Section 6 in Prevention Of Collision On National Waterways Regulations, 2002
6. Safe speed.-
(1)Every vessel shall at all times proceed at a safe speed so that she can take proper and effective action to avoid collision and grounding, and be stopped within a distance appropriate to the prevailing circumstances and conditions.(2)In determining a safe speed the following factors shall be among those taken into account(a)By all vessles(i)The state of visibility;(ii)The traffic density including concentaration of fishing vessel or other vessles;(iii)The manoeuvrability of the vessel with special reference to stopping distance and turning ability, in the prevailing conditions;(iv)The state of the river, wind, current and the proximity of navigational hazards;(v)State and avaibility of shore, navigational aids and channel marking by day and night;(vi)Speed restrictions imposed by the waterway authority;(vii)The draught of the vessel in relation to available depth of water; and(viii)At nights, the presence of background light such as from the shore lights or from the back scatter of her own lights.(b)Additionally, by vessels with operational radar(i)The characteristics, efficiency of the radar equipment;(ii)The number, location and movement of vessels detected by radar; and(iii)The more exact assessment of the visibility that may be possible when radar is used to determine the range of vessels or objects in the vicinity.
