Section 5 in The Merchant Shipping (Safety Convention Certificates) Rules, 1968
5. [ Forms of certificate. [Substituted by G.S.R. 382, dated 1st March, 1978]
(1)Nuclear passenger ship safety certificate, nuclear cargo ship safety certificate, passenger ship safety certificate, cargo ship safety construction certificate, cargo ship safety equipment certificate, cargo ship safety radiotelegraphy certificate, cargo ship safety radiotelephony certificate and exemption certificate shall be granted in duplicate in the appropriate form set out in the Second Schedule.(2)Qualified passenger ship safety certificate, qualified cargo ship safety construction certificate and qualified cargo ship safety equipment certificate shall be in one of the appropriate forms referred to in sub-rule (1) with such modifications as may be necessary to show in what respects the ship, in respect of which the certificate is issued, complies with the requirements of the International Convention for the Safety of Life at Sea, signed in London on the 17th day of June, 1960, and in the case of passenger Ship, also of the Simla Rules, 1931, as they apply to unberthed passenger ships.]
