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The Inland Vessels Act, 2021 49. Distress signal.- The master of a mechanically propelled vessel, while in the inland water limit, on finding or encountering a dangerous derelict or any other hazard to navigation in the inland waterways, shall immediately send a signal to indicate the danger or distress, or any such information to other mechanically propelled vessels in the vicinity and to the concerned State Government: Provided that no fees or charges shall be levied on any mechanically propelled vessel, in using any device for communicating any information under this section.    |
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