Section 3 in The Orissa Cargo Boats (Licensing and Regulation) Rules, 1960
3. Licensing of cargo boats.
(1)No cargo boat shall ply, whether for hire or not, or whether regularly or occasionally within or partly within and partly without the limits of the Port of Dharma (Chandbali)-(a)unless it has been granted a licence in the form prescribed in Appendix V to these rules and such licence is still in force;(b)unless the letter "D" followed by the number specified in the licence is painted on both sides of the boat in white figures not less than twelve inches in length.(2)No number or mark of any kind shall be painted or affixed on any cargo boat in proximity to the number of the licence.
