Section 81 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
81.
Notwithstanding anything contained in these rules :(a)No vessel carrying petroleum in bulk on any canal shall be tied up within a quarter of a mile of any lock or wharf or within any other limits, which may, from time to time be fixed by the Chief Engineer, such limits being indicated by red posts.(b)From sunset to sunrise, guarded red lights of approved pattern shall be displayed on the bow and stern of vessel carrying petroleum in bulk on a canal and on that side of the vessel which other vessel may pass it.(c)The Chief Engineer or any officer authorised by him in this behalf, may by the issue of a notice to the licensee or to the person in charge of a registered vessel, prohibit a vessel carrying petroleum in bulk from plying, whenever he is of opinion that there is danger of standing of the said vessel on account of the shallowness of the water, or that there is danger on account of floods.(d)Suitable moorings shall be carried on vessels carrying petroleum in bulk. Ropes may be used for moorings, mooring chains shall also be carried on board to be used in case of emergencies requiring such appliances.
