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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Madhya Pradesh - Subsection

Section 94(3) in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962

(3)The owner or master or other person in charge of a vessel shall enter in the log book a detailed account of any accident that may occur, as soon after the occurrence as possible. These entires should be shown to the nearest Canal Officer within 12 hours of the occurrence of the accident.Note. - In the above rule "accident" shall include all incidents by collision, submergence, partially or wholly whether or not involves loss of life or property.