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411. Power to give directions.- The Director-General may, if he is satisfied that in the public interest or in the interests of Indian shipping it is necessary so to do, give, by order in writing, such directions as he thinks fit- (a) in the case of a ship which has been granted a licence under section 406, with respect to all or any of the following matters:- (i) the ports or places whether in or outside India, to which, and the routes by which, the ship shall proceed for any particular purpose; (ii) the diversion of any ship from one route to another for any particular purpose; (iii) the classes of passengers or cargo which may be carried in the ship; (iv) the order of priority in which passengers or cargo may be taken on or put off the ship at any port or place, whether in or outside India; (b) in the case of a ship which has been granted a licence under section 407 with respect to the order of priority in which passengers or, cargo may be taken on the ship at any port or place in India from which she is about to proceed for any port or place on the continent of India at which she is to call in the course of her voyage.    |
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