Section 5(2) in The Merchant Shipping (Safety Convention Certificates) Rules, 1968
(2)Qualified passenger ship safety certificate, qualified cargo ship safety construction certificate and qualified cargo ship safety equipment certificate shall be in one of the appropriate forms referred to in sub-rule (1) with such modifications as may be necessary to show in what respects the ship, in respect of which the certificate is issued, complies with the requirements of the International Convention for the Safety of Life at Sea, signed in London on the 17th day of June, 1960, and in the case of passenger Ship, also of the Simla Rules, 1931, as they apply to unberthed passenger ships.]
