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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(1) in The Orissa Boat Rules, 2004

(1)The Boat Surveyor may enquire into and assess the value of the damage, if any, done or caused by the offender to the ferry concerned in consultation with the Joint Director, Inland Water Transport and shall order the amount of such value to be paid by the offender in addition to any fine imposed upon the offender under these rules.