Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 12 in Prevention Of Collision On National Waterways Regulations, 2002

12. Sailing vessels.-

(a)When two sailing vessels are approaching one another so as to involve risk of collision, one of them shall keep out of the way of the other as follows:
(i)In a non-tidal river when one vessel is proceeding upstream and the other vessel proceeding downstream the vessel proceeding upstream shall keep out of the way of the other;
(ii)When both are proceeding, upstream or downstream and in a tidal lagoon the vessel which is to windward shall keep out of the way of the vessel which is to leeward;
(iii)A vessel which is running free shall keep out of the way of a vessel which is close-hauled; and
(iv)A vessel which is close-hauled on the port tack shall keep out of the way of a vessel which is close-hauled on the starboard tack.
(b)For the purposes of the regulation, "upstream" shall be deemed the direction against current and downstream the direction with the current. "Wind ward", side shall be deemed to be the side opposite to that of which the main sail or the largest fore and aft sail is carried.