Section 1(3) in The Merchant Shipping (Fire Appliances) Rules, 1969
(3)They shall apply to--(a)every Indian ship which proceeds to sea from any port or place in India;(b)a foreign ship when in an Indian port or Indian territorial waters :Provided that these rules shall not apply to(i)a foreign-ship which holds a valid safety convention certificate and the actual condition whereof corresponds with the particulars given in the certificate;(ii)a foreign ship which would not have been within a port in India or within Indian territorial waters, but for the stress of weather or any other circumstances that neither the master nor the owner nor the charterer, if any, could have prevented or forestalled;(iii)pleasure yachts not exceeding fifteen tons net which are neither passenger ships nor engaged in trade.[* * * * *] [Omitted by G.S.R. 374, dated 26th March, 1974.]
