(2)Nothing in this section shall apply to any [mechanically propelled vessel] [Cl. (5) omitted by Act 35 of 1977, Section 6 (w.e.f. 1.5.1978).] proceeding on a voyage during the interval between the time at which her certificate of survey expires and the time at which it is first practicable to have the certificate renewed.[Explanation. - For the purposes of this sub-section, "zone" means any such inland water area as the State Government may, depending on the maximum significant wave height criteria, by notification in the Official Gazette, specify for the purposes of this Act] [Inserted by Act 35 of 2007 (w.e.f. 17.9.2007) ]
