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Union of India - Section
Section 30A in Inland Vessels Act, 1917
30A. [ Power for State Government to make rules as to grant of licences. [Inserted by Act 6 of 1920, Section 8.]
The State Government may also make rules to regulate the granting of licences under section 22A, and may by such rules prescribe in particular- (a) the fees (if any) to be paid for such licences, and (b) the forms in which such licences are to be framed and the authority by whom and the manner in which copies are to be kept and recorded under section 23.][31. Effect of certificates of competency or service and licences. - A certificate of competency or service and licence granted under this Chapter shall have effect throughout India] [Substituted by Act 35 of 2007 (w.e.f. 17.9.2007) ]| Prior to substitution section 31 read as -31. Area in which certificates of competency or service and licences shall have effect.[A certificate of competency or service or a licence granted under this Chapter] [Substituted by the A. O. 1937, for certain words.]shall have effect throughout the State in which it was granted:Provided that the authority granting such certificate[or licence] [Inserted by Act 6 of 1920, Section 9.]may, by endorsement thereon, restrict the effect of such certificate[or licence] [Inserted by Act 6 of 1920, Section 9.]to any part of such State:Provided further that such certificate[or licence] [Inserted by Act 6 of 1920, Section 9.]may be endorsed by the State Government of any other State, or with the general or special sanction of the State Government of such other State, by the authority granting it so as to have effect in such other State or any part thereof, and thereupon shall have effect accordingly. |