The Merchant Shipping (Form Of Passenger Ships' Survey Certificates) Rules, 1964
Published vide Notification Gazette of India, 1964, Part 2, Section 30(i) Page 629.
1895
G.S.R. 589, dated 3rd April, 1964. - In exercise of the powers conferred by clause (e) of sub-section (2) of Section 236 of the Merchant Shipping Act, 1958 (44 of 1958), and in supersession of all previous rules and orders, on the subject, the Central Government hereby makes the following rules, the same having been previously published as required by sub-section (1) of Section 236 of the said Act, namely :-
- Short title, Commencement and application.- (1) These rules may be called the Merchant Shipping (Form of Passenger Ships' Survey Certificates) Rules, 1964.
(2) They shall come into force at once.
(3) They shall apply to sea-going passenger ships fitted with mechanical means of propulsion.
- Definitions.- In these rules,---
(a) "Act" means the Merchant Shipping Act, 1958;
(b) "Schedule" means a Schedule to these rules;
- Declaration of survey.- The form of declaration of survey referred to in section 223 of the Act shall be as set out in Schedule I.
- Certificate of survey.- (1) The form of certificate of survey referred to in section 225 of the Act shall be as set out in Schedule II.
(2) Every certificate of survey shall be issued in duplicate by the principal Officer or in his absence by the Surveyor carrying out his duties.
(3) The owner or master of every ship for which a certificate of survey has been granted shall cause one of the duplicates thereof to be affixed, and kept affixed so long as the certificate remains in force and the ship is in use on some conspicuous part of the ship where it may be easily read by all persons on board thereof.
- Expired, cancelled, or suspended certificates of survey.- Every certificate of survey granted under the Act which has expired or has been cancelled or suspended, shall be forwarded as soon as possible to the Principal Officer by whom the certificate was originally issued.
- Penalty.- Whoever commits a breach of any of the provisions of these rules shall be punishable with fine which may extend to one thousand rupees, and if the breach is a continuing one, with further fine which may extend to fifty rupees for every day after the first during which the breach continues.
Schedule I
(See rule 3)
National
Emblem
Issued by the
Government of India.
Declaration Of Survey Of A Passenger Ship
Ship
Name and official Number Port of Registry | Single, Twin, Triple or Quadruple Screw, and Registered Horse-Power | Gross Tonnage | Registered Tonnage | |||||||||||||
Registered in feet | Length | |||||||||||||||
Name and address of owner of Agent | ||||||||||||||||
Master and Officers. | ||||||||||||||||
Rank | Personal Name (s) | Surname | Number of Certificate & Place of Issue | Grade | ||||||||||||
Master | . | . | . | |||||||||||||
First Mate | . | . | . | |||||||||||||
Second Mate | . | . | . | |||||||||||||
Chief Engineer | . | . | . | |||||||||||||
Second Engineer | . | . | . | |||||||||||||
Third Engineer | . | . | . | |||||||||||||
Doctor | . | . | . | |||||||||||||
HULL | ||||||||||||||||
By whom built : | ||||||||||||||||
Where Built | When Built | Extent of Double Bottom | Number of waterlight Transverse Bulkheads extending to the Bulkhead Deck | Where Classed Date of Loadline Certificate extending to the Date upto which it remains valid | ||||||||||||
Whether, Steel, welded and or Riveted | Structural Fire Protection Method | |||||||||||||||
Height of Guards Rails or Bulwarks | Date of the last external | |||||||||||||||
Above Mainor Upper Deck Above the Quarter Dect. | Examination of the bottom | |||||||||||||||
MACHINERY AND BOILERS | ||||||||||||||||
Engines | Cylinders | |||||||||||||||
Number | Steam | Internal Combustion | Number | Diameter | Length of Stroke | |||||||||||
Type Type | Inches/mm. Inches/mm. | |||||||||||||||
Year when made : | By whom made : | |||||||||||||||
BOILERS | ||||||||||||||||
No. | (1) Type
(2) Coal fire or oil fired (3) Woring Pressure (4) Super heart Temperature |
By whom made | Year when made | Date when Surveyor last examined tested, and pressure | Date when Boilers internally were hydraulically applied, and Boilers were then in whether the Ship or not. | |||||||||||
Main | ||||||||||||||||
Auxiliary | ||||||||||||||||
EVAPORATORS | ||||||||||||||||
No. of what material made | By whom made | Year when made | Maximum pressure of inlet steam | Diameter of reduced orifice in reducing nozzle, if fitted | Hydraulic Test | |||||||||||
Date when applied shell Coils | Pressure | |||||||||||||||
SAFETY VALVES | STEAM PIPES | |||||||||||||||
Description | by whom made | Number on each Boiler or Evaporator | Limiting Pressure Ibsper square inch | Date of Hydraulic test | Pressure applied : Ibs per square inch | |||||||||||
Main Boilers | Main | |||||||||||||||
Boiler Shell | . | . | . | |||||||||||||
Or | . | . | . | |||||||||||||
Super heater | . | . | . | |||||||||||||
Auxiliary Boilers | . | . | Auxiliary | |||||||||||||
Evaportators. | ||||||||||||||||
FIRE APPLIANCES | ||||||||||||||||
Extinguishers | No. | Description | ||||||||||||||
Portable { |
Machinery Spaces............... | |||||||||||||||
Passenger Spaces …................... | ||||||||||||||||
Crew Spaces.............. | ||||||||||||||||
Non-Portable | ||||||||||||||||
Fixed | Cargo Spaces | |||||||||||||||
Installation | Machinery Spaces.......................... | |||||||||||||||
Pump | ||||||||||||||||
Hoses | Machinery Spaces......................... | |||||||||||||||
Other Spaces............................... | ||||||||||||||||
Braathing Apparatus | ||||||||||||||||
Direction System | ||||||||||||||||
Cargo Spaces | ||||||||||||||||
Are the arrangements such that a fire in one compartment will not put all the fire pumps out of action ? | ||||||||||||||||
MISCELLANEOUS PARTICULARS | ||||||||||||||||
Number of Power anchore and Length and Diameter of Chain Cables | Description of the main and Auxiliary Steering Gears | Is the power for going astern sufficient for the proper control of the ships in all circumstances | Date when propeller shafts were last inspected | Minimum number of certificated lifeboatmen required and Actual on board | ||||||||||||
Fathoms | Port Star board | Is the necessary stability data on board ? | Date of inspection of certificate of Registry | No. of persons composing the crew | ||||||||||||
Diameter | ||||||||||||||||
Side scuttles coming under Rule 33(8)(c) of the Indian Merchant Shipping (Construction and Survey of Passenger Steamers) Rules, 1956 | ||||||||||||||||
Between ….................................................................................... deck and …............................................... deck
Number of side …........................................................... Limiting mean draught …......................... |
||||||||||||||||
COMPASSES | ||||||||||||||||
No. on board | Date of last adjustment | Date when ship was last swung for verification | Name and address, or name and rating of persons giving accompanying certificate of adjustment/verification or correctness | |||||||||||||
HOSPITAL | ||||||||||||||||
Permanent on Upper Deck | Temporary on Upper Deck | |||||||||||||||
Number of Banks | Superficial deck area | Cubic feet of air space | Number of Superficial Voyages of duration not exceeding 48 hours | feet reserved Voyages of over 48 hours | ||||||||||||
EQUIPMENT | ||||||||||||||||
Description and state of distilling apparatus | Quantity of pure cold water that it is capable of producing in 24 hours | |||||||||||||||
SPACE AVAILABLE FOR | UNBERTHER PASSENGERS | |||||||||||||||
PILGRIMS | ||||||||||||||||
(Two children under 12 to be reckened as one unberthed passengers) | ||||||||||||||||
Space available for | Unberthed passengers pilgrims |
Total Squfeet |
Number of unberthed passengers | |||||||||||||
Pilgrims | ||||||||||||||||
Voyages of duration exceeding 24 hours | Voyages of duration between 24 and 48 hours | Voyages exceeding 48 hours | ||||||||||||||
Fair Season | Foul Season | Fair Season | Foul Season | Fair Season | Foul Season | |||||||||||
N.B. - In the case of pilgrim ships items which are not applicable should be struck cut, | ||||||||||||||||
SUB-DIVISION LOAD LINES | ||||||||||||||||
Sub-division load lines assigned and marked on the ship's side at amidships | Freeboard | To apply when the following alternative spaces are adapted for the carriage of passengers | Criterion Numeral | Factor of Sub-division | ||||||||||||
C. 1 | . | . | . | |||||||||||||
C. 2 | . | . | . | |||||||||||||
C. 3 | . | . | . | |||||||||||||
Sub-division load lines assigned and marked on the ship's side at amidship under Simla Rules, 1931. | ||||||||||||||||
D. 1 | . | . | . | |||||||||||||
D. 2 | . | . | . | |||||||||||||
D. 3 | . | . | . | |||||||||||||
EXEMPTIONS GRANTED | ||||||||||||||||
*Inserted here the conditions, if any on which the exemption is granted. | ||||||||||||||||
LIFE-SAVING APPLIANCES | ||||||||||||||||
Description | Boats attached to davits No Person | Boats not attached to davits No Person | Total No. of Boats. | Cu. Capacity | Total No. of persons | |||||||||||
Life-boats-Oar propelled | . | |||||||||||||||
Life-boats-Motor Class A | . | |||||||||||||||
Life-boats-Motor Class B | . | |||||||||||||||
Life-boats-Mechanically Hand Propelled | ||||||||||||||||
Total | . | |||||||||||||||
Buoyant Apparatus | . | |||||||||||||||
Total | . | . | . | |||||||||||||
Lifebuoys { | Total Number | |||||||||||||||
Number with lights | ||||||||||||||||
Lifejackets | . | . | . | |||||||||||||
Type of line-throwing appliances :- | ||||||||||||||||
No. of sets of Davits required by Indian Merchant Shipping (Live Saving Appliances) Rules, 1956. | If full No. of sets of Davits and life-boats capacity required by Indian Merchant Shipping (Life Saving Appliances) Rules, 1956 are not fitted, quote authority for exemptions. | |||||||||||||||
Minimum Aggregate Capacity of Life-boats required by Indian Merchant Shipping (Life Saving Appliances) Rules, 1956 Class of ship under Indian Merchant Shipping (Life Saving Appliances) rules, 1956. | ||||||||||||||||
Radio Installations
Radio Telegrahy Radio Telephony
Radio Personnel
Rank | Personal Name(s) Surname | Number of certificate | Class of certificate |
First Operator | . | . | . |
Second Operator | . | . | . |
Third Operator | . | . | . |
Radio Telegraphy
Particulars to be inserted in case of Ships requiring Safety Convention Certificates
Requirements of Regulations Actual provision | |
Hours of listening by operator | |
Number of operators | |
Whether autoalarm fitted | |
Whether main installation fitted | |
Whether emergency installation fitted | |
Whether main and emergency transmitter electricity separated or combined | |
Whether direction-finder fitted | |
INSTALLATION | |
Remarks | |
MAIN TRANSMITER | |
Maker's name. | |
Type No. or designation | |
Type of emission | |
Power rating | |
Authorised frequencies | |
EMERGENCY TRANSMITER | |
Maker's name. | |
Type No. or designation. | |
Type of emission. | |
Power rating. | |
AUTOMATIC KEYING DEVICE | |
Maker's name. | |
Type No. or designation | |
RECEIVERS – (1) Main | |
(2) Emergency | |
Type No. or designation | |
Range of frequencies. | |
POWER SUPPLY | |
Main source of electrical energy for the radio equipment | |
Emergency source of electrical energy for the radio equipment (if required by the Rules) | |
DIRECTION-FINDER (If fitted) | |
Maker's name. | |
Type No. or designation | |
Date of last calibration | |
Has the calibration been fully verified during the past year | |
AUTO-ALARM (If fitted) | |
Maker's Name | |
Type No. or designation | |
RADAR (if fitted) | |
Maker's name. | |
Type |
Radio Telephony
Particulars to be inserted in case of Ships requiring Safety Convention Certificates
Requirements of Chapter of the Convention | Actual provision | |
Hours of listening by operator [Rule 28 of the Indian Merchant Shipping (Radio) Rules, 1956.] | ||
Number of operators [Rule 27 of the Indian Merchant Shipping (Radio) Rules, 1956.] |
INSTALLATION | ||||
Maker's name | Type and number | Situation in Ship | Frequencies | |
Transmitting | Receiving | |||
Source of Electrical Energy | Type of (if fitted) | Direction-Finder | ||
Main | Emergency [if required by Rule 25 of the India Merchant Shipping (Radio) Rules, 1956.] | |||
REMARKS | ||||
Note. - The Radio Inspector should include in this space particulars of exemptions granted and the authority for such exemptions. | ||||
SURVEYOR'S REMARKS | ||||
DECLARATION TO BE MADE BY SHIP SURVEYOR | DECLARATION TO BE MADE BY NAUTICAL SURVEYOR |
I HEREBY DECLARE | I HEREBY DECLARE |
that on ................................... I completed the inspection......of (a) Official Number ......................... and that : | that on ................................... I completed the inspection of (a) ....................................................... of Official Number ......................... |
1. the hull of the ship is sufficient for the service intended and in good condition. | 1. The life-saving appliances, the pilot ladders. the lights, shapes and the means of making sound, distress and light signals, the compasses and the depth sounding devices are sufficient for the service intended and in good condition. |
2. the hull, watertight sub-division arrangements and details, structural protection against fire, means of escape, guard rails, stanchions and bulwarks, comply with the Indian Merchant Shipping (Construction and Survey of Passenger Steamers) Rules, 1956. | 2. the life boats, davits and life boat winches, the launching gear and life beat equipment and other life-saving appliances comply with the Indian Merchant Shipping (Life Saving Appliances) Rules, 1956. |
3. the sub-division load lines assigned to the ship are marked on the ship's sides. | 3. the pilot ladders comply with the Indian Merchant Shipping (Pilot Ladders) Rules, 1953. |
4. the required stability information is on board. | 4. the ship is provided with such navigation lights, shapes and means of making sound distress and light signals as are required by the International Collision Regulations the Rules for Distress Signals and the Merchant Shipping Act, 1958. |
5. the shelter for unberthed passengers is such and in such condition as is required by the Merchant Shipping Act, 1958. | 5. the compasses and depth sounding devices comply with the rule requirements. |
6. the various unberthed passenger/pilgrim compartments comply with the rules as regards light, ventilation and means of egress, and measurement for the numbers for which they are fitted. | 6. the certificates of the master and mates are such as are required by the Merchant Shipping Act, 1958. |
7. the fresh water supply stations, latrines and wash places comply with the rules. | 7. in my judgment the ship as regards the items mentioned above is fit to ply. |
8. In my judgment the ship as regards the items mentioned above is fit to ply. On international voyages and in the pilgrim trade under Simla Rules, 1931. On short internation voyages.
On voyages within the Indian Home Trade limits. |
8. the required stability information is on board. |
9. in my judgment the ship is fit to carry the number of passengers shown on page ................. of this form under the conditions there indicated provided there is no encumbrance of the space measured for passenger accommodation. | 9. the ship is supplied with the navigation instruments required by the rules. |
10. in my judgment the equipment mentioned above will be sufficient until (b). Dated at ....................... this .......................................day of ....................19.
Ship Surveyor (a) Delete and initial any items you did not survey. (b) Insert date or dates. |
Day at ….................................................. this …................................. day of …............................19..
Nautical Surveyor |
Declaration To Be Made By The Radio Inspector
I hereby declare :-
- That on ...............................at ............................I completed the inspection' of the S.S./M. V ......................of.............. official Number..............................
2.9 That the ship as regards the radio telephone installation is in my judgment fit to ply on an international voyage
Or
That the ship as regards radiotelegraphy and direction-finder is in my judgment fit to ply on **
(a) a voyage of any kind;
(b) a voyage within the limits in which a range of reception on frequencies from 15 to 20,100 to 160 and 160 to 4,000 kilocycles is permissible;
(c) a voyage on which having regard to the radio personnel carried, the hours at sea must not exceed .........................................% hours until***
- That having regard to the tonnage of the ship and the voyages on which she is fit to ply, the radiotelegraphy/radiotelephony installation complies with the Indian Merchant Shipping (Radio) Rules, 1956.
- That the Direction-finder complies with the Indian Merchant Shipping (Direction-Finder) Rules, 1956.
- That the certificates of the radio personnel are such as are required by those Rules.
- That the telegraphy installation for lifeboats comply with the Indian Merchant Shipping (Life Saving Appliances) Rules, 1956 and Indian Merchant Shipping (Radio) Rules, 1956.
Dated at ........................................ this ................................. day of.......................19.
Radio Inspector
*If the survey was partial, state what parts were surveyed.
@Delete the alternative which does not apply.
**Delete the lines which do not apply.
%Insert 8 or 48 as the case may required.
*** Insert date.
Declaration To Be Made By Engineer And Ship Surveyor
I hereby declare :-
that on *** ....................I completed the inspection of (a)................................ of ........................... Official Number............................... and that--
- the hull, machinery and equipments of the ship are sufficient for the service intended and in good condition.
- the hull, watertight sub-division arrangements and details, watertight doors, bilge pumping arrangements, electrical installations, structural protection against fire, automatic sprinkler, fire alarm and fire detection systems, provision for cinematograph exhibitions, main and auxiliary machinery, compasses, depth sounding devices, anchors, cables, hawsers and warps, means of escape, guard rails, stanchions and bulwarks comply with the Indian Merchant Shipping (Constructions & Survey of Passenger Steamers) Rules, 1956.
- the lifeboats, davits and lifeboat winches, the launching gear and lifeboat equipment and other life saving appliances comply with the Indian Merchant Shipping (Life Saving Appliances) Rules, 1956.
- the appliances for the prevention, detection and extinction of fire comply with the Indian Merchant Shipping (Fire Appliances) Rules, 1956.
- the pilot ladders comply with the Indian Merchant Shipping (Pilot Ladder) Rules, 1953.
- the ship is provided with such navigation lights, shapes and means of making sound, distress and light signals as are required by the International Collission Regulations, the Rules for Distress messages and navigational warnings. and the Merchant Shipping Act, 1958.
- the certificates of the master, mates, engineers and radio operators are such as are required by the Merchant Shipping Act, 1958.
- the sub-division load lines assigned to the ship are marked on the ship's sides.
- the required stability information is on board.
- the shelter for unberthed passengers is such and in such condition as is required by the Merchant Shipping Act, 1958.
- the distilling apparatus is in good working order.
- the various unberthed passenger/pilgrim compartments comply with the rules as regards light, ventilation and means of egress, and measurement for the numbers for which they are fitted.
- the fresh water supply stations, latrines and wash places comply with the rules.
- the ship is supplied with the navigation instruments required by the rules.
- in my judgment the ship as regards the items mentioned above is fit to ply-On international voyages and in the pilgrim trade under Simla Rules, 1931 on short international voyages.
On voyages within the Indian Home Trade limits stated on pages ........................... of this from.
- in my judgment the ship is fit to carry the number of passengers shown on page ................... of this form under the conditions where in dicated provided there is no encumbrance of the space measured for passenger accommodation.
- in my judgment the ship as regards the items mentioned above will be sufficient until (b).
Dated at ..................... this ...................day of ........................... ...................
........................................
Engineer and Ship Surveyor.
*** Insert date.
(a) Delete and initial any items which you did not survey.
(b) Insert date or dates.
Notice
When this Declaration has been completed by the Surveyors it is to be given to the Owner, Agent or Master who is required by Section 224 of the Merchant Shipping Act, 1958 to transmit it to the Principal Officer, Mercantile Marine Department Within fourteen days after the date of its receipt. The same section provides that the Owner, Agent or Master shall forfeit a sum not exceeding rupees five for every day that the sending of the Declaration is delayed beyond this period of fourteen days.
This Declaration was (handed) (sent by post) to .........................on the .............................day of ................................19......
Principal Officer or Surveyor
This Declaration was received on the ................ day of ..........................19........ and is returned to the Mercantile Marine Department this ..............day of............19............
Name and address of the person to whom the certificate is to be delivered on application.
The ship is scheduled to sail on the ............... day of .....................19..........
.......................................
(Owner) (Agent) (Master)
Schedule II
[See rule 4(1)]
No.
Certificate Of Survey
National
Emblem
Issued by the For a Foreign-going Passenger Ship
Government of India Home Trade
Steam
Motor Ship " "
Owner or Agent
Port of Registry | Official number | Tonnage Gross Registered | ||||
RADIO REQUIREMENTS | ||||||
Requirements of Regulations | Actual Provision | |||||
Hrs. of listening by operator | ||||||
No. of operators . | ||||||
Whether fitted with auto-alarm. | ||||||
Whether main installation fitted | ||||||
Whether emergency installation fitted | ||||||
Whether main and emergency transmitters | ||||||
electrically separated or combined | ||||||
Whether direction-finder fitted | ||||||
Number of passengers for which certified | ||||||
SUB-DIVISION LOADLINES | ||||||
Sub-Divisional Lordlines assigned and Freeboard marked on the ship's side at amidships. | To apply when the following alternative spaces are adapted for the carriage of passengers. | |||||
NUMBER OFPASSENGERS AND CREW | ||||||
Number of passengers | Crew | Total
passengers and Crew |
||||
First Class | Second Class | Third Class | Unberthed Passengers | |||
*Notes-1. - Two children between one and twelve years of age are to be reckoned as one passenger.
- All Cabin passengers are to have the use of sufficient promenade space on deck.
- If any of the space measured for passengers is occupied by cargo, cattle or stores, the number of passengers for which the space so occupied was measured is to be deducted from the numbers stated above.
- On any voyage on which this ship may be cleared as an Unberthed Passenger Ship or as a Pilgrim Ship the number of passengers is governed by the Certificate granted for that voyage, and not by this Certificate.
BOATS AND LIFE-SAVING APPLIANCES | |
Boats capable of accommodating | Persons. |
Life-rafts capable of accommodating | Persons. |
Buoyant apparatus capable of supporting | Persons. |
Life-Buoys | |
Life-Jackets | |
Certificated life-boatmen | |
FIRE APPLIANCES | |
Extinguishers | No. |
Portable | |
Non-Portable | |
Pumps | |
Breathing Apparatus | |
Detection System | |
Cargo Spaces |
This is to Certify that the provisions of the Merchant Shipping Act, 1958, relating to the survey of passenger ships have been complied with,
and that the above mentioned ship is fit to ply as a | Foreign going ship/
Home Trade ship |
with |
number of passengers stated above.
This Certificate, unless previously cancelled or suspended remains in force until the .................. day of ....................19. If the ship is then out of a port of survey, she must be surveyed and have a new Certificate before she begins to play with passengers after her next subsequent return to a port of survey.
Dated this ...................................day of...................................... 19.
Principal Officer,
Mercantile Marine Department District.
- Either this Certificate, or the duplicate thereof, furnished by the Government of India, is to be put up in a conspicuous place of board the ship so as to be legible to all persons on board, and to be kept so put up and legible while the Certificate remains in force and the ship is in use, otherwise the owner of master shall be a fine which may extend to two hundred rupees.
- If the number of passengers carried exceeds the number allowed by this Certificate, the owner, agent or master will be liable to fine which may extend to one thousand rupees.
- In any case of an accident occasioning loss of life or any material damage affecting the seaworthiness or efficiency of the vessel either in the hull or in any part of the machinery a report by letter signed by the owner, agent or master is to be forwarded to the Principal Officer, Mercantile Marine Department ........................... District ......................within 24 hours after arriving in port or as soon thereafter as possible.
- The Central Government may require the ship to be re-surveyed to such extent as it may think fit if it has reason to believe that since the making of the last Declaration of survey any alteration has been made in the ship's hull, equipments or machinery which affects the efficiency thereof or the seaworthiness, or that her hull, equipments or machinery have sustained any injury or are otherwise insufficient, and if such requirement is not complied with he may cancel this Certificate.
N.B. - Any communication addressed relative to this ship should state the name, port of registry, and official number of the ship and the number of this Certificate.