Section 9 in The Merchant Shipping (Medicines, Medical Stores And Appliances) Rules, 1966
9. Exemptions.
- --(1) The Central Government may, by order in writing and upon such conditions, if any, as it may think fit to impose and for reasons to be recorded, exempt any ship from carrying on board any particular item required by these rules to be carried thereon.(2)The exemption order shall be in the form set out in [Schedule IV] [Substituted by G.S.R. 1384, dated 9th October, 1972.].
