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Union of India - Section

Section 29 in Port of Bombay Passenger Boats Rules, 1962

29. Dispute between licensees and hirers to be referred to the officer in charge of the nearest Police Station

- In case of any dispute, the hirer of any boat may require the licensee or other attendant, and the licensee or attendant may require the hirer, to proceed forthwith to the officer in charge of the nearest Police Station, who shall, if necessary refer the matter to a Magistrate for decision.