(i)"qualifying ship" means a ship or inland vessel, as the case may be, if—(i)it is a seagoing ship or vessel or inland vessel, as the case may be, of fifteen net tonnage or more;(ii)it is a ship registered under the Merchant Shipping Act, 1958, or a ship registered outside India in respect of which a licence has been issued by the Director-General of Shipping under section 406 or 407 of said Act or an inland vessel registered under the Inland Vessels Act, 2021, as the case may be; and(iii)a valid certificate in respect of such ship or inland vessel, as the case may be, indicating its net tonnage is in force,but does not include—(A)a seagoing ship or vessel or inland vessel, as the case may be, if the main purpose for which it is used is the provision of goods or services of a kind normally provided on land;(B)fishing vessels;(C)factory ships;(D)pleasure crafts;(E)harbour and river ferries;(F)offshore installations; and(G)a qualifying ship which is used as a fishing vessel for more than thirty days during a tax year;
