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State of Bihar - Section

Section 4 in Bihar Inland Vessels Rules, 2013

4. Surveyor appointed by Principal National Inland Navigation Institute, Patna and appointed as per rule 4(a) by chief surveyor at such place as he considers necessary for the purposes of these rules.

(w)"Inland Vessels" or "inland mechanically propelled vessel" means a mechanically propelled vessel which ordinarily plies on any inland water,
classified intoCategory ACategory BAs per rule 3
(x)"inland water" means any canal, river, lake or other navigable water
(y)"passenger" includes any person carried in a mechanically propelled vessel other than the master, crew, the owner, his family and servants;
(z)"state" means state of Bihar and "Government" means the Government of Bihar.
Chapter - 2.0 Survey of Inland Vessels