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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(1) in Bihar Inland Vessels Rules, 2013

(1)The registering authority or any officer authorized by the State Government in this behalf may go on board, detain, or inspect any vessel at any hour for the purpose of satisfying himself that the provision of the Act, are being complied with. It shall be the duty and responsibility of the owner or master of the inland vessel to give all reasonable assistance to the inspecting officer in carrying out the inspection and to comply with any lawful directions that he may give.