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State of Madhya Pradesh - Section

Section 37 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962

37.

Within the limits of the lines of navigation any Canal Officer shall have powers to move on any vessel not actually engaged in loading or discharging passengers or cargo and he may if he thinks it necessary allot to it a new berth or order its transfer to any other point within the same or adjoining canal or inland water.