(1)Every vessel shall use all available means appropriate to the prevailing circumstance and conditions to determine if risk of collision exists. If there is any doubt, such risk shall be deemed to exist.(2)In determining if risk of collision exists the following consideration shall be among those taken into account:-(a)Such risk shall be deemed to exist if a compass bearing of an approaching vessel does not appreciably change and apparent distance from own vessel decreases;(b)Such risk may sometimes exist even when an appreciable bearing change is evident, particularly when approaching a very large vessel or a tow or when approaching a vessel at close range; and(c)For vessel not fitted with a compass, if the relative position remains unchanged.
