(1)The Central Government may make [rules] regulating the carriage of cargo or passengers in sailing vessels and the protection of life and property on board such vessels.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the assignment of free board to sailing vessels;(b)the marking of such free board on such vessels and the maintenance of such markings;(c)the survey of the space allotted to passengers on board such vessels;(d)the scale and type of accommodation to be provided for each passenger.(3)Any sailing vessel attempting to ply or proceed to sea without free board markings or any sailing vessel which has been so loaded as to submerge such markings may be detained by a proper officer until free board markings are made in accordance with the rules made in this behalf or the vessel is so loaded that such markings are not submerged.(4)Nothing in this section relating to free board, shall apply to any sailing vessel in respect of which a load line has been assigned under Part IX.
