Section 37 in Prevention Of Collision On National Waterways Regulations, 2002
37.
Any vessel (or class of vessel) provided that she complies with the requirement of the Inland Vessels Act, 1917, the keel of which is at corresponding stage of construction before the entry into force of these regulations may be exempted from compliance therewith of the following provisions until 2 years after the date of entry into force of these regulations:(a)The installation of lights with colour specifications and intensity as prescribed in Regulation 20 W.(b)Repositioning of mast headlights and side lights on vessels resulting from prescriptions of Regulation 21.(c)The installation of lights with ranges prescribed in Regulation 22.
