Section 2 in Model Rules, 2011 under Bengal Ferries Act, 1885
2. Definitions.
- In these rules ,unless the context otherwise requires:(a)"Boat " means water craft up to 15mts length ,called by whatever name like Bhutbhuti, nav ,Dengi ,Ghataha ,long tail drive etc. including mechanically propelled vessels driven by less than twenty British Horse Power engine :(b)" Passenger boat" means any boat which ordinarily carries persons other than the "Navik" or "Manjhi" or the Boatman in charge and the crew:(c)"Cargo boat" means any boat ,which ordinarily carries all kind of movable or personal property including animals;(d)"Class I boats " means barges or floats constructed of iron or wood or fiber Reinforced Plastic (F.R.P.) or Ferro-cement, ship-shape and with Straight keel;(e)" Class II boats " means open country boats ,sail boats or a boat other than class I boats:(f)"Form" means a form appended to these rules;(g)"Out Board Motor" means engine used to move the boat mechanically and includes long tail and such other devices :(h)" Registration officer " means ,District Transport officer as defined in Rule 2 of the Bihar Motor Vehicle Rules ,1992 or any other person authorized by the District Magistrate to carry out the Registration :(i)"Boat Surveyor means Motor vehicle Inspector , as defined in rule 2 of the Bihar Motor Vehicles rules, 1992 trained in Boat Surveying includes Boat surveyor includes an officer authorized by the District Magistrate to perform the functions of the boat Surveyor, trained in boat Surveying.(j)Any term not defined here has the same meaning as defined in Bengal Ferries Act 1885 and In land Vessel act,1917 or any rule made there under.(k)"Navik" or Manjhi " means persons who are qualified to operate the licensed boat.
