Section 356Y(2) in The Merchant Shipping Act, 1958
(2)In particular and without prejudice to the generality of the provisions of sub-section (1), such rules may provide for all or any of the following matters, namely:-(a)appropriate measures for operation of ships under the proviso to sub-section (2) of section 356P;(b)the standards, requirements and measures to ensure compliance under section 356R;(c)procedure and conditions and the fees which may be levied for inspection and issuance of international Anti-Fouling Systems Certificate under section 356S;(d)procedure and the fees which may be levied for issuance of Anti-Fouling Systems Certificate for foreign ships in India and Indian ships in foreign countries under section 356T;(e)procedure for collection, handling and disposal of wastes under section 356U;(f)the format of record of Anti-Fouling Systems, the manner in which such record shall be maintained under section 356V;(g)any other matter which is required to be or may be prescribed.
