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 56] [Entire Act]

State of Bihar - Subsection

Section 56(2) in Bihar Inland Vessels Rules, 2013

(2)If in any case an inland vessel is unable to comply fully with the requirements set out in these rules and in all cases of vessel exceeding 45 meter in length the Fire Appliances to be provided are to be referred to the component officer for approval.