Section 95 — Power of State Government to make rules to regulate non-mechanically propelled inland vessels.

(1) The State Government may, by rules made in this behalf, specify the measures to regulate non-mechanically propelled inland vessels. (2) For the purposes of sub-section (1), the State Government may make rules for the following, namely:— (a) for prevention and minimising pollution caused by the non-mechanically propelled inland vessels; (b) for removal of obstructions to safe navigation; (c) measures that may be adopted to avert accidents and casualty; and (d) any other measure which the State Government may deem fit in implementing the provisions of this Chapter.

‹ Prev All sections Next ›

Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.