Acts › The Inland Vessels Act, 2021The Inland Vessels Act, 2021 114 sections.
Open in Lexace · Ask the AI Section 1 — Short title, extent and commencement. Section 2 — Application and scope. Section 3 — Definitions. Section 4 — Declaration of inland water area into Zones. Section 5 — Administrative role of Central Government and State Governments. Section 6 — Competent authority. Section 7 — Power to classify and categorise for purpose of survey. Section 8 — Construction, alteration or modification of mechanically propelled inland vessel. Section 9 — Survey of vessels. Section 10 — Appointment and qualifications of surveyors. Section 11 — Powers of surveyors. Section 12 — Grant of certificate of survey and procedures. Section 13 — Provisional certificate of survey and its effect. Section 14 — Mechanically propelled inland vessels not to proceed without certificate of survey, and requirement of Zone to be specified in such certificate. Section 15 — Suspension and cancellation of certificate of survey. Section 16 — Delivery of expired, suspended or cancelled certificate of survey. Section 17 — Registration. Section 18 — Requirement of certificate of registration. Section 19 — Owner or master to carry certificate of registration. Section 20 — Appointment of ports or places of registry and Registrars of Inland Vessels. Section 21 — Book of registry. Section 22 — Central database of inland vessels. Section 23 — Application and processes of registration of vessels. Section 24 — Grant of certificate of registration and marking of vessel. Section 25 — Effect of certificate of registration. Section 26 — Duplicate certificate. Section 27 — Provisional certificate of registration. Section 28 — Registration of modifications or alterations. Section 29 — Change of residence or place of business. Section 30 — Prohibition against transfer of ownership of registered vessel. Section 31 — Suspension of certificate of registration. Section 32 — Cancellation of registration. Section 33 — Mortgage of mechanically propelled inland vessel or share therein. Section 34 — Training and minimum age for employment. Section 35 — Minimum manning scale and manning requirements. Section 36 — Appointment and duties of examiners. Section 37 — Grant of certificate of competency. Section 38 — Certificate of service. Section 39 — Effect of certificate of competency or certificate of service. Section 40 — Suspension and cancellation of certificate. Section 41 — Registry of certificate holders and central registry. Section 42 — Special category vessels. Section 43 — Appointment or authorisation of officers to implement provisions, grant certificate of fitness, etc. Section 44 — Safety of passengers or service users. Section 45 — Inspection of vessel. Section 46 — Suspension or cancellation of certificate of fitness. Section 47 — Navigation safety, lights and signals. Section 48 — Obligation to ensure safe navigation. Section 49 — Distress signal. Section 50 — Assistance to vessels in distress and persons in distress. Section 51 — Life saving, fire safety and communication appliances. Section 52 — Chemicals, etc., to be designated as pollutants. Section 53 — Certificate of prevention of pollution. Section 54 — Reception facilities and containment of pollution. Section 55 — Appointment of surveyor or officer to inspect. Section 56 — Investigation into incidents of pollution. Section 57 — Prohibition against intentionally causing wreck. Section 58 — Receivers of wreck. Section 59 — Powers of Central Government to make rules for Chapter X. Section 60 — Liability under Act. Section 61 — Apportionment of loss. Section 62 — Liability for personal injury, loss of life or pollution to environment. Section 63 — Detention of mechanically propelled inland vessel. Section 64 — Limitation of liability. Section 65 — Non-applicability of limitation. Section 66 — Insurance to cover. Section 67 — Contractual liability not to cover. Section 68 — Issuance and terms of insurance policy. Section 69 — Duty to indemnify and direct action against insurer. Section 70 — Effect of death on certain causes of action. Section 71 — Effect of certificate of insurance. Section 72 — Transfer of certificate of insurance. Section 73 — Powers of Central Government to make rules for Chapter XII. Section 74 — Reporting of casualty, accident, wreck, etc. Section 75 — Preliminary enquiry by designated authority and inquiry by District Magistrate. Section 76 — Assessors. Section 77 — Report of District Magistrate to be notified by State Government. Section 78 — Powers of District Magistrate subsequent to inquiry. Section 79 — Power of State Government to suspend, cancel and confiscate certificate. Section 80 — Powers of Central Government to protect interests of service providers and service users. Section 81 — Prohibited goods and dangerous goods. Section 82 — Trade permission and endorsement of certificates of foreign vessels. Section 83 — Pilotage. Section 84 — Certified master to be deemed pilot under Act 15 of 1908. Section 85 — Vessel detention and forfeiture. Section 86 — Constitution of Development Fund. Section 87 — Offences and penalties. Section 88 — Offences by company, limited liability partnership firm or any such arrangement. Section 89 — Fees, additional fee, payment and collection. Section 90 — Cognizance of offence. Section 91 — Local self-governance. Section 92 — Obligation to enroll. Section 93 — Certificate of enrolment and marking of vessel. Section 94 — Standards of construction and safety. Section 95 — Power of State Government to make rules to regulate non-mechanically propelled inland vessels. Section 96 — Constitution of welfare fund. Section 97 — Desertion and absence without leave. Section 98 — General powers of Central Government to make rules. Section 99 — Emergency preparedness. Section 100 — Removal of lawful obstruction. Section 101 — Validity of certificates issued under laws other than this Act. Section 102 — Obstruction to officer appointed or authorised. Section 103 — Place of trial. Section 104 — Composition of offences. Section 105 — Appeal. Section 106 — Power of Central Government to make rules. Section 107 — Power of State Government to make rules. Section 108 — Power of Central Government to give directions. Section 109 — Protection of action taken in good faith. Section 110 — Power to remove difficulties. Section 111 — Consistency with other laws. Section 112 — Suspension or alteration of application and operation of Act. Section 113 — Laying of rules and notifications. Section 114 — Repeal and savings. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.