406. Indian ships and chartered ships to be licensed. -
(1)No Indian ship and no other ship chartered by a citizen of India or a company [or a co-operative society] shall be taken to sea from a port or place within or outside India except under a licence granted by the Director General under this section:Provided that the Central Government, if it is of opinion that it is necessary or expedient in the public interest so to do, may, by notification in the Official Gazette, exempt any class of ships chartered by a citizen of India or a company [or a co-operative society] [Inserted by Act 43 of 1981, Section 7 (w.e.f. 28.9.1981).] from the provisions of this sub-section.(2)A licence granted under this section may be-(a)a general licence;(b)a licence for the whole or any part of the coasting trade of India; or(c)a licence for a specified period or voyage.(3)A licence granted under this section shall be in such form and shall be valid for such period as may be prescribed, and shall be subject to such conditions as may be specified by the Director General.
