Section 60 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
60.
No vessel shall be repaired in any canal or canal bank without the written permission of the Canal Officer. The repairs shall be made at the place and during the time named in the written permission, and at no other place or time. If the repairs are of an extensive nature a charge may be made for the rent of the site or land on which the repairs are executed. The owner of the vessel shall remove from the canal or canal bank all surplus materials used for such repairs within fifteen days after the repairs are completed. In the event of his failing to do so such of the material shall be removed by the Canal Officer at the expense of the owner of the vessel and permission may be suspended until payment is made.
