68. Power for State Government to modify application of Act to certain inland mechanically propelled vessels.
The State Government may, [* * *] [The words "with the previous sanction of the G.G. in C." omitted by the A. O. 1937.] by notification in the Official Gazette, declare that all or any of the provisions of [Chapters II, IIA and III] [Substituted by Act 26 of 1951, Section 8 for "Chapters II and III".] shall not apply in the case of any specified class of [mechanically propelled vessels] [Substituted by Act 35 of 1977, Section 5, for "stem-vessel" (w.e.f. 1.5.1978).], or shall apply to them with such modifications as may be specified in the notification.
