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State of Odisha - Section

Section 42 in The Orissa Boat Rules, 2004

42. Security arrangement.

- The Collector or his authorized officer shall in advance make requisition of security personnel consisting of one Sub-Inspector, two Habildars and six Constable from the general police where the enforcement work is required to be taken up.Appendix-A[See Rule 3(b)]The officers mentioned in column (2) are the Registration Officers and the letters under Column(3) are allotted to the District mentioned in Column (1) for the purpose of these rules.
Sl. No. District Designation of Officer Orissa ML (OML)
(1) (2) (3) (4)
1 Sambalpur Asst.Director (Headquarters) Cuttack.  
2 Bargarh Ditto  
3 Jharsuguda Ditto  
4 Balangir Ditto  
5 Sonepur Ditto  
6 Cuttack Ditto  
7 Jagatsinghpur Ditto  
8 Dhenkanal Ditto  
9 Angul Ditto  
10 Kalahandi Ditto  
11 Nuapada Ditto  
12 Deogarh Ditto  
13 Sundergarh Asst. Director-I, Chandbali Orissa ML(OML)
14 Keonjhar Ditto  
15 Balasore Ditto  
16 Bhadrak Ditto  
17 Mayurbhanj Ditto  
18 Jajpur Ditto  
19 Kendrapara Ditto  
20 Ganjam Asst. Director-II, Balugaon Orissa ML(OML)
21 Puri Ditto  
22 Nayagarh Ditto  
23 Khurda Ditto  
24 Gajapati Ditto  
25 Phulbani Ditto  
26 Boudh Ditto  
27 Koraput Ditto  
28 Nawarangpur Ditto  
29 Malkangiri Ditto  
30 Rayagada Ditto  
Collector/District Magistrate is the authority to requisition boats during emergency/ exigencies of administration. Necessary higher charges for use of boats along with crew shall be chargeable as per finalization of rated by SRC (subject to the crew Nos. not exceeding three qualify persons).Form-IBook of Registry[See Rule 4(3)]Registration Number ...Name of the owner ...Name of the Builder ...Place Built ...Year Built ...Length ...Breadth ...Depth ...Gross Tons ...Capacity ...Engine ...Horse Power ...Name of Tindal/Manjhi ...Description of boat ...Signature of the Registering OfficerForm-IICertificate of Registration of Boat[See Rule 4(3)]This is to certify that Sri/Smt./Ku................... of P S............. Dist............ has declared that he/she is the sole owner of the boat................ having assigned the registration No........... was built at................ by............ in the year............. and the said.............. had been duly registered at under the Orissa Boat Rules, 2002.Certified under my hand this................ day of.......Description of Out Board Engine ...Name of Engine (Make) ...Horse Power ...Year Built ...
......................................................................Particularsof Boat
Length Breadth Depth
Gross Tonnage Free Board  
Description    
Signature of Registering OfficerFoot Note - (1) This Certificate of registration to be produced for inspection on demand by any authority authorised by the State Government.
(2)This Certificate must be surrendered to the registering authority if so required by him.
(3)While the Certificate is in force, the registered number as cut and painted or otherwise marked in position approved under the Orissa Boat Rules, 2002 must not be removed or defaced.
(4)In case of accident occasioning loss of life, or efficiency of the boat a report by letter signed by the owner or Manjhi/Tindal is to be forwarded to the Registering Officer within 24 hours after the happening of the accident or as soon thereafter as possible.Form-IIIBoat Licence(See Rules 3 and 10)License is granted to Sri/Smt./Ku...............owner of Registered Boat No...............measuring Length........ Meters, Breadth..........Metres and Depth.............Meters to carry Cargo or Passengers to the extent specified below in the ................. river/lakes/reservoir from.......to.........under the restrictions and subject to the penalties laid down in the Orissa Boat Rules, 2003 and the Northern India Ferries Act, 1878/Bengal Ferries Act, 1985/Madras Canals and Public Ferries Act, 1890.
1. Licence Number ...   Date
2. Name of the Owner ...    
3. Address of the Owner ...    
4. Registration Number ...    
5. Date of Registration ...    
6. Rig and Equipment ...    
7. Capacity or weight Cargo permitted. ... Fair Weather Foul Weather
8. Number of Passengers allowed ...    
9. Name of Tindal/Manjhi ...    
10. Address of Tindal/Manjhi ...    
11. Number of Crew ...    
Registering Officer/Boat SurveyorNote- Two children under 12 years of age counted one adultExtended to 31st December..............SignatureDesignationForm-IV(See Rule 17)License No. DateLicense is granted to Shri...................son of Shri.............. residing at ...........to act as Tindal on boats registered under the Orissa Boat Rules, 2003.Boat SurveyorForm-VRegister of Tindals/Manjhis(See Rule 17)
License No. Date Name of Tindal Manjhi Age Father's Name Address
1 2 3 4 5 6
Identification Mark Left hand Thumb Impression Remarks Signatures Boat Surveyor
7 8 9 10
Notifications[Commerce & Transport (Commerce) Department] [Published vide Orissa Gazette Extraordinary No. 1270 dated 16.8.2005.]The 16th August 2005No. 7055-GPP-93/2005/Com. - The Government of Orissa have adopted a Boat Rule called "Orissa Boat Rule, 2004" which came into force with effect from dated the 4th March 2004. Under this Rule all types of boats coming under the purview of registration after fulfillment of other criterias as laid down in the Rule.It has come to the notice of Government that boats plying in Chilika Lake carrying tourists do not have any specifications in compensation to other general boats plying in Chilika Lake. Since dolphins are available including other water species like migratory birds, it is necessary to have an uniformity specified for tourists boats.In order to conserve the rare species and to maintain the ecological balance in Chilika Lake, it has been decided to maintain an uniform code of conduct for the boats carrying tourists in the Chilika Lake.As such, a Sub-Committee was constituted comprising the CRC-cum-Special secretary, Commerce and Transport Department as Chairman and Chairman, Chilika Development Authority and Director, Tourism as members as per the decision of the meeting taken by Hon'ble Speaker, O.L.A. regarding development of Chilika Lake on 19th October 2004 to look into the matter.As per the recommendation of the said Committee and on the suggestions and request of the C.D.A. and Department of Tourism the following specifications are decided to be followed strictly by the boats to carry tourists in Chilika Lake as well as in the State.
(1)All tourist boats should have one colour scheme of Sky Blue and Cream Covering from bottom to deck in the proportion of ⅔ and ⅓ respectively.
(2)A canopy cover extending to at least 60% of the length of the boat is required. The canopy cover should be of Sky blue colour supported by wooden mast with a height of at least 4½ ft. from the deck, the canopy should be of Reksine with thickness 1.5 mm.
(3)All mechanical propelled boats shall have mufflers to reduce the noise level to 70 decibel.
(4)To identify tourist boats, a Sky blue flag of 3 ft. x 2 ft. size should be at the top of the mast.
(5)All tourist boats should have at least one set of binocular of 10 X magnification.
(6)A Dust bin to be fixed in all tourist boats.
(7)All tourist boats must fix propeller cover particularly with fibre re-enforced plastic cover-mesh-Neelkamal/Jibu boats/Mecon/Sea craft.
(8)All tourist boats should have cushioned seats with rexin cover.
(9)The boats should carry life jackets/insulated rubber tubes to meet unforeseen situation.