(1)A mechanically propelled vessel underway shall keep out of the way of;(a)a vessel is not under command;(b)a vessel restricted in her ability to maneuver;(c)a vessel engaged in fishing;(d)a sailing vessel, vessel under oars or country boat; and(e)a vessel proceeding downstream by a vessel proceeding upstream, it the prevailing circumstances permit.(2)A sailing vessel under way shall keep out of the way of:-(a)a vessel not under command;(b)a vessel restricted in her ability to maneuver; and(c)a vessel engaged in fishing.(3)A vessel engaged in fishing when underway shall, so far as possible, keep out of the way of :-(a)a vessel not under command; and(b)a vessel restricted in her ability to maneuver.Part- C 77. Conduct of vessels in restricted visibility.(1)This rule applies to vessels not in sight of one another when navigation in or near an area of restricted visibility;(2)Every vessel shall make appropriate sound signals in accordance with Rules and exhibit lights while navigating in restricted visibility.(3)Every vessel shall proceed at a safe speed adapted to the prevailing circumstances and conditions of restricted visibility. A mechanically propelled vessel shall have her engines ready for immediate maneuver.(4)Every vessel shall have due regards to the prevailing circumstances and conditions of restricted visibility when complying with the rule of this part.(5)Except where it has been determined that risk of collision does not exist every vessel which hears apparently forward her bean the fog signal at another vessel or which cannot avoid a close-quarters situation which another vessel forward of her beam, shall reduce her speed, she shall if necessary take all her way off and in any event navigable with extreme caution until danger of collision is over.
