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State of Odisha - Section

Section 35 in The Orissa Boat Rules, 2004

35. Boats to be kept ready for relief work.

- All boats registered and licensed under these rules shall as far as practicable be kept ready for use in floods and cyclonic relief works. The District Magistrate or his authorized officer may requisition such boats if he feels necessary for public purposes on payment of charges to be negotiated/finalised by the Special Relief Commissioner.