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The Inland Vessels Act, 2021 96. Constitution of welfare fund.- (1) Every State Government shall, by notification, constitute a welfare fund at district level, for allocation of such fund to assist the non-mechanically propelled inland vessels enrolled under this Chapter. (2) Any officer appointed or authorised under this Chapter to be in-charge of the fund for the non-mechanically propelled inland vessel shall, with the previous approval in writing of the respective State Government or such other authority appointed for the said purpose, utilise the fund to- (a) create awareness and conduct knowledge dissemination sessions for educating the owner, operator and service user on improvements required for safe navigation; (b) provide equipment and devices of safety and navigation at a subsidised rate; (c) provide support or relief during casualties, accidents or such emergencies; and (d) for such other purposes as it may deem fit.    |
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