Section 27 in Model Rules, 2011 under Bengal Ferries Act, 1885
27. Responsibility of a person in charge of a boat.
- the owner ,agent or person in charge of nay licensed boat shall ensure :-(a)that the boat is provided with the number of crew required under these rules:-(b)that the boat is kept thoroughly dry and clean ;(c)that the registration number is kept clearly painted as required under these rules,(d)that the license is carried in the boat ;(e)that the equipment specified in the license is provided and maintained in good condition.(f)that the load line of a cargo boat is kept clearly marked;(g)that the boat ,if carrying cargo ,is not loaded so as to submerge the mark indicating the load waterline;(h)that the number of maximum passengers ,to be carried is marked Prominently as specified in these rules.(i)that the boat , if carrying passengers ,does not carry person in excess of the number for which it is licensed;(j)That the boat is fitted with navigation lights or lamp necessary for safe navigation.(k)that in no circumstances animals will be allowed other passengers to ferry in boat .If any passengers has animals with him , only he will be allowed with animal in the boat besides Navik or Manjhi or Tindal.
