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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Bihar - Subsection

Section 58(3) in Bihar Inland Vessels Rules, 2013

(3)Open Launches:
(a)The forward extremity of the space available for the passenger accommodation is to be determined by the Surveyor, with due regard to accommodation is to be determined by the Surveyor, with due regard to the proper stowage of the anchor and cable and to any other necessary equipment in the bow of the vessel, and the length shall be measured from this point to the foreside of the bulkhead separating the machinery space from the passenger space.
(b)If the machinery is placed amidships, and additional space is available for passengers between the after bulkhead of the machinery space and a position near the stem of the vessels, to be determined by the Surveyor as suitable having due regard to the steering arrangements and fuel tank space, such shall also be considered for accommodating passengers. The breadths are to be measured at suitable intervals to the back of the side benches or to the inside of gunwale or to the inside of the half deck( where fitted) whichever measurement is least.
(c)The space abreast of the machinery space may be included in the passenger measurements if the engine is enclosed by a casting of longitudinal bulkheads and if the distance between the sides of the casing or bulkheads and the back seats is at least 0.9m.
(d)The number of passenger allowable by area shall be found by dividing by 0.36 the area in square meters of the clear space measured as above. Allowance shall be made for the crew and baggage in the area measurements (15%). The number allowable by seating shall be found by dividing the length in meter of each continuous fixed seat by 0.45.
(e)Seating on buoyant apparatus shall be computed separately.