Section 46 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
46. Power to exempt. - Where the Director General of Shipping is satisfied that the application of full requirements of the provisions of the STCW Convention are unreasonable or impracticable, he may, to such exceptions and conditions as he may consider necessary, by order in writing, exempt a seafarer from such requirements.
