(5)The Central Government may, subject to the condition of previous publication, [make ] [ Substituted by Act 21 of 1966, Section 28, for " make Rules in relation to loading of ships' (w.e.f. 28.5.1966).][rules] [ See the Merchant Shipping (Carriage of Grains) Rules, 1969.][in relation to grain-loading plans and the loading of ships] [ Substituted by Act 21 of 1966, Section 28, for " make Rules in relation to loading of ships' (w.e.f. 28.5.1966).] with grain generally or of ships of any class specifying the precautions to be taken, and when such precautions have been prescribed, they shall be treated for the purposes of this section to be included in the expression "necessary and reasonable precautions".
