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356Y. Power to make rules.- (1) The Central Government may, having regard to the provisions of the Convention, make rules to carry out the provisions of this Part. (2) In particular and without prejudice to the generality of the provisions of sub-section (1), such rules may provide for all or any of the following matters, namely:- (a) appropriate measures for operation of ships under the proviso to sub-section (2) of section 356P; (b) the standards, requirements and measures to ensure compliance under section 356R; (c) procedure and conditions and the fees which may be levied for inspection and issuance of international Anti-Fouling Systems Certificate under section 356S; (d) procedure and the fees which may be levied for issuance of Anti-Fouling Systems Certificate for foreign ships in India and Indian ships in foreign countries under section 356T; (e) procedure for collection, handling and disposal of wastes under section 356U; (f) the format of record of Anti-Fouling Systems, the manner in which such record shall be maintained under section 356V; (g) any other matter which is required to be or may be prescribed.]    |
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