(1)Whenever any accident causing serious hurt to any person or material damage to any property occurs on board, or by means of any boat, the Tindal or Manjhi in charge shall at once proceed to the nearest Police-station and report the circumstances connected with the accident to the officer-in-charge of the Police-station. He shall also report to the Boat Surveyor.(2)In case of sinking of boat due to accidents or otherwise the boat owner/operating personnel shall immediately report the matter to the concerned authority/police. The boat owner shall also take immediate steps within a reasonable time for salvaging the boat. Provided that police may register an FIR in this connection on his own information or on the basis of information received from public.(3)In case of his failure to salvage the boat the authorities concerned shall take immediate steps for its salvage and the expenses incurred therefore shall be recovered from the boat owner within a specified time frame under the provisions of the Orissa Pubic Demands Recovery Act, 1962.
