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State of Bihar - Section

Section 64 in Bihar Inland Vessels Rules, 2013

64. Penalties.

- A breach of any of the rules by the owner master or driver of the vessel shall be punishable with imprisonment for a term which may extend to six months or with fine which may extent to 500 rupees or with both.Chapter - 12.0 Lights, Sound Signals and Prevention of Collision Steering and SailingPart-A 65. Look-Out.- Every vessel shall at all times maintain a proper look-out by sight and hearing as well as by all available means appropriate in the prevailing circumstances and conditions so as to make a full appraisal of the situation and of the risk of collision. Vessels shall make use of searchlights to locate luminous marks used for channel marking.