Section 3 in Prevention Of Collision On National Waterways Regulations, 2002
3. In these regulations, unless the context otherwise requires,
(a)"Act" means the Indland Waterways Authority of India Act, 1985 (82 of 1985);(b)"Authority" means Inland Waterways Authority of India constituted under Section 3 of the Act;(c)"Competent Officer" means an officer appointed as such by the Authority to be in incharge of a section of the National Waterways for the development management and maintenance;(d)"Length and breadth of a vessel" means maximum length and breadth of a vessel;(e)"Mechanically propelled vessel" means every description of vessel propelled wholly or in part by electricity, steam or other mechanical power;(f)"Sailing vessel" means any vessel under sail provided that propelling machinery if fitted, is not being used;(g)"Underway" means a vessel is not at anchor or made fast to the shore or aground;(h)"Vessel engaged in fishing" means any vessel fishing with nets, lines, trawls or other fishing apparatus which restrict manoeuvrability;(i)"Vessel not under command" means a vessel, which through some exceptional circumstances is unable to manoeuvre as required by these rules and is therefore unable to keep out of the way of another vessel;(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;(k)Vessles shall be deemed to be "in sight of one another" only when one can be observed visually from the other;(l)"Vessel" means every description of water craft, including small craft vessel under oars or sail, floating, equipment and non-displacement craft;(m)"Restricted visibility" means any condition in which visibility is restricted by fog, mist, heavy rainstorms, sandstorms or any other similar causes;(n)"Rules" means rules of the road;(o)Words used but not defined shall have the same meanings respectively assigned to them in the Act.
