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 6 in National Waterways, Safety Of Navigation And Shipping Regulations, 2002

6. Passage through locks.-

(1)While navigating though the loci ; and lock basin, the master shall comply with any orders given to him by the lock master to ensure safety and orderly movement of ship and quick passage through the lock.
(2)The order of priority for passage through the lock shall be as follows;
(a)Vessels of the Authority, government vessels, belonging to the militai y vessels and police;
(b)Passenger craft;
(c)Fishing boats;
(d)Cargo vessels;
(e)Other craft.
(3)The master shall take the following precautions while navigating through the lock
(a)Vessels approaching a lock basin shall reduce speed and navigate with cautions. Overtaking is prohibited near lock basin unless instructed to do so by the lock master.
(b)Vessels shall not trail anchors, cables or chains in locks or lock basin.
(c)While the lock is being filled or emptied, vessels shall be moored and mooring shall be so handled as to prevent bumping against the walls or gates.
(d)Vessels shall provide adequate fenders to avoid damage to the lock structure.
(e)Vessel under sails shall lower their sails before entering the lock.
(4)The passage through locks shall be in the order of arrival of the vessels in the lock basin.
(5)Notwithstanding anything contained in Section 6(2) any vessel expressly granted priority of passage by the Authority shall have priority for locking or unlocking.