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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Bihar - Subsection

Section 46(1) in Bihar Inland Vessels Rules, 2013

(1)in cases of collision, the surveyor should examine the lights and screens of the Inland Vessel, and if the Inland Vessel, with which it has been in collision is within his district he should examine the lights of the Inland Vessel also, should forward to the Registering Authority examine in a separate report, a statement in respect of the size, condition, and place of its lamp and screens and whether in his opinion they are deficient.