Section 32 in National Waterways, Safety Of Navigation And Shipping Regulations, 2002
32. Penalty for failure to keep Certificate of Competency for making voyage on National Waterways.-
If the vessel proceeds on a voyage on National Waterway without the Certificate of Competency in contravention of Regulation 12, the master, serang, engineer and engine driver shall each be punishable with fine which may extend to five hundred rupees.
