Section 1 in The Merchant Shipping (Pilot Ladder) Rules, 1967
1. Short title, application and commencement.
(1)These rules may be called the Merchant Shipping (Pilot Ladder) Rules, 1967.(2)They shall apply to-(a)Indian Ships of over 200 tons net tonnage,(b)all Indian passenger ships engaged on international voyages in the course of which pilots are likely to be employed, and(c)other ships which are required to have on board a pilot harbour-master or assistant harbour-master under section 31 of the Indian Ports Act, 1908 (15 of 1908) while they are in any port in India:Provided that these rules shall not apply to a ship, other than an Indian ship, by reason of her being within a port in India if she would not have been in such port but for stress of weather or any other circumstances that neither the master nor the owner nor the charter (if any) of the ship could have prevented or forestalled.(3)They shall come into force at once.
