- If the conditions enumerated in Rules 8 and 9 are satisfied and necessary payment of fees as prescribed under in Rule 32 of these rules has been made, the Boat Surveyor shall-(a)issue to the owner a license in duplicate, in case of Class-I boats, which shall contain the particulars of the boat, and the name of the Tindal or Manjhi in charge, in Form-III. In case of Class-II boats the license need only be issued in original;(b)cause the necessary particulars relating to the boat to be entered in the registry of boats; and(c)cause to be painted, on both sides of the boat, the number assigned in the license to such boat, preceded by the letter specified in Appendix-A appended to these rules.
