Section 23(2) in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974
(2)Nothing in sub-rule (1) shall apply to fuel provided for the machinery operating the emergency source of electric power required under Cl. (a) of sub-rule (3) of rule 7, Cl. (a) of sub-rule (3) of rule 8 and Cl. (a) of sub-rule (3) of rule 9.
