(6)This section shall apply, in the same manner as it applies to Indian ships, to ships other than Indian ships while they are within any port in India or are embarking or disembarking passengers or are loading or, discharging cargo or fuel within Indian jurisdiction.Explanation .-In this section, the expression "dangerous goods" means goods which by reason of the nature, quantity or mode of stowage are either singly or collectively liable to endanger the life or the health of persons on or near the ship or to imperil the ship, and includes all substances within the meaning of the expression "explosive" as defined in the Indian Explosives Act, 1884, and any other goods which the Central Government may by notification in the Official Gazette specify as dangerous goods [but shall not include,-(a)any fog or distress signals or other stores or equipment required to be carried by the ship under this Act or the rules or regulations thereunder;(b)particular cargoes carried in ships specially built or converted as a whole for that purpose, such as tankers.][331-A. Grain-loading plan.
