Section 9 in Prevention Of Collision On National Waterways Regulations, 2002
9. Narrow channels.-
(a)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 metres in length or a sailing vessel shall not impede the passage of a vessel which can safely navigate only within the marked channel;(b)A vessel engaged in fishing shall not impede the passage of any other vessel in the navigable channel;(c)A vessel shall not cross a navigable channel if such crossing impedes the passage of vessel proceeding upstream or downstream along the navigable channel;(d)In a narrow channel when overtaking can take place only if the vessel to be overtaken has to taken action to permit safe passing, the vessel intending to overtake shall indicate her intention by sounding the appropriate signals prescribed in Regulation 34(b). The vessel to be overtaken shall if in agreement, sound appropriate signals prescribed in Regulation 34(b) and take action to permit safe passing. If in doubt she may sound the signal prescribed in Regulation 34(c). This regulation does not relieve the overtaking vessel of her obligation under Regulation 13;(e)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 alterness and caution and shall sound the appropriate signal prescribed in Regulation 34(d); and(f)Every vessel shall, if the circumstances of the case admit, avoid anchoring in a narrow channel.
