(1)Nothing in this Part-(a)prohibiting a ship from proceeding to sea unless there are in force in relation to the ship, or are produced the appropriate certificates issued under this Part or the appropriate safety convention certificates;(b)requiring information about a ship's stability to be carried on board;shall, unless in the case of information about a ship's stability the Central Government otherwise orders, apply to any troopship, pleasure yacht or fishing vessel or to [any cargo ship of less than three hundred tons gross] or to any ship not fitted with mechanical means of propulsion.
