Section 1 in The Merchant Shipping (Management for the Safe Operation of Ships) Rules, 2000
1. Short title, commencement and application.
(1)These Rules may be called the Merchant Shipping (Management for the Safe Operation of Ships) Rules, 2000.(2)They shall come into force on the date of their publication in the Official Gazette.(3)These rules shall apply to Indian ships, and to Indian shipping companies operating -(a)passenger ships including passenger high speed crafts, of any size;(b)oil tankers, chemical tankers, gas carriers, bulk carriers, and high-speed cargo crafts of 500 gross tonnage or more.
