Section 4 in Rajasthan Regulation of Boating Rules 1957
4. Certificate of fitness.
- [(a) A certificate of fitness shall be issued in the prescribed form by the Motor Vehicle Inspector of the area subject to the guidelines issued by the Transport Commissioner, on an inspection report of a Naval Officer authorised by the State Government in this behalf] [Notification dated 27-1-1996, Published in Rajasthan Gazette Part 4(C) Extraordinary, dated 27-1-1996, p. 207(8)].(b)[ The fee for grant and renewal of a certificate of fitness shall be Rs. 100/- in respect of each boat in addition to any amount paid by the owner of a Boat to the Naval Officer as prescribed by the Transport Commissioner]. [Notification dated 27-1-1996, Published in Rajasthan Gazette Part 4(C) Extraordinary, dated 27-1-1996, p. 207(8)](c)An application for obtaining fitness certificate shall be made in prescribed form and for renewal in prescribed form to the Motor Vehicle Inspector in whose functional area the boat is kept, a month before the expiry of the period of validity.(d)A certificate of fitness shall be valid for a period not exceeding six months and shall be renewable after the said period.(e)[ An application for transfer of ownership will be made in the prescribed form with a fee of Rs. 100] [Notification dated 27-1-1996, Published in Rajasthan Gazette Part 4(C) Extraordinary, dated 27-1-1996, p. 207(8)].(f)Every case of transfer of ownership shall be intimated by the Motor Vehicle Inspector to the Licensing Officer concerned in prescribed form.(g)The Motor Vehicle Inspector shall intimate full details of the action taken under sections 5 and 6 of the Act immediately to the Licensing Officer concerned.
