- Any vessel (or class of vessels) whose keel of which is at corresponding stage of construction before the entry into force of these rules may be exempted from compliance therewith of the following provisions until one year after the date of entry into force of these rules.(1)The installation of lights with colour specifications and intensity as prescribed in Rule 75 (5).(2)Repositioning of masthead lights and side lights on vessels resulting from prescriptions of Rule 76.(3)The installation of lights with ranges prescribed in Rule 77.
