Section 21(1) in The Orissa Inland Steam Vessels Rules, 1935
(1)It is the duty of the owner, the master or serang, and the engineer or driver of a vessel, plying under the Act between one survey and another to maintain the vessel, its machinery and necessary equipments as nearly as possible in the state of efficiency and completeness as accepted by the Surveyor when granting his declaration, and to take all reasonable care to preserve safety in the structure, machinery, and equipments of the vessel.
