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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Bihar - Subsection

Section 45(1) in Bihar Inland Vessels Rules, 2013

(1)In all cases in which an inland vessel has sustained damage from any accident, or other cause, affecting its efficiency, in any part of hull equipment, or machinery, the surveyor of the port where the inland vessel may be, shall go on board and ascertain the extent of the damage. In doing so, he will take care not to make any change in the position or condition of things on the board.