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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(4) in The Orissa Boat Rules, 2004

(4)In case of accident occasioning loss of life, or efficiency of the boat a report by letter signed by the owner or Manjhi/Tindal is to be forwarded to the Registering Officer within 24 hours after the happening of the accident or as soon thereafter as possible.Form-IIIBoat Licence(See Rules 3 and 10)License is granted to Sri/Smt./Ku...............owner of Registered Boat No...............measuring Length........ Meters, Breadth..........Metres and Depth.............Meters to carry Cargo or Passengers to the extent specified below in the ................. river/lakes/reservoir from.......to.........under the restrictions and subject to the penalties laid down in the Orissa Boat Rules, 2003 and the Northern India Ferries Act, 1878/Bengal Ferries Act, 1985/Madras Canals and Public Ferries Act, 1890.
1. Licence Number ...   Date
2. Name of the Owner ...    
3. Address of the Owner ...    
4. Registration Number ...    
5. Date of Registration ...    
6. Rig and Equipment ...    
7. Capacity or weight Cargo permitted. ... Fair Weather Foul Weather
8. Number of Passengers allowed ...    
9. Name of Tindal/Manjhi ...    
10. Address of Tindal/Manjhi ...    
11. Number of Crew ...    
Registering Officer/Boat SurveyorNote- Two children under 12 years of age counted one adultExtended to 31st December..............SignatureDesignationForm-IV(See Rule 17)License No. DateLicense is granted to Shri...................son of Shri.............. residing at ...........to act as Tindal on boats registered under the Orissa Boat Rules, 2003.Boat SurveyorForm-VRegister of Tindals/Manjhis(See Rule 17)
License No. Date Name of Tindal Manjhi Age Father's Name Address
1 2 3 4 5 6
Identification Mark Left hand Thumb Impression Remarks Signatures Boat Surveyor
7 8 9 10
Notifications[Commerce & Transport (Commerce) Department] [Published vide Orissa Gazette Extraordinary No. 1270 dated 16.8.2005.]The 16th August 2005No. 7055-GPP-93/2005/Com. - The Government of Orissa have adopted a Boat Rule called "Orissa Boat Rule, 2004" which came into force with effect from dated the 4th March 2004. Under this Rule all types of boats coming under the purview of registration after fulfillment of other criterias as laid down in the Rule.It has come to the notice of Government that boats plying in Chilika Lake carrying tourists do not have any specifications in compensation to other general boats plying in Chilika Lake. Since dolphins are available including other water species like migratory birds, it is necessary to have an uniformity specified for tourists boats.In order to conserve the rare species and to maintain the ecological balance in Chilika Lake, it has been decided to maintain an uniform code of conduct for the boats carrying tourists in the Chilika Lake.As such, a Sub-Committee was constituted comprising the CRC-cum-Special secretary, Commerce and Transport Department as Chairman and Chairman, Chilika Development Authority and Director, Tourism as members as per the decision of the meeting taken by Hon'ble Speaker, O.L.A. regarding development of Chilika Lake on 19th October 2004 to look into the matter.As per the recommendation of the said Committee and on the suggestions and request of the C.D.A. and Department of Tourism the following specifications are decided to be followed strictly by the boats to carry tourists in Chilika Lake as well as in the State.