The Central Government may, subject to the condition of previous publication, make [rules] prescribing-(a)the manner of communicating information regarding dangers to navigation, and the authorities on shore to whom such information is to be communicated;(aa)[ the manner of communicating intelligence regarding dangers to navigation, the terms and conditions subject to which such intelligence may be communicated and the fees which may be levied for the communication of intelligence;] [ Inserted by Act 21 of 1966, Section 34 (w.e.f. 25.8.1966).](b)the signals which shall be [signals of distress, urgency and of safety,] [ Substituted by Act 21 of 1966, Section 34, for " signals of distress and of urgency" (w.e.f. 25.8.1966).] respectively;(c)the circumstances in which, and the purposes for which, any such signal is to be used, and the circumstances in which it is to be revoked; and(d)the speed at which any message sent by [radio telegraphy or telephony] [ Substituted by Act 21 of 1966, Section 34, for " radio telegraphy" (w.e.f. 25.8.1966).] in connection with such signal is to be transmitted.[PART XI-A] [ Part XI-A containing Sections 356-A to 356-O substituted by Act 12 of 1983, Section 11 (w.e.f. 18.5.1983).] Prevention And Containment Of Pollution Of The Sea By Oil[356-A. Applications.-(1)Save as otherwise provided, this Part shall apply to-(a)oil tankers of one hundred and fifty tons gross or more, other ships of four hundred tons gross or more and off-shore installations; and(b)incidents of marine casualty or acts relating to such casualty occurring with grave and imminent danger to Indian coast line or related interests from pollution or threat of pollution in the sea by deliberate, negligent or accidental release of oil, ballast water, noxious liquid and other harmful substances into sea including such incidents occurring on the high seas.(2)This Part shall not apply to any war ships or other ships owned or operated by the Government and used for the time being on Government non-commercial service.
