(2)Any officer appointed or authorised under this Chapter to be in-charge of the fund for the non-mechanically propelled inland vessel shall, with the previous approval in writing of the respective State Government or such other authority appointed for the said purpose, utilise the fund to-(a)create awareness and conduct knowledge dissemination sessions for educating the owner, operator and service user on improvements required for safe navigation;(b)provide equipment and devices of safety and navigation at a subsidised rate;(c)provide support or relief during casualties, accidents or such emergencies; and(d)for such other purposes as it may deem fit.
