Section 18 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
18.
Any vessel intended to be registered in the State of Madhya Pradesh according to the provisions contained in these rules, for purposes of navigation whether on hire or otherwise, as the case may be, shall in the absence of certificate already in force, be required to obtain a tree written permission from the nearest canal officer authorising the vessel to ply empty on the inland water while it is being taken to the place of registry. For obtaining the permission the owner or master of the vessel shall apply to the Canal Officer, sufficiently early so as to admit of the permission being granted in time, and the application shall contain the dimension and other identifying particulars of the vessels and the route along with the vessel will have to ply as also details as to whether the vessel is, at the time of application under-going repairs or is newly built or purchased.Note. - (1) The expression nearest Canal Officer means the Canal Officer having jurisdiction over the place where the vessel for which permission to use the canal sought for lies.(2)The currency of the written permission shall be feed by the Canal Officer who issued it with due regard to the circumstances and the distance to be reversed in each case subject to a maximum period of fourteen days.
