Section 3(j) in Prevention Of Collision On National Waterways Regulations, 2002
(j)"Vessel restricted in her ability to manoeuvre" means a vessel which from the nature of her work is restricted in her ability to manoneuvre as required by these rules and is therefore unable to keep out of the way of another vessel. The following vessles shall be regarded as vessels restricted in their ability to manoeuvre(i)A vessel engaged in laying, servicing or picking up a navigation, mark, submarine cable or pipeline;(ii)A vessel engaged in dredging, surveying or under water operations;(iii)A vessel engaged in towing operation which renders her unable to deviate from her course;
