Section 17 in Prevention Of Collision On National Waterways Regulations, 2002
17. Action by stand-on vessel.-
(a)(i)Where by any of these regulations one of two vessels is to keep out of the way, the other shall keep her course and speed;(ii)The later vessel may however take action to avoid collision by her manoeuvre alone, as soon as it becomes apparent to her that the vessel required to keep out of the way is not taking appropriate action in compliance with these regulations;(b)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 vessel alone, she shall take such action as will best aid to avoid collision.(c)A vessel which takes action in a crossing situation in accordance with sub-paragraph (a) (ii) of this regulation 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(d)This regulation does not relieve the give-way vessel of her obligation to keep out of the way.
