(1)The Central Government may make rules (in this Act called the construction rules), prescribing the requirements that the hull, equipment and machinery of Indian [passenger or cargo ships] shall comply with.(2)The rules made under sub-section (1) shall include such requirements as appear to the Central Government to implement the provisions of the Safety Convention prescribing the requirements that the hull, equipment and machinery of [passenger or cargo ships] [ Substituted by Act 21 of 1966, Section 7, for " passenger ships" (w.e.f. 28.5.1966).] shall comply with, except so far as those provisions are implemented by the rules for life saving appliances, the radio rules, the rules for direction finders or the collision regulations:[Provided that different requirements may be specified for special trade passenger ships.] [ Inserted by Act 69 of 1976, Section 21 (w.e.f. 1.12.1976).](3)The powers conferred on the Central Government by this section shall be in addition to the powers conferred by any other provision enabling it to prescribe the requirements that [passenger or cargo ships] [ Substituted by Act 21 of 1966, Section 7, for " passenger ships" (w.e.f. 28.5.1966).] shall comply with.Prevention of collisions
