[(1)] Every Indian ship of sixteen hundred tons gross or more shall be provided with a radio direction finder of the prescribed description.(2)[ The Central Government may, by order in writing and subject to such conditions and restrictions as may be specified therein, exempt any ship under five thousand tons gross tonnage from the obligation imposed by sub-section (1), if that Government is satisfied, having regard to the area or areas in which the ship is engaged on a voyage or voyages and the value of radio direction finder as a navigational instrument and as an aid to locating ships, aircraft or survival craft, that such compliance would be unreasonable or unnecessary.] [ Inserted by Act 21 of 1966, Section 10 (w.e.f. 28.5.1966).]
