Section 15 in Rules and Orders in Force in Certain Districts
15. Every boat or other conveyance carrying limestone shall be measured, marked and registered by a Forest Officer authorised in that behalf, who shall grant a certificate of registration in the form prescribed in Appendix C to the person in-charge thereof stating the carrying capacity of the boat or conveyance.,
A fee of annas four per 100 maunds or part thereof shall be charged with effect from 1st November, 1942 for all boats registered by the Forest Officer and the certificate of registration shall be valid for a period not exceeding one year ending on the 31st October.
