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] [Entire Act]

Bengal Presidency - Section

Section 96 in The Calcutta Port Rules, 1943

96. Owner or Manjhi's responsibilities.

- Without affecting his other responsibilities under these rules, the owner or the person in charge of any boat shall, in particular, be responsible
(a)that the boat is provided with the number of crew and life-saving appliances required by these rules;
(b)that the boat is kept thoroughly clean;
(c)that the registered number is kept clearly painted on both sides in the manner prescribed by these rules;
(d)that valid licenses are carried both for the boat and the manjhi;
(e)that the gear, tackle and life saving appliances specified in the license are provided and maintained in good working order;
(f)that the load line is clearly marked and at no time submerged;
(g)that the boat, if carrying passengers does not contain any person in excess of the number for which it is licensed;
(h)that the boat is, at all times, moved so as to keep a free navigable channel for sea-going vessels.