Section 1 in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974
1. Short title, Commencement, application and exception.
(1)These rules may be called the Merchant Shipping (Cargo Ship Construction and Survey) Rules, 1974.(2)They shall come into force at once.(3)Unless expressly provided otherwise, they shall apply to :(i)all sea-going cargo ships of 500 tons gross or more, other than pleasure yachts and fishing vessels registered in India;(ii)all sea-going cargo ships of 500 tons gross or more, other than pleasure yachts and fishing vessels, not registered in India when they are at a port or place in India or within the territorial waters of India :Provided that rule 4, except sub-rule (1) of that rule, rules 6 to 12 both inclusive, sub-rule (2) of rule 13, sub-rule (2) of rule 18, Cls. (c) and (d) of sub-rule (2) of rule 20, rule 24, rule 25, except sub-rule (1) of that rule, rule 27 and sub-rule (2) of rule 29 shall not apply to any ship the keel of which was laid before the 26th May, 1965.
