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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(1) in Model Rules, 2011 under Bengal Ferries Act, 1885

(1)Whenever any accident causing serious hurt to any person or material damage to any property occurs on board of or by means of any boat, the Navik 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 and the Boat Surveyor;