Section 8(3) in The Merchant Shipping (Tonnage Measurement Of Ships) Rules, 1960
(3)The Central Government may, subject to such conditions as maybe prescribed, grant further exemptions as may be deemed necessary.[8-A. Assignments of tonnage mark. [Inserted by G.S.R. 897, dated 24th April, 1970.]- The spaces referred to in sub-clause (ii) of clause (b) of sub-rule 1 of rule 8 shall not be exempted from inclusion in the gross tonnage of a ship which does not have tonnage markings in accordance with these rules.
