52. Power for State Government to make rules for protection of inland mechanically propelled vessels from accidents.-

(1) The State Government may make rules for the protection of inland 2[mechanically propelled vessels] against explosion, fire, collision and other accidents.

(2) In particular and without prejudice to the generality of the foregoing power, such rules may-

(a) prescribe the conditions on and subject to which dangerous goods may be carried on board inland 1[mechanically propelled vessels];

(b) prescribe precautions to be taken to prevent explosions or fires on board inland 1[mechanically propelled vessels];

(c) prescribe the apparatus which is to be kept on board inland 1[mechanically propelled vessels], for the purpose of extinguishing fires;

(d) regulate the making of sound signals;

(e) regulate the carriage and exhibition of lights by inland 1[mechanically propelled vessels];

(f) regulate the carriage and exhibition of lights by other vessels on specified inland waters on which 1[mechanically propelled vessels] ply;

(g) prescribe the steering rules to be observed;

(h) regulate the towing of vessels astern or alongside;

(i) prescribe the speed at which inland 1[mechanically propelled vessels] may be navigated in specified areas;

(j) regulate the navigation of inland 1[mechanically propelled vessels] to prevent danger to other vessels, or to the bank, channels, navigation marks or any property, movable or immovable, in or abuting on navigable channels.

2[(k) prescribe the requirements that the hull, equipment and machinery of inland mechanically propelled vessel shall comply with;

(l) prescribe the requirement of life saving appliances; and

(m) prescribe the apparatus required for communication and navigation.]

(3) Any rule made under this section may contain a provision that any person committing a breach of it shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.

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