Section 50(2) in The Merchant Shipping (Fire Appliances) Rules, 1969
(2)The Central Government may, on such conditions as it thinks fit, exempt--(a)any ship of Class V, VII or VIII from the requirements of these rules if it is satisfied that by the nature of her construction and design it is neither practicable nor reasonable for that ship to comply with such requirements;(b)any ship which is not normally engaged on international voyages but which in exceptional circumstance is required to undertake a single international voyage from the requirement of these rules, provided the ship complies with such safety requirements as are, in the opinion of the Central Government, adequate for the intended voyage.
