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State of Odisha - Section

Section 6 in The Orissa Boat Rules, 2004

6. Cancellation of Registration.

- The Registered number of a boat shall remain in force as an identification number throughout whole working life of the boat unless-
(a)it is cancelled at the request of the owner; or
(b)the boat remains unlicensed for a period of two years; or
(c)the boat is declared unfit for further service by the Boat Survey; or
(d)the number cut on the boat is obliterated.