- These rules shall, unless it is otherwise stated, be applicable only within the Port of Calcutta.The provisions of these rules relating to sea-going vessels shall also apply to sea-planes; but where, as a result of their special construction, it is not possible for sea-planes to comply fully with the provisions specifying the carrying' of lights and shapes they shall be complied with as far as circumstances permit. Nothing contained in these rules shall affect the provisions of:(a)any rules made by the Central Government under the Petroleum Act, 1934 (30 of 1934);(b)any rules made by the Central Government under the Obstructions in Fairways Act, 1881 (16 of 1881);(c)any rules made by the Provincial Government under the Inland Steam-Vessels Act, 1917 (1 of 1917);(d)any bylaws made by the Provincial Government or the Commissioners under the Howrah Bridge Act, 1926 (Bengal Act 4 of 1926); and(e)any bylaws made by the Commissioners under the Calcutta Port Act, 1890 (Bengal Act 3 of 1890).
