(1)Before an inland vessel proceeds on a voyage, its cargo and that of any float or floats which are intended to be towed, shall be safely towed away, and hay or any other inflammable material shall be properly stowed with tarpaulins or other sufficient protection.(2)Provisions of Section 50 and section 51 of the Act shall be displayed in some prominent place on an inland vessel.(3)Every person who takes any dangerous goods with him on board of an inland vessel shall, if required to do so, hand over the same to the master or owner or an authorized person by the master or owner of the inland vessel for safe custody.(4)No person shall use naked lights of any description in the hold or on the cargo deck of any inland vessel; and no closed light shall be used unless it is in the charge of an officer of inland vessel.(5)Fire stations at the inland vessel shall be assigned to the officers and crews.(6)No gunpowder or other explosive shall be carried unless it is in a suitably constructed magazine compartment; and no fire shall be permitted on board of Inland Vessel while gunpowder is being taken in or discharged.(7)Nothing in sub-rule (2) as to the delivery of dangerous goods to the master, or in sub-rule-(6) as to the carriage of gunpowder or other explosive in a magazine compartment, shall apply to the carriage of samples of explosive in the charge of an inspector of explosives.(8)It shall be the duty of the master or owner of every inland vessel to give affect to, and observe the above rules, and he or an other person committing a breach of these rules shall be punished with imprisonment for a term which may extend to six months, or with fine which may extend up to twenty thousand rupees or with both.
