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[Cites 0, Cited by 0] [Section 106(2)] [Section 106] [Entire Act]

Union of India - Subsection

Section 106(2)(z) in The Inland Vessels Act, 2021

(z)the standards for qualification, training, training institute, examination and grant of competency certificates under sub-section (1) of section 34;
(za)the minimum manning scale applicable to different class or category of mechanically propelled inland vessels, categorised under this Act or such other laws for the time being in force in India, under section 35;
(zb)the criteria and qualifications for appointment of examiners under sub-section (1) of section 36;
(zc)the form, contents and particulars of certificate of competency specified under sub-section (3) of section 37;
(zd)the period of validity of certificate of service issued under sub-section (1) of section 38;
(ze)the form of certificate of service and the conditions subject to which such certificate is issued under sub-section (4) of section 38;
(zf)the conditions subject to which the certificate of competency shall be valid throughout India under section 39;
(zg)the intervals and manner in which the State Government shall report and update the Central Government with the information on data and details of certificates issued, granted, cancelled or suspended or such other remarks, made by the respective authority under sub-section (2) of section 41;
(zh)the criteria and standards to identify any class or category of mechanically propelled inland vessels as special category vessels based on their design, construction, use, purpose, area of plying, source of energy or fuelling or any other criteria under sub-section (1) of section 42;
(zi)the requirements of construction, design, survey, registration, manning, qualification, competency, or the requirements in addition to those contained elsewhere in this Act under sub-section (2) of section 42;
(zj)the specifications and requirements of signals and equipment based on classification and categorisation of mechanically propelled vessels, to be complied with by such vessels under sub-section (1) of section 47;
(zk)the fog and distress signals to be carried and used, the steering and sailing rules to be complied with and the different protocols for exhibition and display of different standards of lights, shapes and signals, by any mechanically propelled vessel plying in inland waters under sub-section (2) of section 47;
(zl)the class or category of mechanically propelled inland vessels to be equipped with navigation aids, life saving appliances, fire detection and extinguishing appliances and communication appliances under sub-section (1) of section 51;
(zm)the standards to be followed by the owner or master of any mechanically propelled inland vessel and the manner for discharge or dispose of sewage and garbage under sub-section (2) of section 52;
(zn)the standards of construction and equipment of the mechanically propelled inland vessels to ensure compliance with the requirements of the provisions of Chapter IX under sub-section (1) of section 53;
(zo)the form, validity and content of prevention of pollution certificate under sub-section (3) of section 53;
(zp)the conditions for construction, use and maintenance of reception facilities for the containment of pollution and removal of pollutants arising from spillage or discharge arising from mechanically propelled inland vessels at all cargo terminals or passenger terminals under sub-section (1) of section 54;
(zq)the purposes for Chapter X as specified in clauses (a) to (g) of section 59;
(zr)the limits of liability and the criteria in determining compensation for any claim specified in sub-section (5) of section 64;
(zs)the form, content, and the conditions subject to which a certificate of insurance is issued by the insurer to the insured under clause (c) of sub-section (1) of section 68;
(zt)the terms and conditions to be incorporated in the contract of insurance entered between insurer and insured to cover the risks, as provided in section 66, under sub-section (2) of section 68;
(zu)the terms, conditions and procedures to be complied with by insurers and insured including those specified in clauses (a) to (h) therein, under section 73;
(zv)minimum standards, terms and conditions to protect the interests and to ensure safety of service providers and service users under section 80;
(zw)the conditions for carrying the list of dangerous goods under section 81;
(zx)the terms and conditions subject to which permission of the Central Government is granted for use or employment of a vessel, registered in any country other than India, for the purposes of, carriage of goods, transportation of passengers, storage units, accommodation, floating units or for such other purposes within the inland waters under sub-section (1) of section 82;
(zy)the fees for grant of a certificate or licence under this Act similar to any certificate granted by any other foreign country in accordance with the provisions of any law for the time being in force in that country under sub-section (2) of section 82;
(zz)the period and extent of validity of certificate granted under sub-section (2) of section 82, as specified in sub-section (3) of the said section;
(zza)any other matter which is required to be, or may be, prescribed under the provisions of this Act for the purpose of implementation and administration of such provisions.