(3)No sea-going [Indian cargo ship of five hundred tons gross or more,] [ Substituted by Act 21 of 1966, Section 22, for " Indian ship of five hundred tons gross or more, not being a passenger ship" (w.e.f. 28.5.1966).] shall proceed on a voyage between ports or places in India unless there is in force in respect of the ship-(a)[a cargo ship] [ Substituted by Act 21 of 1966, Section 22, for " an equipment certificate" (w.e.f. 28.5.1966).][safety construction certificate or cargo ship construction certificate issued under section 299-A] [ Substituted by Act 63 of 2002, Section 13, for " equipment certificate issued under Section 300" (w.e.f. 1.2.2003).];(b)a [cargo ship equipment certificate or a] [ Inserted by Act 63 of 2002, Section 13 (w.e.f. 1.2.2003).][qualified cargo ship equipment certificate] [ Substituted by Act 21 of 1966, Section 22, for " qualified equipment certificate" (w.e.f. 28.5.1966).] issued under section 300 and an exemption certificate issued under section 302;(c)a [cargo ship] [ Inserted by Act 21 of 1966, Section 22 (w.e.f. 28.5.1966).][safety radio certificate or a qualified cargo ship safety radio certificate, if the ship operates between ports or places in India and is between five hundred to three thousand tons gross,] [ Substituted by Act 63 of 2002, Section 13, for " radio telegraphy certificate or a cargo ship radio telephony certificate" (w.e.f. 1.2.2003).] issued under section 301 or an exemption certificate issued under section 302, being a certificate which by the terms thereof is applicable to the voyage on which the ship is about to proceed and to the trade in which she is for the time being engaged.
