Section 14B(2) in Bombay Ferries and Inland Vessels Act, 1868
(2)[The [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may take rules prescribing the manner in which the load-line or free-board shall be marked upon any [vessel] [This word was inserted for the word 'boat', by the Adaptation of Indian Laws Order, 1950.] to which the provisions of subsection (1) apply. The rules so made shall be published in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.].
