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State of Bihar - Section

Section 39 in Bihar Inland Vessels Rules, 2013

39.

A person who has been refused permission to an inland vessel under rule 35 shall not embark thereon; and a person who is required under rule 38 to leave an inland vessel shall leave at such convenient time and place as the master/ owner or authorized employee may direct:Provided that any person who is refused admission under clause (e) of rule 38 to leave shall be entitled to have his fare refunded to him.