Section 18 in Prevention Of Collision On National Waterways Regulations, 2002
18. Responsibilities of (between) vessels.-
Except where Regulations 9 and 13 otherwise requires,(a)A mechanically propelled vessel underway shall keep out of the way of:-(i)A vessel not under command;(ii)A vessel restricted in her ability to manoeuvre;(iii)A vessel engaged in fishing;(iv)A sailing vessel, vessel under oars or country boat; or(v)A vessel proceeding downstream by a vessel proceeding upstream; if the prevailing circumstances permit.(b)A sailing vessel under way shall keep out of the way of:-(i)A vessel not under command;(ii)A vessel restricted in her ability to manoeuvre; and(iii)A vessel engaged in fishing.(c)A vessel engaged in fishing when underway shall, so far as possible, keep out of the way of:(i)A vessel not under command; and(ii)A vessel restricted in her ability to manoeuvre.Part-IIIConduct Of Vessels In Restricted Visibility
