The Superintending Engineer in charge of the Circle in which the line of navigation is suited shall fix such places and the length of time as he may consider necessary at and during which vessels may remain while waiting for cargo or otherwise. If the time so fixed is exceeded, a charge of one rupee for each day or part of a day after the expiry thereof should be charged for demurrage.Any vessel which on completion of a voyage or on entering the canal remains for a period of 24 hours or more at any place in the line of navigation other than one so fixed shall be liable to an extra charge per diem as provided in rule 8, which shall be recoverable as toll.
