Section 1(3) in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974
(3)Unless expressly provided otherwise, they shall apply to :(i)all sea-going cargo ships of 500 tons gross or more, other than pleasure yachts and fishing vessels registered in India;(ii)all sea-going cargo ships of 500 tons gross or more, other than pleasure yachts and fishing vessels, not registered in India when they are at a port or place in India or within the territorial waters of India :Provided that rule 4, except sub-rule (1) of that rule, rules 6 to 12 both inclusive, sub-rule (2) of rule 13, sub-rule (2) of rule 18, Cls. (c) and (d) of sub-rule (2) of rule 20, rule 24, rule 25, except sub-rule (1) of that rule, rule 27 and sub-rule (2) of rule 29 shall not apply to any ship the keel of which was laid before the 26th May, 1965.
