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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Inland Vessels Act, 2021

(2)For the purposes of sub-section (1), the State Government may classify the maximum significant wave height criteria into the following Zones, namely:-
(i)Zone 1 refers to the area (other than Zone 2 or Zone 3) where the maximum significant wave height does not exceed 2.0 metres;
(ii)Zone 2 refers to the area (other than Zone 3) where the maximum significant wave height does not exceed 1.2 metres; and
(iii)Zone 3 refers to the area where the maximum significant wave height does not exceed 0.6 metres.