262. Power to make rules as to 2[special trade passenger ships].-

The Central Government may, subject to the condition of previous publication, make rules to regulate, in the case of a 2[special trade passenger ships] or any class of such ships, all or any of the following matters, namely:-

(a) the classification of voyages with reference to the distance between the port of departure and the port of destination, the duration of the voyage, or any other consideration which the Central Government may think fit to take into account for the purpose;

(b) the seasons of fair weather and seasons of foul weather for purposes of any voyage;

(c) the space to be allowed for 3[special trade passengers] in respect of different classes of voyages and for seasons of fair and foul weather;

(d) the disallowance of any space considered unsuitable by the surveyor for the carriage of 3[special trade passengers;]

(e) the space to be set apart for alleyways, passages and the like;

(f) the provision of airing space for 3[special trade passengers;]

(g) the scale according to which dining rooms, latrines, wash places, baths, dressing rooms and other amenities are to be provided;

(h) the provision of separate accommodation for women and children;

(i) the prohibition or regulation of the carriage of cargo in any space reserved for passengers;

(j) where the deck on which 3[special trade passengers] are accommodated is not covered with wood, the nature of the sheathing to be provided in the space reserved for passengers;

(k) the disposal of baggage of passengers on board ship and the provisions of separate space in between-decks for the storage of light baggage;

(l) the conditions under which passengers may be allowed to be carried in the upper deck in seasons of foul weather;

(m) the provision of bunks for 3[special trade passengers] or for any proportion of such passengers on any specified classes of voyages, and the size and other particulars relating to the bunks to be so provided;

(n) the scale on which food, fuel and water are to be supplied to passengers or to any class of passengers, and the quality of the food, fuel and water;

(o) the nature and extent of hospital accommodation and the medical stores and other appliances and fittings to be provided on board for maintaining health, cleanliness and decency;

(p) the licensing and appointment of medical officers and attendants in cases where they are required by this Part to be carried;

(q) the boats, anchors and cables to be provided on board;

(r) the instruments for purposes of navigation to be supplied;

(s) the functions of the master, medical officer (if any) and other officers of the ship during the voyage;

(t) the access of between-decks passengers to the upper deck;

(u) the local limits within which, and the time and mode at and in which, passengers are to be embarked or discharged at any port or place appointed under this Part in that behalf;

(v) the time within which any ship of a specified class is to depart or proceed on her voyage after commencing to take passengers on board;

(w) the conditions under which live-stock may be allowed to be carried;

(x) the licensing, supervision and control of persons engaged in assisting persons to obtain 1[special trade passenger] accommodation in ships departing or proceeding from any port or place in India and the prohibition of unlicensed persons from being so engaged;

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(z) generally to carry out the purposes of this Part relating to [special trade passenger ships.]

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