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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Bihar - Subsection

Section 46(3) in Bihar Inland Vessels Rules, 2013

(3)If, in consequence of any accident to an Inland Vessel, or any other reason, the surveyor considers it necessary to require the vessel to be taken into dock for the purpose of surveying the hull thereof, he may do so, but he is to be cautious never to exercise this power unless the circumstances of the case actually require it.