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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(2) in Inland Vessels Act, 1917

(2)In particular and without prejudice to the generality of the foregoing power, such rules may-
(a)prescribe the conditions on and subject to which dangerous goods may be carried on board inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).];
(b)prescribe precautions to be taken to prevent explosions or fires on board inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).];
(c)prescribe the apparatus which is to be kept on board inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] for the purpose of extinguishing fires;
(d)regulate the making of sound signals;
(e)regulate the carriage and exhibition of lights by inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).];
(f)regulate the carriage and exhibition of lights by other vessels on specified inland waters on which [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] ply;
(g)prescribe the steering rules to be observed; (h) regulate the towing of vessels astern or alongside;
(i)prescribe the speed at which inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] may be navigated in specified areas; [* *] [The word [and] omitted by Act 35 of 2007 (w.e.f. 17.9.2007) ]
(j)regulate the navigation of inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] to prevent danger to other vessels, or to the banks, channels, navigation marks or any property, movable or immovable, in or abutting on navigable channels.
(k)[ prescribe the requirements that the hull, equipment and machinery of inland mechanically propelled vessel shall comply with; [Inserted by Act 35 of 2007 (w.e.f. 17.9.2007) ]
(l)prescribe the requirement of life saving appliances; and
(m)prescribe the apparatus required for communication and navigation]