(1)The master of [every ship being a passenger ship or being a cargo ship of three hundred tons gross or more,] [ Substituted by Act 63 of 2002, Section 12, for sub-Section (2-A) (w.e.f. 1.2.2003).] belonging to a country to which the Safety Convention applies, shall produce a valid safety convention certificate to the customs collector from whom a clearance for the ship is demanded in respect of a voyage from a port or place in India to a port or place outside India and a clearance shall not be granted and the ship may be detained until such a certificate is so produced.
