Section 66 — Insurance to cover.

No mechanically propelled vessel shall be used for voyage in inland waters, unless there is in force— (a) a policy of insurance which shall cover liability that may be incurred by the insured— (i) in respect of the death of or bodily injury to any person or damage to any property caused by or arising out of the use of the mechanically propelled vessel; (ii) in respect of liability of operational pollution and accidental pollution of inland waters; (b) a policy of insurance in compliance of the Public Liability Insurance Act, 1991 (6 of 1991), if the mechanically propelled inland vessel is carrying or meant to carry, dangerous or hazardous goods; (c) a policy of insurance covering the mechanically propelled vessel to— (i) a value not less than the liability incurred; or (ii) entitle it to be covered under limitation of liability as provided under this Act, a value not less than the specified and applicable limitation amount: Provided that any policy of insurance issued with a value not less than the limitation of liability in force, immediately before the commencement of this Act, shall continue to be effective for a period of twelve months after such commencement or till the date of expiry of such policy, whichever is earlier.

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