52. Power for State Government to make rules for protection of inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] from accidents.
(1)The State Government may make rules for the protection of inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] against explosion, fire, collision and other accidents.(2)In particular and without prejudice to the generality of the foregoing power, such rules may-(a)prescribe the conditions on and subject to which dangerous goods may be carried on board inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).];(b)prescribe precautions to be taken to prevent explosions or fires on board inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).];(c)prescribe the apparatus which is to be kept on board inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] for the purpose of extinguishing fires;(d)regulate the making of sound signals;(e)regulate the carriage and exhibition of lights by inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).];(f)regulate the carriage and exhibition of lights by other vessels on specified inland waters on which [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] ply;(g)prescribe the steering rules to be observed; (h) regulate the towing of vessels astern or alongside;(i)prescribe the speed at which inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] may be navigated in specified areas; [* *] [The word [and] omitted by Act 35 of 2007 (w.e.f. 17.9.2007) ](j)regulate the navigation of inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] to prevent danger to other vessels, or to the banks, channels, navigation marks or any property, movable or immovable, in or abutting on navigable channels.(k)[ prescribe the requirements that the hull, equipment and machinery of inland mechanically propelled vessel shall comply with; [Inserted by Act 35 of 2007 (w.e.f. 17.9.2007) ](l)prescribe the requirement of life saving appliances; and(m)prescribe the apparatus required for communication and navigation](3)Any rule made under this section may contain a provision that any person committing a breach of it shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.
