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State of Bihar - Section

Section 75 in Bihar Inland Vessels Rules, 2013

75. Action by stand-on vessel.

(1)
(a)Where by any of these rules one of two vessels is to keep out of the way, the other shall keep her course and speed.
(b)The latter vessel may however take action to avoid collision by her maneuver alone, as soon as it becomes apparent to her that the vessel required to keep out of the way is not taking appropriate action as required by these rules.
(2)When from any cause, the vessel required to keep her course and speed finds herself so close that collision cannot be avoided by the action of the give-way vessels alone, she shall take such action as will best aid to avoid collision;
(3)A vessel which takes action in a crossing situation in accordance with sub paragraph 1 (b) of this rule to avoid collision with another vessel, shall if the circumstances of the case admit, not alter course to port for a vessel on her own port side; and
(4)These rules do not relieve the give-way vessel of her obligation to keep out of the way.