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Directing that certain provisions of the act shall apply to sailing vessels subject to certain conditions


Directing that certain provisions of the act shall apply to sailing vessels subject to certain conditions

Published vide Notification S.O. 3140, dated 17th December, 1960.

Act2334

  1. S.O.3140, dated 17th December, 1960.- In exercise of the powers conferred by Section 434 of the Merchant Shipping Act, 1958 (44 of 1958), the Central Government hereby directs that with effect from the 1st January 1961 the provisions of the said Act specified in the first column of the annexed Schedule which do not expressly apply to sailing vessels shall also apply to sailing vessels subject to the conditions specified in the second column of the said Schedule-

Schedule

Section of the Act Conditions
1 2
45 46 63 64 65 66 67 68 69 71 109 161 163 167 357 to 362 364 to 369 382 388 389 444 445 448 452 (1) In all the sections, references to 'ship', 'master' and 'seaman' shall be construed as references to 'sailing vessel' 'tindal' and member of the crew of a sailing vessel' respectively. (2) In section 452 the reference to Official Log Book shall be construed as reference to 'Statement of Crew'.

 

[Min. of Transport and Communications. No. 30 ML(9)/60.]

[Gazette of India, 1960 Part II, Section 3(ii), p. 3771]

S.O.3141, dated 17th December, 1960. - In exercise of the powers conferred by Section 434 of the Merchant Shipping Act, 1958 (44 of 1958), the Central Government hereby directs that with effect from the 1st January 1961 the provisions of Sections 23 and 24 of the said Act which do not expressly apply to sailing vessels shall also apply to sailing vessels subject to the modification that reference to ship or ships in the said section shall be construed as reference to sailing vessel or sailing vessels.

[Min. of Transport and Communications. No. 3C ML(35)/60.]

[Gazette of India, 1960, Part II, Section 3(ii), p. 3771.]

S.O. 1621, dated 23rd May, 1966. - In exercise of the powers conferred by Section 434 of the Merchant Shipping Act, 1958 (44 of 1958), the Central Government hereby directs that with effect from the 1st June 1966 the provisions of the said Act specified in column 1 of the Schedule below, which do not expressly apply to sailing vessels shall also apply to sailing vessels subject to the conditions and modifications specified in column 2 of the said Schedule, namely:-

Schedule

Section of the Act Conditions and modifications
3(9), (10), (24), (33) & (36), 110 (1), (2) & (3). 162 (1) and (3). 165 166 290 334 336 337 338 339 340 341 342 343 (3) 383 384 385 386 443 446 (1) In all the sections, references to 'ship', 'master' and 'seaman' shall be construed as references to sailing vessel' tindal' and member of the crew of a sailing vessel' respectively. (2) In clause (9) of Sec. 3, the words engaged under this Act' shall be omitted. (3) In sub-clause (b) of clause (36) of Sec. 3, the words discharge from his ship by a Marine Board shall be omitted.

 

[Min. of Transport and Aviation. No. 30- MD(2)/66.]

[Gazette of India, 1966, Part II, Section 3(ii), p. 1493.]

 

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