AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

The Inland Vessels Act, 2021

[Act No. 24 of 2021]

[11th August, 2021.]

Contents
Title Inland Vessels Act, 2021
Sections Particulars
Chapter I Preliminary
1. Short title, extent and commencement
2. Application and scope
3. Definitions
Chapter II Declaration of Inland water area into Zones
4. Declaration of inland water area into Zones
Chapter III Administrative Provisions
5. Administrative role of Central Government and State Governments
6. Competent authority
Chapter IV Survey of Inland Vessels
7. Power to classify and categorise for purpose of survey
8. Construction, alteration or modification of mechanically propelled inland vessel
9. Survey of vessels
10. Appointment and qualifications of surveyors
11. Powers of surveyors
12. Grant of certificate of survey and procedures
13. Provisional certificate of survey and its effect
14. Mechanically propelled inland vessels not to proceed without certificate of survey, and requirement of Zone to be specified in such certificate
15. Suspension and cancellation of certificate of survey
16. Delivery of expired, suspended or cancelled certificate of survey
Chapter V Registration
17. Registration
18. Requirement of certificate of registration
19. Owner or master to carry certificate of registration
20. Appointment of ports or places of registry and Registrars of Inland Vessels
21. Book of registry
22. Central database of inland vessels
23. Application and processes of registration of vessels
24. Grant of certificate of registration and marking of vessel
25. Effect of certificate of registration
26. Duplicate certificate
27. Provisional certificate of registration
28. Registration of modifications or alterations
29. Change of residence or place of business
30. Prohibition against transfer of ownership of registered vessel
31. Suspension of certificate of registration
32. Cancellation of registration
33. Mortgage of mechanically propelled inland vessel or share therein
Chapter VI Manning, Qualification, Training, Examination and Certification
34. Training and minimum age for employment
35. Minimum manning scale and manning requirements
36. Appointment and duties of examiners
37. Grant of certificate of competency
38. Certificate of service
39. Effect of certificate of competency or certificate of service
40. Suspension and cancellation of certificate
41. Registry of certificate holders and central registry
Chapter VII Special Category Vessels
42. Special category vessels
43. Appointment or authorisation of officers to implement provisions, grant certificate of fitness, etc.
44. Safety of passengers or service users
45. Inspection of vessel
46. Suspension or cancellation of certificate of fitness
Chapter VIII Navigation Safety and Signals
47. Navigation safety, lights and signals
48. Obligation to ensure safe navigation
49. Distress signal
50. Assistance to vessels in distress and persons in distress
51. Life saving, fire safety and communication appliances
Chapter IX Prevention of Pollution Caused by Inland Vessel
52. Chemicals, etc., to be designated as pollutants
53. Certificate of prevention of pollution
54. Reception facilities and containment of pollution
55. Appointment of surveyor or officer to inspect
56. Investigation into incidents of pollution
Chapter X Wreck and Salvage
57. Prohibition against intentionally causing wreck
58. Receivers of wreck
59. Powers of Central Government to make rules for Chapter X
Chapter XI Liability and Limitation of Liability
60. Liability under Act
61. Apportionment of loss
62. Liability for personal injury, loss of life or pollution to environment
63. Detention of mechanically propelled inland vessel
64. Limitation of liability
65. Non-applicability of limitation
Chapter XII Insurance of Mechanically Propelled Vessels Plying in Inland Waters
66. Insurance to cover
67. Contractual liability not to cover
68. Issuance and terms of insurance policy
69. Duty to indemnify and direct action against insurer
70. Effect of death on certain causes of action
71. Effect of certificate of insurance
72. Transfer of certificate of insurance
73. Powers of Central Government to make rules for Chapter XII
Chapter XIII Inquiry into Casuality, Accident or Wreck
74. Reporting of casualty, accident, wreck, etc.
75. Preliminary enquiry by designated authority and inquiry by District Magistrate
76. Assessors
77. Report of District Magistrate to be notified by State Government
78. Powers of District Magistrate subsequent to inquiry
79. Power of State Government to suspend, cancel and confiscate certificate
Chapter XIV Regulation of Trade Practices
80. Powers of Central Government to protect interests of service providers and service users
81. Prohibited goods and dangerous goods
82. Trade permission and endorsement of certificates of foreign vessels
Chapter XV Pilotage, Vessel Detention and Development Fund
83. Pilotage
84. Certified master to be deemed pilot under Act 15 of 1908
85. Vessel detention and forfeiture
86. Constitution of Development Fund
Chapter XVI Offences and Penalties
87. Offences and penalties
88. Offences by company, limited liability partnership firm or any such arrangement
89. Fees, additional fee, payment and collection
90. Cognizance of offence
Chapter XVII Non-Mechanically Propelled Inland Vessel
91. Local self-governance
92. Obligation to enroll
93. Certificate of enrolment and marking of vessel
94. Standards of construction and safety
95. Power of State Government to make rules to regulate non-mechanically propelled inland vessels
96. Constitution of welfare fund
Chapter XVIII Miscellaneous
97. Desertion and absence without leave
98. General powers of Central Government to make rules
99. Emergency preparedness
100. Removal of lawful obstruction
101. Validity of certificates issued under laws other than this Act
102. Obstruction to officer appointed or authorised
103. Place of trial
104. Composition of offences
105. Appeal
106. Power of Central Government to make rules
107. Power of State Government to make rules
108. Power of Central Government to give directions
109. Protection of action taken in good faith
110. Power to remove difficulties
111. Consistency with other laws
112. Suspension or alteration of application and operation of Act
113. Laying of rules and notifications
114. Repeal and savings


Bare Acts Back




  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement