107. Investigation of cases of collision between inland steam vessels and between inland steam vessels and other boats. - When a report is received by the Officer-in-charge of a police station of any collision between Inland Steam Vessels or between an Inland Steam Vessel and any other boat, -
(i)such officer shall reduce the report to writing and shall at the same time record the statement of the injured party, if .any, be available;(ii)if the place of occurrence be within the local limits of any other police station, such officer shall forthwith inform the Officer-in-charge of that police station;(iii)A copy of the report and of the statement, if any, shall forthwith be forwarded to the Principal Officer, Mercantile Marine Department, through the Deputy Commissioner of the Port Police, who shall take such action as he may think necessary. In cases where there is evidence he shall take necessary steps so that the Chief Presidency Magistrate may hold a Marine Court in connection with the collision.
