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State of Bihar - Section

Section 82 in Bihar Inland Vessels Rules, 2013

82. Lights to be exhibited by towing & pushing vessels.

(1)A mechanically propelled vessel when towing or pushing shall exhibit :-
(a)two mast head lights forward in a vertical line when the length of the two exceeds 200 meters; There such light in a vertical line. These lights will be in-lieu of light prescribed in rule 81 (1) (a). The lights shall be placed not less than 1 meter apart and the lowest light placed at a height not less than two meters above the hull.
(b)side lights.
(c)a stern light.
(d)A towing light in a vertical line above the stern light.
(2)When a pushing vessel and a vessel being pushed ahead are connected in a composite unit, they shall be regarded as a mechanically propelled vessel and exhibit the lights prescribed in rule-106.
(3)A vessel or object being towed shall exhibit:-
(a)side lights
(b)a stern light.
Provided that any number of vessels being towed or pushed in a group shall be lighted as one vessel.
(4)A vessel being pushed ahead, not being part of a composite unit, shall exhibit at the forward end, side lights.
(5)A vessel being towed aside exhibit a stern light at the forward end side lights.
(6)Where from any sufficient cause, it is impracticable for vessel or object being towed to exhibit the lights prescribed in this rule, all possible measures shall be taken to light the vessel or the object towed at least to indicate the presence of unlighted vessel or object.