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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(2) in Bihar Inland Vessels Rules, 2013

(2)Every passenger of an inland vessel shall, when required by the master or any person authorized in this behalf by the master or owner-
(i)pay his fare, if not already paid,
(ii)present his ticket for examination,
(iii)deliver such ticket at or near the end of the journey.