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State of Bihar - Section

Section 69 in Bihar Inland Vessels Rules, 2013

69. Narrow channels.

(1)A vessel proceeding along the course of a narrow channel shall keep as near to the outer limit of the channel which lies on her starboard side as is safe and practicable. A vessel of less than 10 meters in length or a sailing vessel shall not impede the passage of a vessel which can safely navigate only within the marked channel.
(2)A vessel engaged in fishing shall not impede the passage of any other vessel in the navigable channel;
(3)A vessel shall not cross a navigable channel if such crossing impedes the passage of vessel proceeding upstream or downstream along the navigable channel;
(4)A vessel nearing a bend or an area of a narrow channel where other vessels may be obscured by an intervening obstruction shall navigate with particular alertness and caution and shall sound the appropriate signal ;
(5)Every vessel shall, if the circumstances of the case admit, avoid anchoring in a narrow channel.When single lane traffic is in force, vessels shall join the lane only when the traffic signal permits to do so. While in the lane, the vessels shall proceed with maximum permissible speed and clear the channels as quickly as possible. Vessels shall not stop or anchor in a traffic lane and shall exercise caution while joining or leaving the single lane to avoid collision with waiting vessels at anchor.Part- B Conduct of vessels in sight of one another