(1)The provisions of this Part relating to the issue, effect, duration, [and cancellation of Indian load line certificates or, as the case may be, international load lines exemption certificates] shall apply to ships other than Indian ships as they apply to Indian ships subject to the following modifications, namely:-(a)any such certificate may be issued in respect of any such ship as in respect of an Indian ship provided that [any such certificate issued in respect of a ship carrying cargo or passengers being an existing ship of one hundred and fifty tons gross or more or being a new ship of twenty-four metres or more in length] [[ Substituted by Act 25 of 1970, Section 14, for certain words (w.r.e.f.21.7.1968).]] and registered in a country to which the Load Line Convention applies, shall only be valid so long as the ship is not plying on voyages from or to any port in India to or from any place outside India and shall be endorsed with a statement to that effect and shall be cancelled by the Central Government if it has reason to believe that the ship is so plying; and(b)the survey required for the purpose of seeing whether the certificate should remain in force shall take place when required by the Central Government.
