Section 36 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
36.
For the regulation of traffic at wharves, ghats and jetties, the following rules shall be in force and they shall be fixed to a notice board in a prominent place at each end of wharves, ghats or jetties :-(a)Vessels shall be berthed at wharf in accordance with the instructions of the Canal Officer.(b)No vessel shall occupy a berth for a longer period than the Canal Officer may consider necessary for loading and discharging cargo or passengers.(c)No vessel shall obstruct the approaches to, or be moored in the fair way to the wharf.(d)Goods landed at wharf shall be removed within 48 hours of discharge or within such reasonable time that the officer-in-charge of the wharf may direct.(e)Where public wharves are provided the landing or loading of goods elsewhere within the vicinity without the prior sanction of the Canal Officer is prohibited.(f)All vessels are prohibited from approaching any wharf or ghat or jetty at a greater speed than two miles an hour Le. they shall approach the wharves or ghat or jetty dead slow.(g)Persons other than passengers or those engaged in the trade of a wharf are prohibited from loitering or congregating thereon. The presence of hawkers and mendicants is prohibited.(h)Every boat company or service shall appoint one jetty master at every important jetty on the enroute who shall hold a certificate of competency to act as master. The jetty master so appointed shall possess a good character which should be certified by two respectable gentlemen. He shall be responsible for conducting the business of the company or service, which he represents, such as issue of tickets to passengers, receiving communications from the Government addressed to the company or service presenting petitions for the grant of special services, etc. The jeety masters shall be held responsible for any canvassing of passengers. The appointments, transfer or dismissal of the jetty masters shall require the previous approval of the Assistant Engineer or the Chief Engineer, Public Works Department, in case the department thinks such a course to be advisable.
