Section 36(2) in The Harbour Craft Rules for the Port of Madras, 1935
(2)Power of Central Government to exempt vessels from rules 33 and 34-The Central Government may in special circumstances.(a)exempt any specified steam or motor vessel or any specified class of steam or motor vessels from the requirements of rule 33 or rule 34, as the case may be; and(b)lay down the qualifications required of the officers employed on such vessel or classes of vessels.
