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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Bihar - Subsection

Section 66(2) in Bihar Inland Vessels Rules, 2013

(2)In determining a safe speed the following factors shall be among those taken into account.
(a)The state of visibility:
(b)The traffic density including concentrations of fishing vessel or other vessels.
(c)The manoeuvrability of the vessel with special reference to stopping distance and turning ability in the prevailing conditions.
(d)The state of the river, wind, current and the proximity of navigational hazards;
(e)State and availability of shore navigational aids and channel marking by day and night;
(f)Speed restrictions imposed by the waterway authority;
(g)The draught of the vessel in relation to available depth of water; and
(h)At nights, the presence of background light such as from the shore lights or from the back scatter other own lights.