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 19 in Prevention Of Collision On National Waterways Regulations, 2002

19. Application.-

(a)This regulation applies to vessels not in sight of one another when navigating in or near an area of restricted visibility.
(b)Every vessel shall make appropriate sound signals in accordance with Regulation 34 and exhibit lights while navigating in restricted visibility.
(c)Every vessel shall proceed at a safe speed adopted to the prevailing circumstances and conditions of restricted visibility. A mechanically propelled vessel shall have her engines ready for immediate manoeuvre.
(d)Every vessel shall have due regard to the prevailing circumstances and conditions of restricted visibility when complying with the regulation of this part.
(e)Except where it has been determined that risk of collision does not exist, every vessel which hears apparently forward of her beam the fog signal of another vessel or which cannot avoid a close-quarters situation with another vessel forward of her beam, shall reduce her speed, she shall if necessary take all her way off and in any event navigable with extreme caution until danger of collision is over.