Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] State of Bihar - Subsection Section 42(6) in Bihar Inland Vessels Rules, 2013 (6)No gunpowder or other explosive shall be carried unless it is in a suitably constructed magazine compartment; and no fire shall be permitted on board of Inland Vessel while gunpowder is being taken in or discharged.
