| 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 |
