Section 105(1) in Bihar Inland Vessels Rules, 2013
(1)Every vessel shall be in charge of a Master who shall be qualified and hold a certificate to that effect under the Rule. The Master shall be severally and conjointly with the Owner shall be responsible for any or all breaches of the rules. Responsibilities of the Master/Owner inter alia include;(a)Take all precautions required to exercise vigilance and to avoid damage to the vessel, installations in the waterways and avoid causing obstructions to shipping and navigation;(b)To avoid imminent danger, take all steps required by the situation (according to the general practice of seamanship) even if this entails departing from these regulations;(c)Be responsible for compliance with the rules or regulations applicable to his vessel and his crew and to the vessels in tow, while his vessel is engaged in towing of other vessels;(d)The master/owner shall be responsible for ensuring that the vessel has a valid certificate of survey applicable for the voyage or service in this zone of operation.(e)The master/owner shall ensure that the vessel has a valid certificate of registration and that the certificate of registration granted in respect of any vessel shall be used only for the lawful navigation of that vessel;(f)The master/owner shall ensure that the crew is sufficient for the type of vessel and type and area of operation as required by the rules.(g)The master/owner shall ensure that the crew has valid certificate of competency/service,(h)the master/owner shall ensure that dangerous goods or explosive materials are carried on board only as authorized by Competent Authority and procedures and safety precautions as per the Explosives Rules, 1983 are taken for carrying of such goods or material onboard;(i)The master shall maintain Ship's Article/crew list, Ships log and Engine Log.(j)The master shall ensure that at no time the vessel is overloaded or more than the number of passengers it is certified to carry are taken onboard.(k)The owner shall ensure no unauthorized alterations are made to the vessel.(l)The master/owner shall ensure that the vessel is adequately equipped to fight any fire and to rescue the passengers and that the crew adequately trained to meet emergent situations.(m)The owner/master shall ensure that Life saving devices like life buoys, life jackets, life raft etc as required as per the Rules are provided in each vessel and they are kept in such a position for quick deployment in case of emergency.(n)The owner shall ensure insurance of the vessel against third of the vessel against third party risks.(o)The owner/master shall display the details showing the date of manufacture of the vessel, date of survey, expiry date of survey, passengers and cargo capacity and such other details as required by law.(p)To ensure timely and quality maintenance work.(q)To ensure that at no time the vessel discharges in the waterway except at places designated by the Competent Officer, raw sewage, oily substances, garbage etc.
