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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(1) in Inland Vessels Act, 1917

(1)The [State Government] [Substituted by the A. O. 1937, for "G.G. in C.".] may also make rules for the protection of passengers in inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).]; and may by such rules require-
(a)the prices of passenger tickets to be printed or otherwise denoted on such tickets; and
(b)the supply, free of charge, of a sufficient quantity of fresh water for the use of such passengers.