Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 34 in Prevention Of Collision On National Waterways Regulations, 2002

34. Manoeuvring and warning signals.-

(a)Single vessel when vessels are in sight of one another a mechanically propelled vessel underway, when manoeuvring as authorised or required by these regulations, shall indicate her intentions by the following signals on her whistle
(i)One short blast to mean "I am altering my course to starboard".
(ii)Two short blasts to mean, "I am altering my course to port".
(iii)Three short blast to mean "I am operating stern propulsion".
(b)Overtaking vessels:
(i)Two prolonged blast followed by one short blasts to mean "I intended to overtake you on your starboard side".
(ii)Two prolonged blasts followed by two short blasts to mean "I intended to overtake you on your port side".
A vessel being overtaken shall indicate her agreement by the following signals on her whistle; one prolonged one short, one prolonged one short blast, in that order, if in doubt she may sound signals prescribed in paragraph (c).
(c)When in doubt-When vessels in sight of one another are approaching each other and from any cause either vessel fails to understand the intentions or actions of the other or is in doubt whether sufficient action is being taken by the other to avoid collission the vessel in doubt shall immediately indicated such doubt giving at least 5 short and rapid blasts on the whistle, the signal may be supplemented by a light signal of at least 5 short and rapid flashes.
(d)At bends-A vessel nearing bend or an area of a channel where other vessels may be obscured, shall sound one prolonged blast, such signal shall be answered with a prolonged blast by any approaching vessel.