Section 38 in Prevention Of Collision On National Waterways Regulations, 2002
38. Exemption.-
Exemption in vessels or class of vessels 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 provision for carriage of life boats until two years after the date of entry into force of these regulations provided that adequate life raft in lieu are provided on board(a)Fishing boats;(b)Cargo vessels:
