effect of that service on the proposed service:(e)the benefit likely to accrue from the proposed service to particular localities.
