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Indian Merchant Shipping (Depth Of Loading) Rules, 1934


The Indian Merchant Shipping (Depth Of Loading) Rules, 1934

Published vide Notification Gazette of India, 1934, Part 1, page 1547. Deemed to be in force by virtue of section 319 read with section 461(3) of the Merchant Shipping Act, 1958 (44 of 1958).

1900

No. 42-M.I. (7)/34, dated 29th December, 1934. - In exercise of the power conferred by sub-section (2) of Section 224-C of the Indian Merchant Shipping Act, 1923 (XXI of 1923), read with Section 25 of the Indian Merchant Shipping (Second Amendment) Act, 1933 (XXV of 1933), and with Section 22 of the General Clauses Act, 1897 (X of 1897), the Governor General in Council is pleased to make the following rules, with effect from the 1st January, 1935, namely :-

  1. These Rules may be called the Indian Merchant Shipping (Depth of Loading) Rules, 1934.
  2. In these Rules, unless there is anything repugnant in the subject or context :-

(i) "The Act" means the Indian Merchant Shipping Act, 1923.

(ii) "Load Line Rules" means the Indian Merchant Shipping (Load Line) Rules, 1934.

(iii) "Freeboard Amidships" means the height of the side of the ship amidships in feet and inches from the water to the upper edge of the deck line required to be marked on the ship's side in accordance with the Load Line Rules.

(iv) "Mean Freeboard" means the mean of the freeboards amidships on each side of the ship.

(v) "Timber Ship" means a steamer marked with timber load lines in accordance with the Load Line Rules.

  1. (1)Save as is provided by sub-rule (3) of this rule, the Master of every British ship registered in British India in respect of which a load line certificate has been issued under Part V of the Act, other than a Home Trade Ship not exceeding 300 tons burden, shall, before such ship leaves any dock, wharf, harbour or other place for the purpose of proceeding to sea, enter in the official log book :-

(i) If not previously entered, all the particulars stated in the load line certificate of the positions of the deck line and the load lines, together with the draught of water which would be shown on the scale of feet on the stem and stem post of the ship if she were so loaded that the upper edge of the summer load line marked on the ship in accordance with the Load Line Rules, were in the surface of the water and the ship were upright on an even keel.

(ii) The actual draught of water of the ship as shown on the scale of feet on her stem and stern post when the ship is loaded and ready to leave the said dock, wharf, harbour or other place, together with the actual freeboard amidships on each side of the ship and the mean freeboard.

(iii) The density of the water in which the ship is lying at the time when the particulars required by the fore-going Cl. (ii) are ascertained.

(2) Save as is provided by sub-rule (3) of this rule, the Master of every British ship registered in British India in respect of which a load line certificate has been issued under Part V of the Act, other than a Home Trade Ship not exceeding 300 tons burden, shall before such ship leaves any dock, wharf, harbour or other place for the purpose of proceeding to sea enter in the official logbook :

(i) the allowances, if any, to be made in order to arrive at the mean freeboard which the ship will have when she first reaches salt water after leaving as aforesaid, in respect of :

(a) the density of the water in which the ship was lying at the time when the freeboard was ascertained in pursuance of Cl. (ii) of sub-rule (1) of this rule.

(b) the weight of any ashes and rubbish which it is intended to throw overboard.

(c) the weight of fuel, water and stores required for consumption before the ship reaches salt water.

(ii) the mean draught of water and the mean freeboard which the ship will have in salt water as calculated after making the aforesaid allowances.

(3) The entries required by Cl. (iii) of sub-rule (1) and by sub-rule (2) of this rule need not be made if at the time when the particulars required by Cl. (ii) of sub-rule (1) of this rule are ascertained the load line indicating the maximum depth to which the ship is for the time being entitled to be loaded in salt water is not submerged.

(4) The Master of every British ship registered in British India in respect of which a load line certificate has been issued under Part V of the Act, other than a Home Trade Ship, shall before leaving as aforesaid, enter in the official log book the date and time of posting the notice required to be posted by Cl. (ii) of sub-section (2) of Section 224-C of the Act and referred to in the next following rule.

(5) (1) The notice to be posted up in some conspicuous place on board the ship in pursuance of Cl. (ii) of sub-section (2) of Section 224-C of the Act shall, in the case of a British ship registered in British India in respect of which a load line certificate has been issued under Part V of the Act other than a timber ship, be in the form No. 1 set out in the Schedule and in the case of a timber ship shall be in the form No. 2 set out in the Schedule.

(2) Home Trade Ships are hereby exempted from the requirements of Cl. (ii) of sub-section (2) of Section 224-C of the Act.

Schedule

Form No. 1

Notice

L.L. 14-A (India)
Ship of gross tonnage
(1) Summer freeboard* feet inches corresponding
to a mean draught of feet
inches.
(2) Winter freeboard* feet inches correspending
to a mean draught of feet.
inches.
(3) Tropical freeboard* feet inches.
(4) Winter North Atlantic freeboard* inches (if assigned) feet
(5) Allowance for fresh water for all freeboards* inches.

Particulars Of Loading

Actual draught Mean Freeboard
Date Place Forward Aft Mean Actual (See note below) Corrected (See note below) Signature of maste and First Mate.
1 2 3 4 5 6 7 8
Master.
….........
Mate.

Notes. - The mean freeboard (actual) is the mean of the freeboards measured from the top of the deck line specified in the Load Line Certificate to the water on each side of the ship when loaded and ready to leave.

If the actual mean freeboard is less than the appropriate salt water freeboard, the Master must enter in Column 7 of the corrected freeboard arrived at after making any allowances claimed in respect of density of water, ashes and rubbish to be thrown overboard and fuel, etc., to be consumed on any stretch of river or inland water. Such allowances must be entered in the ship's official log book.

If the actual mean freeboard is not less than the appropriate salt water freeboard, Column 7 need not be filled in and no entry as to allowances need be made in the official log book.

Form No. 2

Notice.

L.L. 14-B (India) (Timber Ship.)
Ship of gross tonnage
(1) Summer freeboards* Feet Inches correspending to a
mean draught of feet inches
(2) Winter freeboards [*] feet inches corresponding to a
mean draught of feet inches
(3) Tropical freeboards [*] feet inches
(4) Winter North Atlantic freeboards [*] (if assigned) feet inches
(5) Allowance for fresh water for all freeboards inches.
(6) Summer Timber freeboards[*]mean draught feet inches correspending to a
feet inches
(7) Winter Timber freeboards mean draught feet of feet inches
(8) Tropical Timber freeboards [*] feet inches
(9) Winter North Atlantic Timber freeboards [*] feet inches.

Particulars Of Loading

Actual draught Mean Freeboard
Date Place Forward Aft Mean Actual (See note below) Corrected (See note below) Signature of maste and First Mate.
1 2 3 4 5 6 7 8
Master.
…............
Mate.

Notes. - The mean freeboard (actual) is the mean of the freeboards measured from the top of the deck line specified in the Load Line Certificate to the water on each side of the ship when loaded and ready to leave.

If the actual mean freeboard is less than the appropriate salt water freeboard, the Master must enter in Column 7 of the corrected freeboard arrived at after making any allowances claimed in respect of density of water, ashes and rubbish to be thrown overboard and fuel, etc., to be consumed on any stretch of river or inland water. Such allowances must be entered in the ship's official log book.

If the actual mean freeboard is not less than the appropriate salt water freeboard, Column 7 need not be filled in and no entry as to allowances need be made in the official log book.

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