Supreme Court: Drug Users are Victims and Focus Must Be on Breaking the Supply Chain  ||  Supreme Court: Non-Signatories May Join Arbitration When the Dispute Affects Their Rights  ||  Delhi HC: Homemaker’s Services Cannot Be Ignored in Compensation Due to Age  ||  Kerala High Court Directs Photos and Videos of Illegal Vehicle Modifications in Accident Reports  ||  Madras HC: Property Acquired by Catholic Priests Belongs to the Religious Society  ||  Delhi HC: Pre-Marital Disability Cannot Be Used to Avoid Maintenance to Wife and Child  ||  Allahabad HC: Religious Freedom Does Not Confer a Right to a Specific Plot for Cemetery  ||  Allahabad HC: Dissatisfaction With Police Probe Alone Cannot Prove Wilful Neglect under SC/ST Act  ||  Kerala HC: Teachers Cannot Face Criminal Action for Trivial Classroom Discipline Measures  ||  Supreme Court: Past Ad Hoc Service Counts for Pension, Not Seniority Against Direct Recruits    

Enrolment of Non-Mechanical Propelled Vessels under New Proposed Bill- (Press Information Bureau) (09 Feb 2017)

MANU/PIBU/0145/2017

Civil

Jal Marg Vikas Project (JMVP) being implemented with technical and financial assistance of the World Bank envisages preparation of Disaster Management Plan (DMP) and Emergency Management Plan (EMP) to take care of the activities like navigation, terminal & jetty operation, oil spill, disaster contingency etc. after the commissioning of the project and while operating cargo and passengers vessels on National Waterway-1 (NW-1). The mechanically propelled inland vessels are governed by the Inland Vessels Act, 1917 (1 of 1917) and rules framed by State Governments have provisions for Life Saving Appliances to be kept on board. The registration of inland mechanically propelled vessels by the State Government is also mandatory. The new Inland Vessels Bill, 2017 also proposes for enrolment of non-mechanically propelled vessels by Local Self Administration and administering, enforcement and implementing its provisions in Part XIV by local self- governance. Prescribing basic minimum standards for construction and safety of non-mechanically propelled vessels are also envisaged in the proposed Bill.

Tags : VESSEL   ENROLLMENT   PROPELLED BILL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved