(1)This Act may be called the Recycling of Ships Act, 2019.(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint and different dates may be appointed for different provisions of this Act and any reference in any such provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision.(3)Unless otherwise expressly provided, the provisions of this Act shall apply to-(a)any existing ship which is registered in India wherever it may be;(b)any new ship which is required to be registered in India, wherever it may be;(c)ships, other than those referred to in clauses (a) and (b), that enter a port, shipyard or off-shore terminal or a place in India or within the Exclusive Economic Zone or territorial waters of India or any marine areas adjacent thereto over which India has, or may have, exclusive jurisdiction with respect to control of pollution under the provisions of the Territorial Waters, Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976 (80 of 1976), or any other law for the time being in force;(d)any warship, naval auxiliary or other ship owned or operated by an Administration and used on Government non-commercial service, and which is destined for recycling in a ship recycling facility operating in or within the territorial jurisdiction of India; and(e)ship recycling facilities operating in India or within any area falling under the exclusive territorial jurisdiction of India.
