- No person shall whether a owner or as servant shall ply a boat to carry goods or passengers whether for hire or not or whether regularly or occasionally in the rivers, canals, lakes and reservoirs-(a)unless the boat has been registered as required under these rules and granted a license in Form-III; and(b)unless the letter specified in Appendix-A, appended to these rules indicating the place of registration followed by the registration number assigned is painted on both rides of the boat in white figures of not less than 15 cms. in height and 2 cms, in breadth.
