Section 50(3) in The Merchant Shipping (Fire Appliances) Rules, 1969
(3)These rules shall not apply in the case of a ship the keel of which was laid before the Safety Convention came into force :Provided that such ship complies with the requirements of the Indian Merchant Shipping (Fire Appliances) Rules, 1956, as in force immediately before the coming into force of these rules and complies also with such other requirements as to improvement and modifications in standards of fire safety as maybe specified by the Central Government having due regard to the date the ship was built and the extent of major structural alterations involved.
