Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2a) in The Vizagapatnam Harbour Craft Rules, 1950

(2a)[ Every Harbour Craft licensed for the carriage of passengers shall be so fitted that sufficient seating space is available for each passenger, and awnings and weather clothes shall also be provided, where necessary, to give protection to passengers from sun and weather respectively.] [Inserted by G.s.R. 1106, dated 3rd October, 1959][Provided that nothing contained in this sub-rule shall apply to the steam ferry "Tepparevu" carrying passengers within the port in smooth waters between the north and south banks.] [Inserted by G.S.R. 1415, dated 6th December, 1959]