Section 10(1) in The Merchant Shipping (Tonnage Measurement Of Ships) Rules, 1960
(1)Where the tonnage of a ship has been ascertained in accordance with the rules in force in a foreign country which has adopted these rules or in accordance with the rules which are substantially similar to these rules, the Central Government may accept the tonnage specified in the certificate of registry issued by that country in the same manner, to the same extent and for the same purposes as the tonnage indicated in the certificate of registry issued under these rules.
