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Bihar Inland Vessels Rules, 2013

Published vide Notification No. S-1/WT-403/2010 T Part-4712, dated 23.09.2013

Last Updated 11th February, 2020 [bh755]

Chapter - 1.0

Preliminary

(b) Nothing in this para shall apply to any Inland vessel proceeding on a voyage during the interval between the time at which her certificate of survey expires and the time at which it is first practicable to have the certificate renewed.

(a) "Act" means the Inland Vessels Act, 1917;

(b) "Builder" means the person in overall control of design, construction, fitting and delivery of Vessels and includes a person who has engine for fitting on hull or shell, or who has constructed super structure on hull or shell, and also includes his re presentative;

(c) "Candidate" means a candidate desirous of obtaining a certificate of competency under the I.V. Act 1917;

(d) "Cargo" includes livestock;

(e) "Central Rules" means rules made by the Central Government under the Act or the Inland Waterways Authority of India Act, 1985;

(f) "Certificate of Competency" means a certificate of competency granted under these rules to act as an engineer, master, or engine driver, serang on board of inland Mechanically Propelled Vessel;

(g) "District Magistrate" includes the Additional District magistrate, and if specially authorized in this behalf by the District Magistrate, includes any other Executive Magistrate;

(h) "Dumb barge" means a vessels under Act without mechanical propulsion or pressure-oriented propulsion but towed by a vessel so powered;

(i) "Examiner" means an Examiner appointed as such by the State Government under section 20 of the Act. National Inland Navigation Institute, Patna shall be as deemed examiner from the date of coming in force of these rules.

(j) "Chief Examiner under section 21 of the act, means State Transport Commissioner, Bihar or any other officer authorized by the State Government.

(k) "Form" means a form appended to these Rules;

(l) "National Waterway" means a waterway, or part thereof, notified as such by the Inland Waterways Authority of India;

(m) "Schedule" "Registering Authority" means an officer appointed as such under clause (b) of sub-section (1) of section 19B of the Act who may be Director, Deputy Director or any officer authorized by the Government;

(n) "Schedule" means a Schedule appended to these Rules;

(o) "Director Inland Water Transport" means the Director, State Transport Commissioner Dy. Director, Chief Surveyor, Bihar, Patna or any other person authorized in this behalf by the Director Inland water transport or Secretary Transport.

(p) "Chief Surveyor" means the State Transport Commissioner, Bihar or any other officer authorized by State Government appointed under sub-section 4 of section 9 of the Act for issuing the survey certificate of the vessels.

(q) "Approved Consultant" means a naval architect or a marine engineer qualified to certify the safe construction of hull/machinery of the vessel for the purpose of survey and dully approved by the competent authority.

(r) "Approved classification society" means a classification society duly approved by Government or is a member/associate member of International Association of Classification Society (IACS)

(s) "Convoy" means a group of vessels, floating equipment or raft towed or pushed by a mechanically propelled vessel

(t) "Dangerous goods" shall have the meaning as provided in the merchant shipping act, 1958.

(u) "mechanically propelled vessel" means every description of vessel propelled wholly or in part by electricity, steam or other mechanical power including dumb vessel towed by the mechanically propelled vessel and vessel propelled by outboard motor;

(v) "Surveyor" means any such person or member of agency such as

1 Indian Register of Shipping (IRS),

2 international classification Society,

3 Institute of Marine Engineers (Patna Chapter), or Company of Master Mariner of India (Patna Chapter), and

4 Surveyor appointed by Principal National Inland Navigation Institute, Patna and appointed as per rule 4(a) by chief surveyor at such place as he considers necessary for the purposes of these rules.

(w) "Inland Vessels" or "inland mechanically propelled vessel" means a mechanically propelled vessel which ordinarily plies on any inland water,

classified into

Category A

Category B

As per rule 3

(x) "inland water" means any canal, river, lake or other navigable water

(y) "passenger" includes any person carried in a mechanically propelled vessel other than the master, crew, the owner, his family and servants;

(z) "state" means state of Bihar and "Government" means the Government of Bihar.

Chapter - 2.0

Survey of Inland Vessels

(a) Vessels driven with more than 300 HP on board engine.

(b) Vessel with upper deck

(c) Vessel with FRP hull having passenger capacity of more than 25

(d) Vessels with more than 15m length.

(e) Hover Craft and Hydrofoils.

(a) All mechanically vessels not included in Category A.

(b) Non motorized barge/ vessels towed by mechanized vessels not included in category A.

(c) All vessels driven with more than 25 HP engine but less than 300HP. (Except vessels as mentioned in rule no.-106 of this rule.)

(a) Category-A vessels are required to be built under the class survey of a Classification Society.

(b) Category-B vessels are required to be built under inspection of Chief Surveyor who will be assisted by certified Naval Architects/ Marine Engineers holding 1st class certificate of competency for approval of drawing, survey and classification etc throughout all stages of construction and other occasions of survey.

(b) The Surveyor shall survey the engine, boiler, all machineries, hull, equipments, passenger's accommodation, fire fighting and life saving equipment and determine the number of passengers and the nature and quantum of cargo which the vessel is fit to carry. The Surveyor shall also examine the certificate of the master, serangs, the engineer and engine driver and electrical operator on vessels or vessels having electrical machineries operating on 400 volt and above to ensure that the same are in accordance with the provisions of the Act and these rules. The surveyor shall also inspect the light and sound signals to ascertain that the light and sound signals are in good condition to prevent collision on waterways.

(b) If the Owner/Master of a mechanically propelled vessel is dissatisfied with the survey report of first surveyor, an application from the Owner/ Master and payment of fees which shall be double of previous survey, the Director of Inland Transport/Chief Surveyor shall appoint two surveyors. Any declaration given by them or refusal to give declaration shall be final.

(a) after the expiry of one year from the date thereof; or

(b) after the expiry of the period (if less than one year) for which the hull, boiler, engines or other machinery, or any of the equipments of the mechanically propelled vessel to which the certificate relates have been stated in the certificate to be sufficient; or

(c) after notice has been given by the Government of Bihar to the owner or master of the mechanically propelled vessel that the Government has cancelled or suspended it.

(a) that the declaration by the surveyor of the sufficiency and good condition of the hull, boilers, engines or other machinery or of any of the equipments of the mechanically propelled vessel has been fraudulently or erroneously made; or

(b) that the certificate has otherwise been granted upon false or erroneous information; or

(c) that since the making of the declaration the hull, boilers, engines or other machinery, or any of the equipments of the mechanically propelled vessel have sustained any material injury, or have otherwise become insufficient.

(a) before a new vessel is put in service (Initial Survey);

(b) periodical survey once every twelve months including survey of hull, machinery and equipment.

(c) four years dry docking survey, will include dry docking and detailed check on machinery wear and tear followed by satisfactory running trials;

(d) additional surveys as and when necessary.

(b) The periodical survey shall include an inspection of the whole of the hull, boilers, machinery and equipments including the outside of the vessel's bottom in dry dock. The survey shall be such as to ensure that hull, machinery and equipments is in satisfactory condition and fit for the service for which the vessel is intended and that it complies with the requirements of these rules.

(c) A survey either general or partial, according to circumstances, shall be made-

(i) every time an accident occurs or a defect is discovered which affects the safety of the vessel;

(ii) its efficiency or completeness of its equipment or whenever any important repair or renewal are made;

(iii) whenever a request for extensions of certificates of survey is being considered.

(d) The survey shall be such as to ensure that the necessary repairs or renewals have been effectively made and the material and workmanship of such repairs or renewals are in all respects satisfactory and the Inland Vessel is fit for the service for which it is intended. (3) After the survey of the Inland Vessel has been completed, no change shall be made without approval of surveying authority.

Chapter - 3.0

Registration of Inland Vessels

(a) In the case of a newly built vessel, the builder's certificate and inspection certificate issued by the surveyor along with approved drawing of the vessel, documents relating to purchase of the vessel and document of its ownership.

(b) In the case of renovated vessels, builder's certificate and inspection certificate issued by the surveyor along with approved drawing of the vessel and document of its ownership.

(c) Copy of insurance certificate as per Chapter VI A, Section 54C of the Act.

(1) Inland Vessel name shall be marked on each of its bows or at a suitable place on the superstructure and the inland vessels name and the name of its place of registration shall be marked on its stern on a dark background in white letters or on a white background in black letter which shall not be less than 15 centimeter in height and 2 centimeter in breadth.

(2) Inland Vessels registration mark and the number denoting its registered tonnage shall be cut in on its main beam or any permanent bulkhead at a prominent place. The letters and figures of the registration marks shall not be less than 15cm. X. 10 cm.

(3) Scale of draught marks shall be cut or welded in meters and decimeters, forward and rear of Inland vessels on both the port and the starboard side.

(4) Inland vessels load line shall be cut or welded 300cm. long and 35mm. wide and shall coincide with maximum draught level of the inland vessel in fair weather conditions.

(5) The maximum drought level mark line will be below deck level not less than 62 cm. The space as per requirement will be taken space all around the vessel on deck level.

(a) Whenever any material alteration is made in the hull affecting the length or breadth or depth of the inland vessel or wherever there is alteration in the means of propulsion including addition or removal of an auxiliary engine the vessel shall require new registration.

(b) Where the alteration consists merely of a change in the dimensions of close in space, the addition or removal of poop or deckhouse etc. or an allowance or disallowance or crew space of other similar change or an alteration from motor or steam crew to another motor or steam crew or reverse, the registering authority may allow such alteration to be recorded provided the stability of the vessel is not endangered thereby.

Chapter - 4.0

Certificate of Competency to Engineer and Engine Drivers of Inland Vessels

(1) For vessels having inboard engine of 565BHP or more

(a) one master with first class master's certificate

(b) one engineer with engineer certificate

(c) Two lascar

(d) One greaser

(2) For vessels having inboard engine of 226BHP but less than 565BHP

(a) one master with second class master's certificate

(b) one engineer with 1st class engine driver certificate

(c) one lascar

(d) one greaser

(3) For vessels having inboard engine less than 226BHP .

(a) one master with Serang certificate

(b) one engineer with 2nd class engine driver certificate

(c) one lascars

(d) One greaser

(a) attested copy of all the testimonials of both practical and theoretical experience of the candidate;

(b) testimonials of good character from the employer,

(c) receipt or challan showing that the amount of fee prescribed hereunder for such examination at which the candidate wishes to appear has been paid;

(d) any certificate granted to the applicant under these rules;

(e) two copies of recent bust photograph bearing the signature or thumb impression of the application on the back;

(f) authentic proof of age;

(i) Elementary First Aid (EFA)

(ii) Proficiency in survival techniques (PST)

(iii) Personal safety and social responsibility (PSSR)

(iv) Fire Prevention and Fire fighting (FPFF)

(i) is a citizen of India;

(ii) has obtained 21 years of age on the date of examination;

(iii) is able to read and write Hindi in Devnagri Script.

(a) for a period of not less than four years in the engine room of a motor vessel of not less than 226 brake horse power, of which period not less than one year must have been served as Assistant Driver or total of four years service as GP rating or rating (engine) of which at least six month shall be on Inland vessel plying in the Port/Inland Rivers of the State/candidate is appearing for the examination of 2nd Class Engine Driver; or

(b) for period of not less than five years in the engine room of motor vessel having engines of not less than 85 brake horse power, or six years in the engine-room of a vessel having engines of not less than 40 brake horse power of which period not less than one year should have been as assistant driver or oilman. or

(c) such candidate who has passed Matric Examination from recognized school board must have three years of service at or on Inland Waters, one year of which service must be as an Oilman or as an Assistant Driver and should have performed at least six months service on board the vessel plying in the Port/Inland Rivers of the State/candidate is appearing for the examination of 2nd Class Engine Driver.

(d) Such candidates who have passed class X ( Matric) examination from recognized board and undergone one year Inland Vessel Cadets Training at National Inland Navigation Institute (NINI), Patna shall have two years of services at sea or on Inland waters, if the total service has been performed as Inland Vessel cadet apprentice with onboard vessel Structured Training Program verified in record book and approved or conducted by NINI and should have performed at least six months watch keeping service under qualified second class engine driver or First class engine driver or Inland vessel Engineer on board the vessel plying in the port/Inland Rivers of the Stated where the candidate is appearing for the examination of second class engine driver.

(a) Satisfactorily pass an examination on the working of the various types of internal combustion engine and be able to name the principal parts of the machinery;

(b) be required to know what attention is required by various part of the machinery, understand the use and management of the different valves, forks, pipes and connections and be familiar with the various methods of supplying air and fuel to the cylinder.

(c) be required to be able to describe the chief causes which may make the engine difficult to start and explain how he would proceed to remedy any defects connected therewith; he shall be able to show that he understands the mechanism of the starting and reversing arrangements and that he is competent to deal with defects therein;

(d) be required to be able to overhaul an engine, to adjust the working parts and to put the engine together again in good working condition. He shall be required to understand how to make good the result of ordinary wear and tear to the machinery and how to correct defects from accidents.

(e) be required to be familiar with the nature and properties of the various fuel oils used in internal combustion engines. He must understand what is meant by flash point and

(f) be required to know the dangers resulting from leakage from the fuel oil tanks and must understand the precautions to be taken against explosion. He shall also able to take the necessary precautions to guard against the escape of inflammable vapour from the vapouriser when the engines are stopped. He must know how to deal with fire if it break out.

(g) Practical test.- The candidate shall also be able, if required to show his practical knowledge by actually working the engine of a motor vessel in the presence of the Examiner.

(1) Such candidates should possess Certificate of Competency/service as 2nd Class Engine Driver.

(2) Such candidate, who desire to appear for examination of Competency as First Class Engine Driver of an Inland motor vessel should undergo Preparatory Course for 1st class engine driver in NINI or from any other institute recognized by Transport Department.

(3) Such candidate should have served:-

(a) for a period not less than one year as Assistant Engine driver on regular watch on the main engines of a motor vessel of not less than 565 break horse power, while holding a Second Class Engine Driver's Certificate for a motor vessel; or

(b) for a period of not less than 24 months as Assistant Engine Driver/Oil man with a Second Class Engine Driver's Certificated of motor vessel in change of a watch on the main engine of a motor vessel of not less than 226 brake horse power; or

(c) for a period of not less than three years in the engine room of a motor vessel of not less than 226 brake horse power of which period not less than one year should have been served as an assistant driver or oilman whilst holding a Second Class Engine Driver's Certificate for motor vessels; or

(d) for a period of not less than 18 months with a Second Class Engine driver's certificate for motor vessels as driver in charge of the engine of a motor vessel of not less than 113 brake horse power.

(b) He should have worked for 18 months on a vessel having engines more than 226 BHP or he has to work more than 27 months on a vessel having less than 226 BHP while holding 1st class engine driver certificate issue under the Inland Vessel Act, 1917 (I.V. Act 1 of 1917).

(a) be able to write a legible hand and have a good knowledge of arithmetic up to and including vulgar and decimal fractions and square root. He shall also be able to work out questions relating to spring or level loaded safety and relief valve, consumption of oils and stores capacities of tanks to bunkers, speed of vessels and other similar problem and be to calculate suitable working pressures for air received of given dimensions and the stress per square inch on crank and tunnel shafts and other parts of the machinery when the necessary data are furnished;

(b) be able to give a clear explanation of the principles on which oil, gas or other internal combustion of the principles on which oil, gas or other internal combustion engine works, including the methods of ignition, to point out the difference between them and to show by means of illustrative sketches and otherwise, that he understands the details of the constructions of those in general use.

(c) be familiar with the various methods if supplying air and fuel to the cylinders in the different types of engines, the constructions of the apparatus for carbureting, atomizing or gasifying the fuel, and the means for cooling the cylinders, pistons, etc.

(d) have satisfactory knowledge of the process employed in the construction of internal combustion engines in the workshop and of the methods used in fitting the machinery on board a ship.

(e) Know what attention is required by the various parts of the machinery and understand the use and management of the deferent valves, cocks, pipes and connections.

(f) be able to state and describe the chief cause which may make the engine difficult to start and explain how he would proceed to remedy any defects arising there from. He shall also be able to show that he understands the mechanism of the starting and reversing arrangements and is competent to deal with defects therein.

(g) understand how to make good the result of ordinary wear and tear to the machinery, how to test the fairness of shafting, etc. and how temporary or permanent repair could be affected in case of derangement or total breakdown.

(h) understand the construction of the pressure gauge, barometer, thermometer and other instruments used in the engine room and the principle on which they work.

(i) understand the construction and working knowledge of centrifugal bucket and plunger pumps and the principles on which the work.

(j) the provisions of the I.V. rules for Life Saving, Fire Appliances and general discipline.

Chapter - 4.1

Certificate of Competency to Masters and Serangs of Inland Vessels

(a) attested copy of all the testimonials of both practical and theoretical experience of the candidate;

(b) Testimonials of Good Character from the Employer.

(c) receipt or challan showing that the amount of fee prescribed hereunder for such examination at which the candidate wishes to appear has been paid;

(d) any certificate granted to the applicant under these rules;

(e) two copies of recent bust photograph bearing the signature or thumb impression of the application on the back;

(f) authentic proof of age;

(i) Elementary First Aid (EFA)

(ii) Proficiency in survival techniques (PST)

(iii) Personal safety and social responsibility (PSSR)

(iv) Fire Prevention and Fire fighting (FPFF)

(i) is a citizen of India;

(ii) has obtained 21 years of age on the date of examination;

(iii) is able to read and write Hindi in Devnagri Script.

(2) Qualifications. - A candidate for a Certificates of Competency as Serang shall have minimum qualification of eighth standard passed in English or Hindi or a regional language.

(3) Candidates who, desires to appear for the examination of Competency as Serang should produce the Certificate of Preparatory Training Course from from National Inland Navigation Institute, Patna or from any other institute recognized by Transport Department.

(4) Candidates other than for armed forces and paramilitary persons ,who desires to appear for the examination of Competency as Serang should have undergone Rating Induction Training if the date of beginning of first qualifying service is after these rules comes in effect. The training period of the course shall be considered as a service for the purpose of computing the total qualifying service.

(5) Such candidates should have four years of service at sea or on Inland Waters vessels having engine not less than 226BHP or for a period of five years on vessels having engine not less than 85BHP or for a period of six years of vessel having engine not less than 40BHP, , one year of which service shall be as helmsman or an Assistant Master (Deck) or Sukani and should have performed of at least six months service on board the vessel plying in the port/Inland Rivers of the State where the Candidate is appearing for the examination of Serangs or

(6) Such candidates who have passed Matric examination from recognized board and have three years of services at sea or on Inland waters, one year of the service shall be helmsman or as Assistant Master or Sukani and should have performed at least six months service on board the vessel plying in the port/Inland Rivers of the State where the candidate is appearing for the examination of Serang. Or

(7) Such candidates who have passed class X ( Matric) examination from recognized board and undergone one year Inland Vessel Cadets Training at National Inland Navigation Institute (NINI), Patna shall have two years of services at sea or on Inland waters, if the total service has been performed as Inland Vessel cadet apprentice with onboard vessel Structured Training Program verified in record book and approved or conducted by NINI and should have performed at least six months watch keeping service under qualified serang or First Class Master or Second Class Master on board the vessel plying in the port/Inland Rivers of the State in which he is appearing for examination of serang. Or

(8) Such candidates who have served in flood or water transport company of police, P.A.C. or other Paramilitary forces for 5 years or more.

(9) The candidate appearing for the examination of Serang and shall be examined in the following subject:-

(a) the rules of the road as regards both sailing vessels and mechanically propelled vessels, their regulation, lights, fog and sound signals:

(b) the marking and use of the lead line and knowledge of the compass;

(c) Management of a boat under oars or sail;

(d) Steps to be taken in the event of vessel grounding;

(e) Management of inland vessels under all conditions;

(f) Management of inland vessels under tow or when towed

(g) Partial questions on carriage of iron ore, coal, ODC, Petroleum Products;

(h) the provisions of the I.V. rules for Life Saving, Fire Appliances, collision avoidance and general discipline.

(i) The provisions of the rules with regards to carriage of passengers.

1. Age. - A candidate for a Certificate of Competency as Second Class Master of an Inland Vessel shall not be less than 21 years of age.

2. Qualifications. - (1) A candidate for Certificate of Competency as Second Class Master should hold certificate of Competency as Serang.

(3) Such candidates who desire to appear for the examination of Competency as 2nd Class Master should undergo Preparatory Course of II Class Master at National Inland navigation Institute, Patna. or from any other institute recognized by Transport Department.

(4) Such candidates should have two years service as Helsman Sukani of inland vessel having not less than 282 BHP or three years service as Serang of an Inland Motor vessel having less than 282 BHP. A candidate for certificate of Competency as Second Class Master shall be examined in the following subjects:-

(a) Management of inland vessels under all conditions;

(b) Knowledge of storm and distress signals;

(c) Knowledge of the compass;

(d) Knowledge of inland waters of NW-1, its anchorages, shoals, buoyage, beacons, lights and other such matters.

(e) The rules of the road as regards to both, sailing vessels and mechanically propelled vessels, their regulation, lights, fog and sound signals:

(f) The marking and use of the lead line;

(g) Steps to be taken in the event of vessel grounding;

(h) Management of inland vessels under tow or when towed or pushing

(i) Questions on carriage of iron ore, coal, ODC, Petroleum Products, cement, fly ash, containers;

(j) The provisions of the rules made by IWAI in respect of Life Saving and Fire Appliances and Conduct of Vessels.

(k) The provisions of the rules with regards to carriage of passengers.

(l) Knowledge of Loading Marks and Stability of Inland vessels.

(m) Knowledge of Inland Vessel act and Relevant DG notices.

(n) Use of GPS, DGPS, VHF, Radar, ARPA and Echo sounder for safe navigation of vessel to be demonstrated in Simulator.

6. No refund of fee permitted. - The fee which the candidate has paid shall not be refunded to him and on presenting himself, when entitled so to do, for re-examination for the higher grade of certificate, he shall be required to pay the full fee again.

(2) Such candidate who desires to appear for the examination of Competency as 1st Class Master should undergo Preparatory Course for 1st Class Master in at national Inland Navigation Institute or from any other institute recognized by Transport Department.

(a) as Master of a Motor vessel of not less than 226BHP for a period not less than 27 months, while holding a Certificate of Competency as Second Class Master.

Or

(b) as Assistant Master of a vessel of not less than 565 BHP while holding a Certificate of Competency as Second Class Master for a period of not less than 18 months.

(a) Knowledge of tide-tables and effect of currents;

(b) Knowledge of hydrographic charts of National Waterway- 1;

(c) Knowledge of handling twin screw vessels.

(d) Writing of log books,

(e) Knowledge of weather and waves.

(f) Knowledge to be able to make use of weather reports issue for the areas;

(g) Seasons and general weather of the area through out the year;

(h) Knowledge of loading, Stowing, Securing, Carrying and Unloading of different types of cargoes.

(i) Knowledge of Stability of vessels and effects on Grounding.

(j) Knowledge of fire fighting appliances, light and sound signals, life saving appliances and their uses;

(k) Knowledge of the provisions of the Inland Vessels Act, 1917 (Central Act 1 of 1917), and the rules framed there under;

(l) Knowledge of IWAI rules pertaining to terminals and ports.

(m) Knowledge of Kolkotta Port Rules and also Customs Regulations in so far as they are applicable to inland mechanical propelled vessels;

(n) Signaling, recognition of alphabet and numbers through the international Code of Flags, Morse and use of ensign flag;

(o) Knowledge of use of Mariner's Compass and Gyro Compass and find and apply the errors on the Compasses.

(p) Knowledge of the rules with regards to Prevention and Control of Pollution and protection of Inland waters and Coastal Areas.

(q) The provisions of the I.V. rules for Life Saving, Fire Appliances, collision avoidance and general discipline.

(r) Knowledge of the provisions of section 134, Chapters X, XI and XII of the Motor Vehicles Act, 1988 (59 of 1988) as applicable to the Inland Vessels.

(1) First Class Master/ Inland Vessel Engineer Rs. 2000-00

(2) Second Class Master/First Class Engine Driver Rs. 1600-00

(3) Serang/ Second Class Engine Driver Rs. 1000-00

(1) Satisfactory completion of relevant preparatory course at NINI or from any other institute recognized by Transport Department.

(2) Satisfactory completion of four basic courses

(1) Satisfactory completion of Boat Handler Course at NINI or from any other institute recognized by Transport Department.

(2) Satisfactory completion of four basic courses.

(3) A license, certificate of competency or service granted by the state government to a master or engineer shall be valid throughout India.

(1) Certificate of Competency shall be issued in the appropriate forms

(2) The validity of all competency certificates issued for the first time to the candidates who pass the Masters, Serangs, Engineers, Engine Drivers or Lascar's examination shall be for period of of five years.

(3) Master's, Engineer's, Engine Driver's, Searng's certificate of competency shall be renewed for five years at a time on expiry of their validity.

(4) Application for renewal shall be made to the, at any examination centre with appropriate fees.

(5) Any certificate not so renewed shall lapse, A lapsed certificate if not more than three years, shall be renewed after paying one extra fees and giving satisfactory reason for the same. After three years the certificate shall be renewed after undergoing oral examination and if found satisfactory the examiner may recommend for renewal of the license after paying one extra fees.

(6) Whenever a master or serang, or an engineer or engine-driver, proves, to the satisfaction of the Chief Examiner that he has, without fault on his part, lost or been deprived of it, a copy of the certificate or license to which according to the record kept hereunder he appears to be entitled shall be granted to him and shall have the same effect as the original.

(7) Any certificate granted or any endorsement made under this chapter may be suspended or cancelled by the Government of Bihar in the following cases, namely:-

(a) if, on any investigation made under the IV Act, the Court reports that the wreck or abandonment of or loss or damage to, any vessel, or loss of life has been caused by the wrongful act or default of the holder of such certificate, or that the holder of such certificate is incompetent, or has been guilty or any gross act of drunkenness, tyranny or other misconduct, or

(b) if the holder of such certificate is proved to have been convicted of any nonbailable offence, or

(c) if the holder of such certificate is proved to have deserted his vessel or has absented himself, without leave and without sufficient reason, from his vessel or from his duty; or

(d) if, in the case of a person holding a certificate of competency or service and second-class master or serang, or as engine-driver, such person is or has become, in the opinion of the State Government, unfit to act as a second-class master or serang or an engine-driver, as the case may be;

(8) Every person whose certificate is suspended or cancelled under this Chapter shall deliver it to the Chief Examiner.

(9) State Government of Bihar or Chief Examiner may revoke any order of suspension or cancellation which it may have made under this Chapter to grant new certificate, or grant, without examination to any person whose certificate it has so cancelled a new certificate. A certificate so granted shall have the same effect as a certificate of competency granted under this Act after examination.

Chapter - 5.0

Protection of and Carriage of Passengers Inland Vessel

(a) if he has not paid his fare; or

(b) if he is insane; or

(c) if he is suffering from an infectious or contagious disease; or

(d) if he is drunk and incapable of taking care of himself; or

(e) if he is disorderly, or if he is otherwise in such a state or is conducting himself in such a manner, as to cause or likely to cause annoyance to other passengers; or

(f) when the Inland vessel, or the part thereof to which such person seeks admission, already contains the maximum number of passengers which may lawfully be carried therein.

(a) travel, or attempt to travel in an inland vessel without having previously paid his fare; or

(b) travel, or attempt to travel in accommodation of a higher class than that for which his fare has been paid, or

(c) travel beyond the place to which his fare has been paid without previously paying the additional fare in respect of the additional distance; or

(d) use, or attempt to use ticket on any day for which such ticket is not available; or

(e) take, or attempt to take luggage with him without having previously paid the freight, if any; payable in respect thereof.

(i) pay his fare, if not already paid,

(ii) present his ticket for examination,

(iii) deliver such ticket at or near the end of the journey.

(a) any decayed meat, fish or vegetable, or any such other offensive article.

(b) Any dangerous and explosive material.

(a) obstruct or impede the master or any other officer of the Inland vessel in the discharge of his duties;

(b) in any way obstruct or interfere with the loading or unloading of luggage or cargo;

(c) damage, or attempt to damage the Inland vessel or any article on board thereof;

(d) enter or leave to attempt to enter or leave, any inland vessel when such Inland vessel is in motion;

(e) without lawful excuse, enter a compartment or place reserved for the use of another passenger or refuse to leave it when required to do so by the master or any other officer of the Inland vessel;

(f) smoke or be in possession of a fire or light, in any part of the Inland vessel where smoking or the possession of a fire or light is not permitted by the master thereof;

(g) be drunk and disorderly, or drunk and incapable of taking care of himself;

(h) commit any nuisance or act of indecency or use obscene or abusive language;

(i) without lawful excuse, molest or interfere with the comfort of any other passenger.

(a) insane passengers, and their attendants (if any), if they have embarked without the special permission of the master, or of the authorized employee;

(b) passengers suffering from an infectious or contagious disease, when they have embarked without the special permission of the master or owner or of the authorized employee;

(c) passengers who are drunk and incapable of taking care of themselves;

(d) passengers who are disorderly, or are otherwise in such a state, or are conducting themselves in such a manner, as to cause or likely to cause annoyance to other passengers;

(e) any passengers who have embarked in excess of the maximum number of passengers which may lawfully be carried in the Inland vessel or in the part of the inland vessel thereof in which they propose to travel; and

(f) passengers who have not paid their fare.

(a) remove the patient, together with his bedding, drinking utensils and food, to a part of the deck at the extreme stern of the Inland Vessel, where he shall be segregated from the rest of the passengers by a purdah. In the case of plague, the clothing, bedding, and if considered necessary the baggage of the patient shall be disinfected immediately;

(b) cause all excreta, vomit and urine which may have been discharged on to the dock by the patient, to be cleaned away with a solution of cyllin: and

(c) report the case to the Sub-divisional or District Magistrate within whose jurisdiction the nearest ghat lies, and also to the Chief Medical Officer of the district.

(b) Such Medical Officer shall visit the Inland Vessel and if a suitable hospital is available, or if other satisfactory arrangements can be made for the patients treatment and segregation, shall bring the patient to land.

(b) If they have not already been disinfected in accordance with the provisions of clause (a) of sub-rule (1) of rule 41 the clothes of the deceased (except those in the baggage), his bedding and all food in his possession shall be burnt, unless orders to the contrary are passed by the Medical Officer.

(1) Stern wheel inland vessel with a length of hull of less than 36 meters when carrying cargo on deck or passengers, shall be fitted with :-

(a) Shifting boards amid ships in a fore and aft direction in way of, and height at least level with, the cargo;

(b) a substantial wire net or similar light division on the upper deck amidships in fore and aft direction at least 1.8 meter high.

(2) In all other inland vessels carrying both passengers and cargo, all cargo, carried on deck shall be efficiently stowed to prevent it from shifting.

(3) A space of at least 75 centimeters wide on each side of the cargo, and within the bulwarks, shall be kept clear as fore and aft passage way.

(4) Any owner or master committing a breach of these rules shall be punished with imprisonment for a term which may extend to six months or with fine which may extend to twenty thousand rupees or with both.

Chapter - 6.0

Life Saving Appliances to be Carried on Board Inland Vessels

(a) Class I - Passenger vessels and Ferry launches boats

(b) Class II - Cargo vessels and vessels other than those falling under Class I, Class III, and IV.

(c) Class III - Non-propelled vessels (Barges)

(d) Class IV - Pleasure crafts adventure vessels

(a) Sufficient number of life rafts or buoyant apparatus to accommodate at least 50% number of passengers and crew on board.

(b) One life jacket for 50% of passengers and crew on board.

(c) Life jacket for child, for 10% of total number of persons certified to carry. For the purpose of this section, child means person below 30kgs.

(d) At least four life buoys for vessels up to 25 meter length, six life buoys for vessel 25-45 meter length and life buoys more than 45 meter length. At least two of the life buoys shall be with self igniting light if the vessels navigate at night

(e) Every vessels of Class I passenger capacity 150 shall have at least one life boat with minimum passenger capacity of ten persons. The boat shall be provided with necessary arrangement for launching. Boats are to be stowed on either side of the vessels if more than one boat provided.

(f) Life boats plus Life rafts plus life jacket together to accommodate 100% of the passengers and crew on board.

(g) All crew boat should posses sufficient training in rescue working addition to artificial respiration and first aid.

(h) All boats have headlights search lights hand torches and emergency lanterns.

(i) Boats should be sturdy and should maintenance standards rigid. The under water material should be sound, strong and river worthy. In small vessels one pair of ores should be kept in readiness for use in event of power failure.

(a) Every vessel of Class II shall be provided with:

(i) At least one life raft to accommodate all crew for vessel over 10 meters.

(ii) One life jacket for each crew or persons on board.

(iii) At least two life buoys for vessels upto 25 meter length and four life buoys for above 25 meter of which one shall be equipped with self igniting light if vessels navigate at night.

(b) Life raft plus life jacket plus life buoys to accommodate 100% of the crew.

(a) At least two life buoys, one of which shall be equipped with self switching light if the vessels navigate at night.

(b) One life jacket for every crew on board.

(a) Every vessel of class IV up to 10 meter in length shall carry life jacket for each person. Vessel above 10 meter shall carry sufficient life raft for all persons on board. For small vessels where buoyant apparatus could not be accommodated 100% buoyancy by way of life jackets and lifebuoys.

(b) However all vessels of class IV shall carry at least 2 life buoys of which one shall be of self lighting type if the vessels navigate at night. For small vessels the buoyant apparatus could not be accommodated 100% buoyancy by way of life jackets and life buoys.

Chapter - 7.0

Inland Vessels and Firefighing Equipments

(1) Power Driven Fire Pump: In every vessel above 150 tons gross at least one.

(2) Hand Operated Fire Pump: In every vessel exceeding 21 meters in length at least one.

(3) Water services pipes, Hydrants, Fire houses: In every vessel required to carry a fire pump with water services pipe hydrants and fire houses so arranged that at least one powerful jet of water may be directed to any part of the vessel. Hoses shall not be less than 32mm in dia.

(4) Plain Nozzles: One for every fire hose carried in accordance with these rules

(5) Spray Nozzles: One for every fire hose carried in accordance with these rules.

(6) Portable Soda Ash/ water type of fire extinguishers: One in each of the passengers spaces above the upper deck and with at least two such extinguishers in each of the crew spaces and of the passenger space below the deck. Provided vessels less than 15 meters in length need carry one such extinguisher.

(7) Portable type of Fire Extinguishers: Atleast two in every machinery space.

(8) Portable Dry Power Type Fire Extinguishers: Having atleast one in every vessel having a large electrical installation.

(9) Fire Axe: At least one in every vessel exceeding 15 meters in length

(10) Fire Buckets: Atleast one for each number of the crew with the minimum of two. Fifty percent of those buckets are to be fitted with lanyards. No vessels need carry more than 20 buckets.

(11) Sand Box with scoop: In every vessel at least one in machinery and boiler spaces. Quantity of sand shall not be less than 0.075 cubic meters.

(12) Non Portable Foam Type Fire extinguishers. In case of motor vessels exceeding 30 meter length at least one. Capacity of such extinguishers shall not be less than 45 liters.

(13) Smothering Arrangement. All fixed installation in all vessels having areas containing fuel oil installation shall be covered by smothering arrangements.

Chapter - 8.0

Passenger Accommodation

[Application-This part shall apply to all vessels]

(a) The forward extremity of the space available for the passenger accommodation is to be determined by the Surveyor, with due regard to accommodation is to be determined by the Surveyor, with due regard to the proper stowage of the anchor and cable and to any other necessary equipment in the bow of the vessel, and the length shall be measured from this point to the foreside of the bulkhead separating the machinery space from the passenger space.

(b) If the machinery is placed amidships, and additional space is available for passengers between the after bulkhead of the machinery space and a position near the stem of the vessels, to be determined by the Surveyor as suitable having due regard to the steering arrangements and fuel tank space, such shall also be considered for accommodating passengers. The breadths are to be measured at suitable intervals to the back of the side benches or to the inside of gunwale or to the inside of the half deck( where fitted) whichever measurement is least.

(c) The space abreast of the machinery space may be included in the passenger measurements if the engine is enclosed by a casting of longitudinal bulkheads and if the distance between the sides of the casing or bulkheads and the back seats is at least 0.9m.

(d) The number of passenger allowable by area shall be found by dividing by 0.36 the area in square meters of the clear space measured as above. Allowance shall be made for the crew and baggage in the area measurements (15%). The number allowable by seating shall be found by dividing the length in meter of each continuous fixed seat by 0.45.

(e) Seating on buoyant apparatus shall be computed separately.

(a) The forward extremity of the space available of the space for the passenger accommodation shall be determined for passenger accommodation shall be determined as above for above foe open for open launches, and the clear area of this space is to be obtained by deducting all encumbrances such as skylights, companions, machinery casings, navigating spaces, life boats and ventilator.

(b) The maximum number of passengers that may be allowed shall be ascertained by using the divisor 0.56 for the area of deck in square meter of the saloon or cabin floor below deck. Only one saloon or cabin floor below deck. Only one saloon below deck shall be included in passenger measurement, except that where the vessel has an appropriate standard, except that case more than 250 passengers shall be allowed.

(1) In all vessels the seating must be so arranged that there will be no serious obstacle to prevent a person from passing forward and aft quickly in case of emergency.

(2) No space within 0.5m of entrance to any ladder way, wash place or lavatory shall be included in the space measured for passengers.

(3) Vessels engaged in carrying large number of passengers shall have a strong barrier constructed on each deck.

Chapter - 9.0

Stability

[Application- This part shall apply to all vessels.]

Chapter - 10.0

Anchors and cables

Application- This part shall apply to all vessels.

Chapter - 11.0

Navigation and Communication Equipments

Application- This part shall apply to all vessels

Chapter - 12.0

Lights, Sound Signals and Prevention of Collision Steering and Sailing

Part-A

(a) The state of visibility:

(b) The traffic density including concentrations of fishing vessel or other vessels.

(c) The manoeuvrability of the vessel with special reference to stopping distance and turning ability in the prevailing conditions.

(d) The state of the river, wind, current and the proximity of navigational hazards;

(e) State and availability of shore navigational aids and channel marking by day and night;

(f) Speed restrictions imposed by the waterway authority;

(g) The draught of the vessel in relation to available depth of water; and

(h) At nights, the presence of background light such as from the shore lights or from the back scatter other own lights.

(a) Such risk shall be deemed to exist if a compass bearing of an approaching vessel does not appreciably change and apparent distance from own vessel decreases;

(b) Such risk may sometimes exist even when an appreciable bearing change is evident, particularly when approaching a very large vessel or a tow or when approaching a vessel at close range; and

(c) For vessel not fitted with a compass, if the relative position remains unchanged.

Part- B

Conduct of vessels in sight of one another

(1) In a non tidal river when one vessel is proceeding upstream and the other vessel proceeding downstream the vessel proceeding upstream shall keep out of the way of the other;

(2) When both are proceeding, upstream or downstream and in a tidal lagoon the vessel which is to windward shall keep out of the way of the vessel which is to leeward;

(3) A vessel which is running free shall keep out of the way of a vessel which is close-hauled; and

(4) A vessel which is close-hauled on the port tack shall keep out of the way a vessel which is close-hauled on the starboard tack.

(5) For the purpose of these rules, "upstream" shall be deemed the direction against current and downstream the direction with the current. "Wind ward" side shall be deemed to be the side opposite to that of which the main sail or the largest fore and after sail is carried.

(b) The latter vessel may however take action to avoid collision by her maneuver alone, as soon as it becomes apparent to her that the vessel required to keep out of the way is not taking appropriate action as required by these rules.

(a) a vessel is not under command;

(b) a vessel restricted in her ability to maneuver;

(c) a vessel engaged in fishing;

(d) a sailing vessel, vessel under oars or country boat; and

(e) a vessel proceeding downstream by a vessel proceeding upstream, it the prevailing circumstances permit.

(a) a vessel not under command;

(b) a vessel restricted in her ability to maneuver; and

(c) a vessel engaged in fishing.

(a) a vessel not under command; and

(b) a vessel restricted in her ability to maneuver.

Part- C

(1) A vessel of 20 meters or more in length, mast head light, 3 miles, Side lights 2 miles, Stern light 2 miles, Towing light 2 miles, all-round light 1mile.

(2) A vessel less than 20 meters in length, a mast head light 2 miles side light one mile. Stern light 1 mile, white, red, green or yellow all-round light 1 mile. Lights to be exhibited by vessels.

(1) A mechanically propelled vessel under-way shall exhibit:-

(a) a mast head light forward.

(b) side lights.

(c) a stern light.

(2) A mechanically propelled vessel of less than 10 meters in length in-lieu of the lights prescribed in paragraph (1) may exhibit an all-round white light, and shall if practicable also exhibit side lights or a combined lantern.

(a) two mast head lights forward in a vertical line when the length of the two exceeds 200 meters; There such light in a vertical line. These lights will be in-lieu of light prescribed in rule 81 (1) (a). The lights shall be placed not less than 1 meter apart and the lowest light placed at a height not less than two meters above the hull.

(b) side lights.

(c) a stern light.

(d) A towing light in a vertical line above the stern light.

(a) side lights

(b) a stern light.

(a) side lights.

(b) a stern lights.

(a) two all-round lights in a vertical line the upper being red and the lower white and during a shape consisting of two cones with their apexes together in a vertical line or a basket.

(b) when making way through the water in addition to the lights prescribed in (a), side lights, and a stern light.

(a) two all-round red lights in a vertical where they can best be seen by night.

(b) two balls or similar shapes in a vertical line by day.

(c) When making way through the water; side lights and a stem light addition to the lights prescribed in (a).

(a) three all- round lights in a vertical line, the highest and lowest of these shall be red and the middle light shall be white.

(b) Three shapes in a vertical line, the highest and lowest shapes SI be balls and the middle one a diamond.

(c) when making way through the water, mast head lights, side lights and stern light in addition to the lights prescribed in (a)

(d) when at anchor, in addition to the lights and shapes prescribed in (a) and (b) above, lights and shapes prescribed in rule 82 for anchored vessels shall also be exhibited.

(1) at or near the mast head two all - round lights in vertical line, the upper one white and the lower one red.

(2) when under way, in addition side lights and stern light.

(a) in the fore part an all-round white light or one ball by day.

(b) At or near the stern and at a lower level than the light in (a), an all round white light.

(a) two all-round red lights in a vertical line,

(b) three balls in a vertical line by day.

(a) One short blast (a blast of about 1 second duration) to indicate.

(b) Two short blasts to indicate " I am altering course to port"

(c) Three short blasts to indicate "I am operating stern propulsion."

(a) Two prolonged blasts (blast of about 4 to 6 seconds duration each) followed by one short blast to indicate " I intend to over take you on your starboard side."

(b) Two prolonged blasts followed by two short blasts to indicate "I intend to over take you on your port side."

(c) A vessel being overtaken shall indicate her agreement by the following signals or her whistle; one prolonged, one short, one prolonged, one short blast, on that order, if in doubt she may sound signals prescribed in paragraph (3)

(1) A mechanically propelled vessel making way through the water shall sound at intervals of not more than 2 minutes one prolonged blast.

(2) A mechanically propelled vessel underway but stopped and making no way through the water shall sound at intervals of not more than 2 minutes two prolonged blasts in succession with an interval of about 2 seconds between them.

(3) A vessel not under command, a vessel restricted in her ability to maneuver, a vessel constrained by her draught, vessel engaged in towing, fishing or pushing another vessel, shall at intervals of not more than 2 minutes three blasts in succession namely one prolonged followed by two short blasts.

(4) A vessel at anchor shall at intervals of not more than one minute ring the bell rapidly for about 5 seconds. A vessel at anchor may in addition sound three blasts in succession namely one short, one prolonged and one short blast to give warning on her position, and possibility of collision to any approaching vessels. A vessel aground shall give three separate and distinct strokes on the bell immediately before and after the rapid ringing of the bell.

(5) A vessel of less than 10 meters in length shall not be obliged to give the above mentioned signals but shall make some other effective sound signal at intervals of not more than 2 minutes.

(1) a continuous sounding of any sound signal apparatus.

(2) A flag or a light waved in a circle to draw attention.

(3) Flares on the deck.

(4) "May day" transmitted by radio telephony.

(5) International code of signal N.C. hoisted on the vessel.

(1) The installation of lights with colour specifications and intensity as prescribed in Rule 75 (5).

(2) Repositioning of masthead lights and side lights on vessels resulting from prescriptions of Rule 76.

(3) The installation of lights with ranges prescribed in Rule 77.

Chapter - 13.0

Safety Measures on Water Wyas

(a) out side port entrances;

(b) near vessels made fast to the bank or to a landing stage loading or discharging cargo;

(c) near vessels lying at normal stopping places.

(a) Take all precautions required to exercise vigilance and to avoid damage to the vessel, installations in the waterways and avoid causing obstructions to shipping and navigation;

(b) To avoid imminent danger, take all steps required by the situation (according to the general practice of seamanship) even if this entails departing from these regulations;

(c) Be responsible for compliance with the rules or regulations applicable to his vessel and his crew and to the vessels in tow, while his vessel is engaged in towing of other vessels;

(d) The master/owner shall be responsible for ensuring that the vessel has a valid certificate of survey applicable for the voyage or service in this zone of operation.

(e) The master/owner shall ensure that the vessel has a valid certificate of registration and that the certificate of registration granted in respect of any vessel shall be used only for the lawful navigation of that vessel;

(f) The master/owner shall ensure that the crew is sufficient for the type of vessel and type and area of operation as required by the rules.

(g) The master/owner shall ensure that the crew has valid certificate of competency/service,

(h) the master/owner shall ensure that dangerous goods or explosive materials are carried on board only as authorized by Competent Authority and procedures and safety precautions as per the Explosives Rules, 1983 are taken for carrying of such goods or material onboard;

(i) The master shall maintain Ship's Article/crew list, Ships log and Engine Log.

(j) The master shall ensure that at no time the vessel is overloaded or more than the number of passengers it is certified to carry are taken onboard.

(k) The owner shall ensure no unauthorized alterations are made to the vessel.

(l) The master/owner shall ensure that the vessel is adequately equipped to fight any fire and to rescue the passengers and that the crew adequately trained to meet emergent situations.

(m) The owner/master shall ensure that Life saving devices like life buoys, life jackets, life raft etc as required as per the Rules are provided in each vessel and they are kept in such a position for quick deployment in case of emergency.

(n) The owner shall ensure insurance of the vessel against third of the vessel against third party risks.

(o) The owner/master shall display the details showing the date of manufacture of the vessel, date of survey, expiry date of survey, passengers and cargo capacity and such other details as required by law.

(p) To ensure timely and quality maintenance work.

(q) To ensure that at no time the vessel discharges in the waterway except at places designated by the Competent Officer, raw sewage, oily substances, garbage etc.

(a) any vessel has been wrecked, abandoned or materially damaged;

(b) accidents/ causality involving, death, grievous hurt;

(c) sighting of any other vessel in distress;

(d) outbreak of fire or flooding in his vessel;

(e) damage caused to any waterway installations or permanent structures;

(f) any vessel has caused loss or material damage to any other vessel

OR

(g) Observing uncharted obstruction or failure of navigational aid;

(h) falling over board of any object which may become an obstruction or danger to navigation;

(i) spillage of oil into the waterway;

(j) piracy or theft on board.

(a) On sighting a vessel or raft which has suffered an accident endangering persons or the vessel or threatening to obstruct the channel, give immediate assistance to such vessels without endangering safety of his own vessel;

(b) In case of any marine casualty, give warning to the approaching vessels to enable them to take necessary action in good time steer clear of the channel when in danger of sinking or goes out of control.

Chapter - 14.0

Miscellaneous

Chapter - 15.0

Insurance & Penalties

Schedule-I

[Rule 10(3)]

(The State government may by notification change the fees specified in the Schedule)

Fees Payable Under Chapter III

Schedule-II

[See Rule 27]

Syllabus for Examination of First Class Engine Drivers

(a) Addition, Subtraction, Multiplication, Division, Decimals and Vulgar Fraction.

(b) Power and roots of numbers, Ratio and proportion, Percentages, Direct and Inverse Variation, Averages.

(c) Areas and perimeters of a rectangle, triangle and circle, Volumes and Surface areas of box shaped bodies, cylinders pyramids, cones and spheres, Simpson''s first and second rules,. to find out the area of water planes and displacement of boats and different droughts in sea/ river/ canal water by Simpson''s rules as well as by using area co-efficient and prismatic co-efficient.

(d) Solutions of simple equation, involving use of given formulae, rearrangement of given formulae.

(e) To calculate the T.P.I. (Total Pressure Index) in sea water and fresh water.

(f) To find out the carrying capacity of the boat.

Section-A(General)

(i) Fundamental Units, (ii) Density and specific density, (iii) Parallologram of forces, (iv) The Triangle of Forces, (v) Moments and levers, (vi) Parallel forces, (vii) Centre of gravity, (viii) Stress and strain, (ix) Friction, (x) Work, (xi) Temperature scales, (xii) Quantity of heat and specific heat, (xiii) Quantity of Electricity and Farada''s Laws of Electrolysis, (xiv) Resistivity, (xv) Ohm''s Law, (xvi) The measurement of Resistance by the Ammeter/ Voltmeter method.

(i) Working principle of Marine engine.

(ii) Difference in between Internal Combustion Engine and External combustion Engine.

(iii) Name of Principal parts of machinery's.

(iv) Knowledge of what attention is required by the various parts of the machinery, use and maintenance of valves, cocks pipes and connections, and familiar with the various methods of supplying air and fuel to the cylinders;

(v) Cause of defects and their rectification.

(vi) Complete overhauling of the Marine Engines.

(vii) nature of the properties of the various fuel used in internal combustion engines;

(viii) Precautions against fire and explosions due to oil vapour or gas, flash point. The danger of oil leakage, precautions while bunkering.

(ix) Construction, operation and maintenance of fire fighting appliances.

(x) Lay out and working of electric light installation and battery installations.

(xi) Dry docking including repairs to the propeller, tail shaft rudder and sea connections, stern tubes, shaft brackets.

(xii) Alignment of Shaft.

(xiii) Calculations pertaining to speed, consumption of fuel and fresh water for a given voyage.

(xiv) Arrangements for pumping out bilges.

(xv) Preparation of defect list.

(xvi) Utilisation and maintenance of life saving appliances.

(xvii) Able to draw free hand sketches or machine and engine parts.

(xviii) Maintaining procedure or engine log book.

Schedule-III

[See Rule 30(3)]

Syllabus for Examination of Inland Vessel Engineers

(a) Addition, Subtraction, Multiplication, Division, Decimals and Vulgar Fraction.

(b) Power and roots of numbers, Ratio and proportion, Percentages, Direct and Inverse Variation, Averages.

(c) Areas and perimeters of a rectangle, triangle and circle, Volumes and Surface areas of box shaped bodies, cylinders pyramids, cones and spheres, Simpson's first and second rules, practical applications involving use of the above. To find out the area of water planes and displacement of boats at different droughts in sea water and fresh water by Simpson's rules as well as by using area co-efficient and prismatic co-efficient.

(d) Solutions of simple equation, involving use of given formulae, rearrangement of given formulae.

(e) To calculate the T.P.I. in sea water and fresh water.

(f) Difference of droughts when boat moves from sea water to fresh water or vice-versa.

(g) To find out the carrying capacity of the boat.

Section-A(General)

(i) Fundamental Units, (ii) Density and specific density, (iii) Parallologram of forces, (iv) The Triangle of Forces, (v) Momentas and levers, (vi) Parallel forces, (vii) Centre of gravity, (viii) Stress and strain, (ix) Friction,(x) Work, (xi) Temperature scales, (xii) Quantity of heat and specific heats (xiii) Quantity of Electricity and Farad's Laws of Electrolysis, (xiv) Resistivity, (xv) a. Ohm's Law,

b. The measurement of resistance by the Ammeter/Voltmeter Method.

(i) Principal of working construction operation and maintenance of two stroke and four stroke internal combustion engines (Supercharged and naturally aspirated) used on board ship. with particular reference to starting and reversing arrangements and safety devices.

(ii) General used and application of various materials used in machinery on board of Inland Vessels.

(iii) The construction, use and principles involved in the action of pressure gauge, thermometer, pyrometer and other measuring instruments commonly used on boards ships.

(iv) Construction, operation and maintenance of centrifugal bucket and gear type pumps.

(v) Lay-out and creation of bilge, ballast and fuel systems.

(vi) Construction, operation and maintenance of steering gears.

(vii) Lay out and working of electric light and electric power installation with particular reference to safety devices.

(viii) Construction and care of staring air vessels including mountings.

(ix) Construction and operation of refrigerating plant.

(x) Estimation and fuel, lubricating oil and water consumption for given voyage.

(xi) Work related to dry docking, including propeller, tail, shaft, rudder, sea connections, stern tube, shaft bracket.

(xii) Elements of boat construction.

(xiii) Precautions against fire and explosions due to oil vapour or gas, flash point. The danger of oil leakage precautions while bunkering.

(xiv) Explosion in crank cases and starting air systems.

(xv) Construction, operation and maintenance of fire fighting appliances.

(xvi) Knowledge of statutory requirements concerning safety.

(xvii) Candidates will be expected to draw free hand sketches of machine and engine parts.

(xviii) Preparation of defect list and procedure of maintaining engine log book.

(xix) Use and maintenance of life saving appliances.

Schedule IV

(Rule 9)

Form-I

[See Rule-3(3)]

Application for Survey of an Inland Vessel Under the Inland Vessel Act, 1917

The Director/Chief Surveyor,
Bihar Patna.

1. Name of Vessel......

2. Port of Registry................... Official

3. Hull where built and when.......

4. Dimension of hull................

5. Tonnage (i) Registered ........................

(ii) Gross ............................

6. Previous survey if any Where/when

7. Nature of Survey

8. Date and time of proposed visit of surveyor.................

9. Place where the vessel will be lying...........

10. Class of certificate required....................

Signature of owner/Master.

Note. - (1) at least three clear day's notice shall be given in all cases.

(2) in the case of vessels not previously surveyed, the tonnage may be stated approximately by the applicant and will be determined accurately on survey, fees being levied accordingly.

(3) No certificate shall be grated till all fees are paid.

Form-2

[See Rule-3(4)]

Appointment of Date and Time of Inspection of the Inland Vessels

2. I subjoin a list of the requisite preparation for the surveys, which I request may be made before the day and hour above mentioned, so as to prevent loss of my time. Otherwise it will be necessary for me to postpone the survey to some other day.

3. I beg to call attention to the provision of sub-section (2) of section-5 of the Inland Vessel Act, 1917 which is follows:-

Yours Sincerely,

Surveyor.

(1) Last survey certificate, if any.

(2) Master's certificate.

(3) Engineer or engine driver's certificate

(4) Last passenger certificate

(5) Pumps to be rigged in their places.

(6) Spare tiller to be shipped in its place.

(7) Side lamps, lamp for the mast head light, and lamp for the anchor light to be on deck ready to be put into their places, if necessary.

(8) Life-buoys to be in readiness.

(9) Leads and lines to be on deck.

(10) Fire-hose to be connected and coupled and stretched along the deck. The conductor to be connected.

(11) Decks, cabins, streerages and all other passenger spaces to be clean and clear and in a fit state for measurement.

(12) Chain Cables (or a portion thereof) to be on deck.

(13) A safe and proper ladder for going up and down the holds.

(14) All pistons sides, pumps etc. to be opened for inspections.

(15) Fire extinguishers and fire buckets.

(16) Engine certificate.

(17) Last insurance certificate.

(18) Registration certificate if any.

(19) Line Diagram or drawing of vessel.

Form-3

[See Rule 5(1)]

Surveyor's Declaration Under Section 7 of the Inland Vessel Act, 1917

1. Name of Inland Vessel and official number-

2. Name and address of owner-

3. Tonnage----------- Gross/ registered.

4. When and where build and material-

5. Power nominal (Horsepower)-

6. Description of engines and age

7. Condition of hull-

8. General equipment-

9. (a) Name of master-

(b) Certificate (Class and no.)

10. (a) Name of Engine driver-

(b) Certificate (class and no.)

11. When and where last examined in dry dock-

12. Limits (if any) beyond which the vessel is not fit to ply-

13. Time, if less than one year for which the hull, boilers, engines or any of the equipments will be sufficient.

14. Dimension of boats, if any-

15. Number of life buoys.

16. Capacity for carrying passenger----

(a) Fist class

(b) Second class

(c) Intermediate

(1) That on the ............... day of ............ 20..........................

(2) That the machinery of the said Inland Vessel is sufficient for the service intended and is in good condition.

(3) That the said machinery will in my judgment, be sufficient until the --------------------------day--------------of---------------------

(4) That the safety valves and fire applications are such and in such conditions as required by the rules under the Act, 1 of 1917.

(5) That the said vessel as regards to machinery is, in my judgment, fit to ply on the Inland waters of --------------------------

(1) That on the ................... day of...............20.................. I inspected the hull on the said Inland Vessel and boats, life buoys , lights, signals and other equipments on boards the same, and the certificate of master;

(2) That the hull of the said Inland Vessel is sufficient for the service intended, and is in good condition;

(3) That the boats, life buoys, lights and signals and signals on boards the said Inland Vessel and the certificate of the master are such and in such condition required by Act 1 of 1917 and the rules in force on the subject;

(4) That the hull of the said Inland Vessel and the equipments before named will, in my judgment, be sufficient until the ............ day of................

(5) That the said vessel is, in my judgment, fit to ply as an Inland Vessel with the number of passengers stated in the space marked, colmun-16. In this form, when there is no encumbrance of the space measured for the passenger accommodation, but is not fit to ply with a greater number of passenger.

(6) That the certificate of the engine driver or engineer is such and in such condition as required by aforesaid Act of 1917.

Surveyor.

Form-4

[See Rule- 5(2)]

The....... of........20.

Surveyor of Inland Vessels

Form-5

[See Rule-6 (1)]

Survey of Inland Vessel

The....... of........20.

Sir,

:-------------------

Total :--------------------

Yours faithfully,

Director/Chief Surveyor, Bihar, Patna

Notes. - These words to be inserted only when any sum is due under Section 8(2) of the said act

Form-6

[See Rule 6(2)]

Certificate of Survey-A

Plying Limits:-

Signed by Chief Surveyor,Inland Vessel, Bihar, Patna.

Form-7

[See rule 6(2)]

Boats, Life-Buoys and
Equipment Required
to be Carried by this
Ship/vessel

Forms-8

[See Rule-7(1)]

Temporary Authorisation Office of the Inland Water Transport, Bihar Patna

When plying by Night
Passengers

Chief Surveyor, Inland Vessel,
Bihar, Patna.

Forms-9

(See Rule-9)

Application for Registration of Builder/repairer of Inland Vessels

The Director
Inland Water Transport,
Bihar, Patna

1. Name of Applicant (in full) _______________________________________________________________________ ___________________________________________________ (details of registration, partners, proprietor to be furnished)

2. Full Address of Applicant ___________________________________________________

3. Full address of workshop/dockyard where manufacturing/repairing is to be carried out _______________________________________________________________________ ___________________________________________________

4. Full particulars of dockyard area docking facilities available_________________________

5. Full particulars of fabrication workshop and machineries/equipment available

6. Particulars of

(a) qualified personnel/experts _____________________________________________________________ _____________________________________________________________

(b) Total work force in the roll _________________________________________________

7. Fabrication capacity per month in M/T _______________________________________________________________________ ___________________________________________________

8. Previous Manufacturing/repairing work done ( in terms of M/T and cost) _______________

9. Type of vessels manufactured/repaired (Steel, Wood, GRP/FRP) ______________________

10. Solvency particulars _________________________________________________________

11. Annual turnover during last three years __________________________________________

Forms-10

[(See Rule-10 (1)]

Application for Registration of Inland Vessels Under Section 19d of the Inland Vessels Act, 1917

The Registering Authority,

1. Owners's Name and address (in Full) _______________________________________________________________________ ___________________________________________________

2. Occupation _____________________________________________________________

3. Name of Master and his certificate No. _____________________________________________________________

4. Name of the Port of Registry and No. if previously registered _____________________________________________________________

5. Where, when and how the vessels was secured _____________________________________________________________

6. Kind of vessels, Name and address of the Engine Makers with Horse Power and year of make

9. State of vessel

10. Name and address of the Builders with place and year of build _____________________________________________________________

11. Workshop Owned, if so, Particulars _____________________________________________________________

12. Whether owners Adult or Minor _____________________________________________________________

(Signature of Owners)

(Signature of Owner)

6. Made and subscribed the _______________

7. day of _______________20, by the

8. above named _________________________

9. in the presence of ______________________

Note. - The Declaration must be Made before a Registering Authority/a Magistrate or Justice of Peace.

Forms-11

[(See Rule-12(1)]

The Owner/Master on the Inland Vessel
Sir/Madam,

Form - 12

[(See Rule-14(1)]

(Certificate of Registration)

1. This certificate of registration to be produced for inspection on demand by any authorised by the State Government.

2. This certificate must be surrendered to the Registering Authority if so required by him.

3. While the certificate is in force, the vessel''s name and registration mark as painted or otherwise marked in position approved by the government of Bihar must not be removed or denied.

4. In case of any accident occasioning loss of the life, or efficiency of the vessel, either in the hull OR in any part of machinery, a report by letter signed by the owner or master, is to be forwarded to the

Form-13

[(See Rule-14(2)]

(Temporary Registration Pass)

(In Lieu of Certificate of Registration)

Form-14

(See Rule-15)

(Book of Registration)

1. (a) Category ________________________________________________________________

(b) Gross Tonnage ______________________________________________________________

(c) Registered Tonnage ______________________________________________________________

2.(a) Length overall ________________________________________________________________

(b) Breadth Extreme ________________________________________________________________

(c) Depth of underside of deck amid ships, at side_________________________________________________

(d) Builder Name and Address ________________________________________________________________

(e) Year of Built ________________________________________________________________

(f) Hull is of wood, steel etc. ________________________________________________________________

(g) No. of decks ________________________________________________________________

(h) Description _____________________________________________________________

(i) No. of Bulkheads __________________________________________________________________________ ______________________________________________________

3.(a) Internal combustion engine ________________________________________________________________

(b) Description ________________________________________________________________

(c) No. of sets ________________________________________________________________

(d) Made by _______________________________________________________________

(e) Year of Make ________________________________________________________________

(f) Surface, jet or Non condensing ________________________________________________________________

(g) No. of cylinders per set ________________________________________________________________

(h) Diameter of cylinder in inches ________________________________________________________________

(i) Stroke in inches ________________________________________________________________

(j) N.H.P.________________________B.H.P.___________________ I.H.P.______________

4. Single, twin screw, side quarter or stem peddle etc._____________________ Revolution per minute __________________propulsion geared or direct driven ____________ speed of vessel ______________

Form-15

[(See Rule-16(2)]

Application for Registration or Alteration/issue of a Fresh Certificate of Reg. Under Sub-Section(2) of Section 9-J of the Inland Vessel Act,1917.

The Registering Authority,

(Signature of the Owner)

(Signature of the Owner)

Form-16

(See Rule-17)

Application for Transfer of Registry

Registering Authority

Form-17

(See Rule-18)

Deed of Sale

2. Further, I/We ________________________________ hereby declare that the said Inland Vessel is free from/has the following encumbrances:

Note. - The deed must be executed before a Registering Authority and shall bear an adhesive of impressed stamp of not less than the amount prescribed in Schedule I to the Indian Stamp Act, 1899.

Form-18

(See Rule- 19)

Application for Transfer of Ownership

The Registering Authority.

Form-19

[See Rule 19 (1)]

Intimation of Loss, Destruction or Mutilation of the Certificate of Registry and Application for Duplicate

The Registering Authority,

Form-20

[See Rule 23(2)]

Application for Certificate of Competency to Act as Engineer/ Engine Driver/ Serang/ Master of an Inland Mechanically Propelled Vessel Plying in the State of Bihar

Note. - The applicant shall submit this form duly filled in along with the necessary certificates for permission to appear at the examination to the examination Centre, Bihar, Patna.

Part-A

Part-B

Part-C

Part-D

Part-E

Declaration

...........................................................

Part-F

Part-G

List of Testimonials and Statement of Service on Rivers or Shore or Sea

1. If served on board ship

(i) No. of testimonials/ certificates (if any :-

(ii) Name of ship where employed :-

(iii) Horse power of the engine on which worked :-

(iv) Port of registry and official no. of the ship :-

2. Service particulars of the Applicant :

(i) Capacity :-

(ii) Date of appointment

(iii) Date of termination/leaving

(iv) State if continuing

(v) Total period served

(a) Years :

(b) Months:

©© Days :

(vi) Total service

(vii) Total service on shore/river:

(viii) Period served for which certificates are now produced:-

(ix) Period served for which no certificates are produced :-

Part-H

Certificate of the Examiner

Note. - The examiner should fill up Part-H and I and forward this form to the Director Inland Water Transport along with the testimonials and other certificates, if any, with this form, the new certificates and the testimonials of the applicant shall be delivered to him at the office of the Inland Water Transport Bihar, Patna.

1. Date and place of examination

2. Insert passed or failed against each item below:

(i) In working out the questions:

(ii) In the viva examination:

3. Rank for which passed:

Part-I

Personal Description of Applicant

Name and signature of examiner

Form-21

(See Rule 34)

Certificate of Competency to Act as an Engineer of an Inland Vessel.

Note. - (1) Any Engineer of an Inland Vessel who fails to handover the certificate which has been cancelled or suspended is liable to penalty upto Rs. 1000/- (Rupees one thousand).

(2) Any person other than the certificate holder who comes in possession of this certificate is required to transmit it forthwith to the Inland Water Transport, Bihar, Patna.

Form-22

(See Rules 34)

Certificate of Competency to Act as First Class Engine Driver of an Inland Vessel.

______________________________________________________________________
______________________________________________________________________

Registered..............
Inland Water Transport,
Bihar, Patna.

Note. - (1) Any First Class Engine Driver of an Inland Vessel who fails to handover the certificate which has been cancelled or suspended is liable to penalty upto Rs. 1000/- (Rupees one thousand).

(2) Any person other than the holder of this certificate who comes in possession of this certificate is required to transmit it forthwith to the Inland Water Transport, Bihar, Patna.

Form-23

(See Rule 34)

______________________________________________________________________
______________________________________________________________________

Registered................

Note. - (1) Any Second Class Engine Driver of an Inland Vessel who fails to handover the certificate which has been cancelled or suspended is liable to penalty upto Rs. 1000/- (Rupees one thousand).

(2) Any person other than the holder of this certificate who comes in possession of this certificate is required to transmit it forthwith to the Inland Water Transport Bihar, Patna.

Form-24

(See Rule 34)

Certificate of Competency to Act as First Class Master of an Inland Vessel.

______________________________________________________________________
______________________________________________________________________

Registered................
Inland Water Transport,
Bihar Patna.

Note. - (1) Any 1st class master of an Inland Vessel who fails to handover the certificate which has been cancelled or suspended is liable to penalty upto Rs. 1000/- (Rupees one thousand).

(2) Any person other than the certificate holder who comes in possession of this certificate is required to transmit it forthwith to the Inland Water Transport, Bihar, Patna.

Form-25

(See Rules 34)

Certificate of Competency to Act as Second Class Master of an Inland Vessel.

______________________________________________________________________
______________________________________________________________________

Registered...........
Inland Water Transport,
Bihar, Patna.

Note. - (1) Any Second Class Master of an Inland Vessel who fails to handover the certificate which has been cancelled or suspended is liable to penalty upto Rs. 1000/- (Rupees one thousand).

(2) Any person other than the holder of this certificate who comes in possession of this certificate is required to transmit it forthwith to the Inland Water Transport, Bihar, Patna.

Form-26

(See Rule 34)

______________________________________________________________________
______________________________________________________________________

Registered................

Note. - (1) Any Serang of an Inland Vessel who fails to handover the certificate which has been cancelled or suspended is liable to penalty upto Rs. 1000/- (Rupees one thousand).

(2) Any person other than the holder of this certificate who comes in possession of this certificate is required to transmit it forthwith to the Inland Water Transport, Bihar, Patna.