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Fixing fees payable upon engagements and discharges effected before shipping master


Fixing fees payable upon engagements and discharges effected before shipping master

Published vide Notification S.O.2226, dated 16th June, 1964.

Act2435

S.O.2226, dated 16th June, 1964. - In exercise of the powers conferred by subsection (1) of Section 90 of the Merchant Shipping Act, 1958 (44 of 1958), and in supersession of the notification of the Government of India in the late Ministry of Transport and Communications. No. S.O.3139, dated 17th December, 1960, the Central Government hereby fixes the following fees which shall be payable upon all engagements and discharges effected before a Shipping Master, namely-

  1. In respect of engagement or discharge of-
(i) mate, engineer, surgeon, purser, steward, carpenter, fitter or any other petty officer [Rs. 6.00 each.]
(ii) all others (excepting apprentices) [Rs. 4.00 each]
  1. Additional fees for engagement or discharge of seamen by request of shipowners, agent or master.
(i) On board ship during office hours
(ii) On board ship out of office hours [Rs. 100.00 each]
(iii) Ashore out of office hours
(iv) On Sunday or any day which is observed as a holiday by the Shipping Office in the District concerned-
(a) On boardship
(b) In office.

[Min. of Transport, No. 30-ML (36)/60-MD.]

[Gazette of India, 1964, Part II, Section 3 (ii), p. 2635.]

 

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