Section 1909 in The Merchant Shipping (Equivalent Arrangements For Carriage Of Grain) Order, 1977
1909.
S.O. 2251, dated the 9th May, 1977. - Whereas the Central Government has prescribed, under the Merchant Shipping (Carriage of Grain) Rules, 19742, certain fittings and provisions as "necessary and reasonable precautions", or the purposes of section 332 of the Merchant Shipping Act, 1958 (44 of 1958), to be followed by :-(a)all Indian ships, and(b)ships other than Indian ships(i)when they are loaded with grain at any port or place in India or within the territorial water of India, or(ii)when they enter any port or place in India or come within the territorial waters of India laden with grain;And whereas the Central Government is otherwise satisfied that the fittings provisions, recommended by the Inter-Governmental Maritime Consultative Organisation and set out in Appendices I and II to this Order are as effective as those required by the Merchant Shipping (Carriage of Grain) Rules, 1974;And Whereas the Central Government considers it expedient to permit the alternative fittings or provisions set out in the said Appendices I and H to this Order, be fitted or made in any of the ships aforesaid;Now, therefore, in exercise of the powers conferred by section 454A of the Merchant Shipping Act, 1958 (44 of 1958); the Central Government hereby makes the following Order, namely :-
