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State of Jharkhand - Section

Section 3 in The Navigation Rules, 1893

3.

Every vessel entering or passing along any of the above lines of navigation shall be furnished with a ticket on paying the prescribed toll.The ticket shall specify the station at which it has been issued, the name of the person in charge of the vessel, the date on which the voyage commenced, the point to which the vessel may proceed on the line of navigation, the maundage of the vessel, the amount of the toll charged, the number of days allowed for the voyage, and date of such last day. The number of the days so allowed, without additional payment, shall be calculated at the rate of one day for every eight miles, or portion of eight miles, to be traversed together with one day for every one day for every two hundred maunds of measurement. In the case of rafts one day for every five miles shall be allowed.