Section 105(2) in Bihar Inland Vessels Rules, 2013
(2)The master or the person in charge of the vessel shall make immediate report to the nearest competent officer / Police on-(a)any vessel has been wrecked, abandoned or materially damaged;(b)accidents/ causality involving, death, grievous hurt;(c)sighting of any other vessel in distress;(d)outbreak of fire or flooding in his vessel;(e)damage caused to any waterway installations or permanent structures;(f)any vessel has caused loss or material damage to any other vesselOR(g)Observing uncharted obstruction or failure of navigational aid;(h)falling over board of any object which may become an obstruction or danger to navigation;(i)spillage of oil into the waterway;(j)piracy or theft on board.
