Section 2 in The Merchant Shipping (Maritime Labour) Rules, 2016
2. Applicability.
- These rules shall apply to all seafarers working on all Indian flag ships engaged in commercial activities, but does not apply to -(a)ships which navigate exclusively in inland waters or waters within, or closely adjacent to, sheltered waters or areas where any law for the time being in force relating to ports apply;(b)ships engaged in fishing activities;(c)traditionally built ships such as dhows and junks; and(d)ships of war or naval auxiliaries.
