| Contents: |
| Title |
The Inland Vessels Act, 1917 |
| Sections: |
|
| Chapter I |
Preliminary |
| 1. |
Short title and extent |
| 2. |
Definitions |
| Chapter II |
Survey of Inland Mechanically Propelled Vessels |
| 3. |
Inland mechanically propelled vessel not to proceed on voyage or to be used for service without certificate of survey |
| 4. |
Appointment of surveyors and places of survey |
| 5. |
Powers of surveyors |
| 6. |
Fees in respect of surveys |
| 7. |
Declaration of surveyor |
| 8. |
Sending of declaration by owner or master to State Government |
| 9. |
Power for State Government to grant or authorise the grant of certificates of survey |
| 9A. |
Temporary permit |
| 10. |
Certificate of survey to be affixed in conspicuous part of mechanically propelled vessel |
| 10A. |
Effect of certificates of survey |
| 11. |
Term of certificates of survey |
| 12. |
Renewal of certificates of survey |
| 13. |
Power for State Government to suspend or cancel certificate of survey |
| 14. |
Power for State Government to require delivery of expired or cancelled certificate |
| 15. |
Report of suspension or cancellation of certain certificates |
| 16. |
Power for State Government to direct survey by two surveyors |
| 17. |
Power for State Government to order a second survey |
| 18. |
Division of duties when two surveyors employed |
| 19. |
Power for State Government to make rules as to surveys |
| Chapter IIA |
Registration of Inland Mechanically Propelled Vessels |
| 19A. |
Inland mechanically propelled vessels not to proceed on voyage or be used for service without certificate of registration |
| 19B. |
Place of registry and registering authorities |
| 19C. |
Book of registration |
| 19D. |
Application for registration |
| 19E. |
Places of registration |
| 19F. |
Grant of certificate of registration |
| 19G. |
[Omitted.] |
| 19H. |
Marking of inland mechanically propelled vessels |
| 19I. |
Prohibition against transfer of certificate of registration |
| 19J. |
Registration of alterations |
| 19K. |
Transfer of registry |
| 19L. |
Change of residence or place of business |
| 19M. |
Prohibition against transfer of ownership of registered vessel |
| 19N. |
Suspension of certificates of registration |
| 19O. |
Cancellation of registration |
| 19P. |
Appeals |
| 19Q. |
Reciprocity |
| 19QA. |
Mortgage of mechanically propelled vessel or share |
| 19R. |
Power to make rules |
| 19S. |
Certain certificates issued under Merchant Shipping Act to be valid under this Act |
| Chapter III |
Masters Including Serangs and Engineers Including Engine-Drivers of Inland Mechanically Propelled Vessels |
| 20. |
Appointment of examiners |
| 21. |
Grant 'of masters', serangs', engineers' and engine-drivers' certificates of competency |
| 22. |
Grant of masters', serangs', engineers' and engine-drivers' certificates of service |
| 22A. |
Licences |
| 23. |
Certificates to be made in duplicate |
| 24. |
Copy of certificate or licence to be granted in certain cases |
| 25. |
Certificates to be held by master and engineer of vessel of one hundred or more horsepower |
| 26. |
Certificates to be held by master and engineer of vessel of between forty and one hundred horsepower |
| 27. |
Certificates to be held by master and engineer of vessel of less than forty horse-power |
| 28. |
Power for State Government to require master or engineer to hold certificate granted under Act in addition to other certificate |
| 29. |
Power for State Government to make rules as to grant of certificates of competency |
| 30. |
Power for State Government to make rules as to grant of certificates of service |
| 30A. |
Power for State Government to make rules as to grant of licences |
| 31. |
Effect of certificates of competency or service and licences |
| Chapter IV |
Investigations into Casualties |
| 32. |
Report of casualties to be made to nearest police-station |
| 33. |
Power for State Government to appoint court of investigation |
| 34. |
Power of Court of investigation to inquire into charges of incompetency or misconduct |
| 35. |
Power for State Government to direct investigation otherwise than under section 33 |
| 36. |
Person charged to be heard |
| 37. |
Assessors |
| 38. |
Powers of Court as to evidence and regulation of proceedings |
| 39. |
Power of Court to effect arrest of witnesses by entry and detention of vessels |
| 40. |
Power of Court to commit for trial and to bind over witnesses |
| 41. |
Depositions of absent witnesses |
| 42. |
Report by Court to State Government |
| 43. |
Court to exercise its powers independently of the assessors |
| 44. |
Power for State Government to direct investigations into causes of explosions on mechanically propelled vessels |
| Chapter IVA |
Removal of Obstructions and Similar Hazards in Navigation |
| 44A. |
Raising of or removal of wreck impeding navigation, etc |
| 44B. |
Removal of obstruction in inland water |
| 44C. |
Recovery of expenses of removal |
| 44D. |
Removal of lawful obstruction |
| 44E. |
Fouling of Government moorings |
| Chapter V |
Suspension and Cancellation of Certificates Granted Under The Act |
| 45. |
Power for State Government to suspend or cancel certificates in certain cases |
| 46. |
Obligation to deliver up suspended or cancelled certificate |
| 47. |
Report to other State Government |
| 48. |
Power for State Government to revoke suspension or cancellation, and to grant new certificate |
| Chapter VI |
Protection of, and Carriage of Passengers In, Inland Mechanically Propelled Vessels |
| 49. |
Power for State Government to declare dangerous goods |
| 50. |
Carriage of dangerous goods |
| 51. |
Power of owner or master of mechanically propelled vessel to throw overbroad dangerous goods |
| 52. |
Power for State Government to make rules for protection of inland mechanically propelled vessels from accidents |
| 53. |
Power for State Government to make rules as to carriage of passengers in inland mechanically propelled vessels |
| 54. |
Power for State Government to make rules for protection of passengers |
| 54A. |
Power of State Government to fix maximum and minimum rates for passenger fares and freight for goods |
| 54B. |
Power to make rules providing for the appointment of Advisory Committees |
| Chapter VIA |
Insurance of Mechanically Propelled Vessels Against Third Party Risks |
| 54C. |
Application of section 134, Chapter X, XI and XII of the Motor Vehicles Act, 1988 in relation to the mechanically propelled vessels |
| Chapter VIAB |
Prevention and Control of Pollution and Protection of Inland Water |
| 54D. |
Definitions |
| 54E. |
Prohibition as to discharge of oil, oily mixture, etc., in the inland water |
| 54F. |
Reception facilities at inland port, etc |
| 54G. |
Power of entry, inspection, etc |
| 54H. |
Powers of Central Government to make rules for prevention and control of pollution |
| Chapter VII |
Penalties and Legal Proceedings |
| 55. |
Penalty for making voyage without certificate of survey |
| 56. |
Penalty for neglect to affix certificate or survey in inland mechanically propelled vessel |
| 57. |
Penalty for neglect or refusal to deliver up or surrender certificates of survey or registration |
| 58. |
Penalty for carrying excessive number of passengers on board |
| 58A. |
Penalty for carrying excessive quantity of cargo on board |
| 59. |
Penalty for serving, or engaging a person to serve, as master or engineer without certificate |
| 60. |
Penalty for master failing to give notice of wreck or casualty |
| 61. |
Penalty for failing to deliver up suspended or cancelled certificate |
| 61A. |
Layore Parliament |
| 62. |
Penalty for taking or delivering or tendering for carriage dangerous goods on board inland mechanically propelled vessel without notice |
| 62A. |
Punishment for offences relating to accident |
| 62B. |
Penalty for using uninsured mechanically propelled vessel |
| 62C. |
Penalty for neglect or refusal to give information as to insurance or to produce certificate of insurance |
| 62D. |
Punishment for offences relating to pollution |
| 62E. |
Offences by companies |
| 63. |
Penalty for misconduct or neglect endangering inland mechanically propelled vessel or life or limb |
| 63A. |
Desertion and absence without leave |
| 63B. |
General offences against discipline |
| 63C. |
Entry of offence in official log book |
| 63D. |
General provision for punishment of offences not otherwise provided for |
| 64. |
Levy of fine by distress of inland mechanically propelled vessel |
| 65. |
Jurisdiction of Magistrates |
| 66. |
Place of trial |
| Chapter VIII |
Supplemental |
| 67. |
Power for State Government to make general rules |
| 68. |
Power for State Government to modify application of Act to certain inland mechanically propelled vessels |
| 69. |
Exemption to Government vessels from fees |
| 70. |
Power for Central Government to define tidal water |
| 71. |
Fees recoverable as fines |
| 72. |
Certificated masters of inland mechanically propelled vessels to be deemed pilots under section 31 of Act 15 of 1908 |
| 72A. |
Endorsement of certificates and licences granted in Bangladesh |
| 73. |
[Omitted.] |
| 74. |
Publication of rules |
| 75. |
Repeal and saving |
| The Schedules |
|
| Schedule I |
Rates of fees |
| Schedule II |
[Repealed.] |
