3. Restriction on building or equipping vessels of war.
- No person shall, except under and in accordance with the conditions of a licence granted under this Act,-(a)build any vessel of war, or alter, arm or equip any ship so as to adapt her for use as a vessel of war; or(b)despatch or deliver, or allow to be despatched or delivered, from any place in the States any ship which has been, either wholly or partly, built, altered, armed or equipped as a vessel of war in any part of His Majesty's Dominions or [of India] [Substituted by the A.O. 1950 for "in a State of India".] otherwise than under and in accordance with any law for the time being in force in that part {The words "or state" rep., ibid.}
