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1[Part IXB Security of Ships and Port Facilities 344J. Application.- (1) Subject to sub-section (2), this Part shall apply to- (a) the following types of ships engaged on international voyages, namely:- (i) passenger ships including high speed passenger craft; (ii) cargo ships including high speed craft of five hundred gross tonnage and above; (iii) mobile offshore drilling units: Provided that the Central Government may extend the application of this Part to those ships which are exclusively engaged on coastal voyages; (b) the port facilities serving ships referred to in clause (a): Provided that the Central Government may, after taking decision, on the basis of port facility security assessment having carried out under this Part, extend the application of this Part to those port facilities which, although used primarily by ships not engaged on international voyages, are occasionally required, to serve ships arriving or departing on international voyages. (2) This Part shall not apply to war ships, naval auxiliaries, or other ships owned or operated by the Central Government and used only for non-commercial service by that Government.    |
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