Section 19(2)(j) in National Waterways, Safety Of Navigation And Shipping Regulations, 2002

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

(j)forthwith give notice to the nearest competent officer, whenever-

(i)a vessel has been wrecked, abandoned or materially damaged;

(ii)any casualty happening to or on board any vessel, including loss of life, material damage to any other vessel or structures;

(iii)a vessel has spilled oil into National Waterway.

Legal Document View