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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(1) in The Orissa Boat Rules, 2004

(1)Whenever any accident causing serious hurt to any person or material damage to any property occurs on board, or by means of any boat, the Tindal or Manjhi in charge shall at once proceed to the nearest Police-station and report the circumstances connected with the accident to the officer-in-charge of the Police-station. He shall also report to the Boat Surveyor.