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Merchant Shipping (Registration of Indian Ships) Rules, 1960


The Merchant Shipping (Registration of Indian Ships) Rules, 1960

Published vide Notification Gazette of India, 1960, Part 2, Section 3(i), page 1975

1768

G.S.R. 1549, dated 17th December, 1960. - In exercise of the powers conferred by clauses (c), (d), (e), (f), (g), (h), (i), (j), (k), (l) and (m) of sub-section (2) of section 74 read with section 458 of the Merchant Shipping Act, 1958 (44 of 1958), the Central Government hereby makes the following rules namely :-

  1. Short title, Commencement and application.-(1) These rules may be called the Merchant Shipping (Registration of Indian Ships) Rules, 1960, as amended in 1966 and 1970.

(2) They shall come into force on the 1st January, 1961.

[(3) They shall apply to every sea-going Indian ship which is fitted with mechanical means of propulsion,";]

  1. Definitions.- In these rules, unless the context otherwise requires -

(a) "Act" means the Merchant Shipping Act, 1958.

(b) "central register" means the register book maintained by the Director General.

(c) "first registry" means the registry of a ship coming on the register book for the first time.

(d)"Government ship" means a ship belonging to the Central Government of a State Government other than a ship of the Indian Navy.

(e) "port of discharge" means the first port in India at which a ship discharges any part of her cargo;

(f) "register book" means the register book kept under section 25 of the Act;

(g) "registrar" means in relation to the port of Bombay, Calcutta and Madras, the Principal Officer of the Mercantile Marine Department of Bombay, Calcutta or Madras, as the case may be, and in relation to any other port, the authority appointed by the Central Government under section 24 of the Act;

(h) "Re-registry" means the registry of a ship which has previously been on the Indian Register, but the registry of which was closed by reason of wreck, abandonment constructive loss, sale to foreigners or for any other reason.

  1. Documents to accompany application for Registry.- Every application for the registry of a ship under section 26 of the Act shall be accompanied by the following documents, namely :-

(a) the declaration of ownership;

(b) the builder's certificate, that is to say, a certificate signed by the builder of the ship and containing a true account of the proper denomination and of the tonnage of the ship as estimated by him and of the time when and the place where she was built; and

(c) if the ship has been purchased, the instrument of sale under which the property in the ship was transferred to the applicant.

[(d) Permission of the Director General of Shipping to register a ship if a ship is built in a shipyard other than Indian Shipyard."]

and where a declaration is made at a place other than the port of registry, the place of attestation shall be stated in the declaration.

  1. Declaration of Ownership.- Every declaration of ownership shall be made before a registrar, a Justice of the Peace, a Commissioner of Oaths, or an Indian Consular Officer and where a declaration of ownership is made at a place other than the port of registry, the place of attestation shall be stated in the declaration.
  2. Survey and Measurement.- After the registrar has satisfied himself as to the evidence of ownership he shall cause the ship to be surveyed by a surveyor and her tonnage ascertained in accordance with the Merchant Shipping (Tonnage Measurement of Ships) Rules, 1960. Thereafter, the surveyor shall grant a certificate of survey in respect of the ship.
  3. Survey of ships at ports outside India.- Where it becomes necessary for a ship to be surveyed for purposes of registration at a port outside India, the Director General may depute a surveyor or request the government of the country where the ship is lying to appoint a qualified surveyor to survey the ship for the issue of a certificate of survey.
  4. Name of the ship.- The owner or his agent shall give to the registrar at the intended port of registry notice of the name proposed for the ship at least fourteen days before the date on which he desires to effect the registry. On receipt of the notice, the registrar shall send it forthwith to the Director General and shall not register the ship under that name unless it is approved by the Director-General.
  5. Official Number.- The registrar, on receipt of an application for registry shall apply to the Director-General for allotment of an official number.
  6. Carving and Marking Note.- Where in respect of a ship an official number has been allotted and the name approved by the Director General and the certificate of survey granted by the surveyor, the registrar shall issue to the owners a Carving and Marking Note which shall be returned to the registrar after the carving and marking have been duly carried out and certified by a surveyor.

[10. Marking of ships. - Every ship shall, before registry, be marked permanently and conspicuously to the satisfaction of the registrar as follows:-

(a) her name shall be marked on each of her bows, and her name and the name of her intended port of registry shall be marked on her stern, on a dark background in white or yellow letters or on a light background in black letter which shall be not less than one decimeter or four inches in height and 1.3 centimeters or half an inch in breadth.

(b) her official number and the number denoting her registered tonnage shall be cut in on her main beam.

(c) Her scale of draught marks shall be cut or welded in feet and inches and in metres and decimeters in two columns side by side both forward and aft on the port and star board side respectively. The relative position of the two rows of markings should be separated by a reasonable distance in order to avoid errors in reading them.

In the case of modern type of ships having a raked soft stem and cruiser stern, the marks shall be cut in or welded as close and aft of the stem as possible following the contour of the stem. The marks aft or at the stern shall be cut a short distance forward of the after perpendicular.]

  1. Issue of Certificate of Registry.- On completion of the preliminaries to registry, the registrar shall enter the particulars of the ship in the register book and issue to the owners a certificate of registry.
  2. Acquisition of ships abroad.- (1) If any ship is built or acquired out of India and becomes the property of persons qualified to own an Indian ship, the owner or master of the ship shall apply to the Indian Consular Officer at the nearest port for the issue of a provisional certificate of Indian registry and such officer may, on production of satisfactory proof of ownership, grant the same to the owner or master.
  3. Temporary Pass for unregistered ships.- (1) Where the owner of a ship has applied to the registrar of a port for her registration but there is delay in the issue of the certificate of registry [or where the owner of a ship wants to proceed from a port in India where the ship has been built to the intended port of registry the owner may apply to the registrar of the port for the grant of temporary pass for plying the ship between the ports in India.]

(2) The registrar to whom an application is made under sub rule (1) shall report the particulars of the case to the Director General for authorizing him to issue such a pass.

[(3) The pass shall be granted on Registry Form No. 17 and bear the following endorsement at the back, namely :-

"This is to certify that the Director General has, in pursuance of section 41 of the Merchant Shipping Act, 1958 (44 of 1958), granted permission for the ship within described to pass as an Indian ship from _____________ to ___________ "___________, whose Certificate of Competency/Service is No. _____________ is the master of the said ship".]

  1. Change of name of ship.- (1) A change in the name of a ship already on the Indian register shall not be recorded in the register book unless the proposed change has been advertised in two principal newspapers circulating in the locality where the ship's port of registry is situated and no objection has been lodged with the registrar.

(2) Copies of newspapers in which the advertisement has been published shall be sent to the registrar concerned to whom the Certificate of registry together with the prescribed fee shall be presented for recording the change of name.

  1. Registry of alterations.- (1) Every application for registry of alterations to a ship shall be made to the registrar within one month of the alterations.

(2) If the alterations consist of a change in the dimensions of the engine room or other closed-in spaces, 01 an addition to or removal of a poop or deck house, an increase or decrease in the crew space or an alteration from motor screw to steam screw or vice-versa, the registrar shall record the alterations in the register book and also in the certificate of registry of the ship.

(3) Where the alterations are material, that it to say, alterations in the hull affecting the principal dimensions of a ship or alterations in the means of propulsion, the registrar shall proceed to register the ship anew and thereupon the rules applicable for the first registry shall apply.

  1. Registry anew at ship's port.-(1) Where an application is made to the registrar of a ship's port of registry for registry of alterations and the alterations are such that the ship should be registered anew, the registrar shall call for the certificate of registry and also the declaration of ownership from the owner.

(2) Where a ship is registered anew, the original certificate of registry shall be cancelled, the existing entries in the register in respect of the ship shall be closed and new entries made bringing forward the outstanding encumbrances on the ship.

(3) The original official number allotted to the ship shall be retained.

  1. Registry anew at other port.- (1) Where any such application as is referred to in sub rule 16 is made to the registrar at a port other than the ship's port of registry, the registrar shall provisionally endorse the particulars of the alteration on the ship's existing certificate of registry or grant a provisional certificate of registry. Such certificate shall be given on Registry Form No. 1 with the word 'PROVISIONAL' written before the heading

(2) The registrar at the ship's port of registry shall be advised of the action taken in accordance with sub-rule (1) and the certificate of survey, the carving and marking note, duly certified, and, if the ship has been granted a provisional certificate of registry, the certificate of a registry, shall be forwarded to him.

(3) On receipt of the documents referred to in sub rule (2) and the declaration of ownership from the owner, the registrar of the ship's port of registry shall, issue a new certificate of registry in respect of the ship.

(4) Before the issue of the new certificate, the owner shall surrender the provisional certificate of registry [if any]

  1. Transfer of Port of Registry.- (1) If all persons interested in a ship as owners or mortgages desire that the registry of a ship shall be transferred from one port another port, they shall apply to the registrar of her port of registry who shall refer the application to the Director General for approval.

(2) One receipt of the Director General's approval the registrar concerned, shall forward to the registrar of the intended port of registry an accurate transcript of the particulars of the ship and also the names of the parties appearing in the register book to be interested as owners or mortgages.

(3) The registrar of the intended port of registry shall enter the particulars furnished to him in his register book.

(4) A new certificate of registry shall not be issued until the carving and marking note showing the new port of registry is returned to the registrar of the intended port of registry duly certified by a surveyor and the old certificate of registry has been surrendered.

(5) The fee for the transfer may be paid either at the old or the new port of registry.

  1. Closing of Registry.- (1) Where the registry of a ship is transferred under rule 18, the registrar of the original port of registry shall close the registry.

(2) When a notice under section 39 of the Act is received by a registrar of the ship's port of registry, he shall close the relevant entry in the register book and cancel the certificate of registry, if the certificate has been received by him. In all such cases, the reasons for closing the entry shall be recorded. Provided that the registry shall not be closed so long as there are undischarged mortgages on the register.

(3) The cancelled certificate of registry, if any shall be forwarded to the Director General together with a report.

(4) When the mortgage referred to in the proviso to sub-rule (2) is discharged, the Registrar shall record the discharge in the usual manner and thereafter finally close the registry and report the fact of closure to the Director General.

  1. Transfer of ships, shares, etc.- (1) When the owner of a ship desires to transfer the ship or a share therein, he shall apply to the Registrar of the ship's port of registry for permission to do so with full particulars of the intended transferee.

(2) The Registrar shall, after making such inquiry as he may consider necessary, forward the application, with his recommendation, to the Director General for approval.

  1. Instrument of sale.- (1) A transfer of a registered ship or any share therein shall be effected by an instrument of sale in the appropriation form specified in Schedule I.

Where a consideration other than a money consideration is stated in the instrument of sale and the registrar is in doubt whether it constitutes good consideration or not, he shall refer the matter to the Director General for orders.

(2) In the case of joint ownership, all the joint owners shall join in the execution of the instrument of sale.

  1. Recording of sale transaction.- (1) On production of the instrument of sale accompanied by a declaration of ownership by the transferee together with the prescribed fee, the registrar of the ship's port of registry shall make the necessary entries in the register book and endorse on the instrument the date and hour of the entry. An endorsement regarding the change of ownership shall also be made as soon as possible on the ship's certificate of registry.

[***]

  1. Transmission of property or interest in an Indian ship.- The fee for recording a transmission of property in an Indian ship under section 44 of the Act, or of the interest of a mortgagee in a ship or share under section 54 of the Act shall be as specified in Schedule "II.
  2. Sale of ship by order of Court.- An application for the sale of a ship under sub-section(2) of section 45, of the Act shall be made to the High Court within 60 days from the date of receipt of the report referred to in that sub-section.
  3. Mortgage of ship or share therein.- (1) Every instrument of mortgage of a registered ship shall be in one of the appropriate forms specified in Schedule "I.

(2) On presentation of the mortgage instrument to the registrar of the ship's port of registry, together with the prescribed fee, the registrar shall, if he is satisfied that the instrument is properly executed and that it does not contain notice of any trust, express, implied or constructive, proceed to record the transaction in the register book with the date and hour of acceptance, he shall also endorse on the mortgage instrument the fact of recording and the date and hour of acceptance.

  1. Priority of Mortgage.- When several mortgages on the same ship are recorded in the register book, their respective priorities shall be indicated in the appropriate column by capital letters A, B, C __________ in alphabetical order.
  2. Discharge of Mortgage.- (1) When the mortgage debt is fully discharged, the registrar shall, after satisfying himself that the receipt endorsed on the mortgage instrument is in order and that it is properly witnessed, make the entry relating to the discharge in the register book.

(2) No payment of an installment of a mortgage debt shall be recorded by the registrar in the register book.

  1. Registration of Mortgages executed and Discharged by companies.- Where a mortgage of a ship is executed or discharged by a company, the registrar shall not register the mortgage or enter the discharge unless it has also been registered with the Registrar of Companies under section 134 of the Companies Act, 1956 or, as the case may be, a memorandum of satisfaction has been entered in the register of charges under section 138 of that Act.
  2. Registration of Government ships.- A Government ship may be registered in the same manner as other ships subject to the following modifications, namely :-

(a) The application for registry shall be made by the Secretary of the Ministry or the Head of the Department to whom the management of the ship is entrusted or by any other officer nominated in this behalf by the Central Government or the State Government, as the case may be, and shall contain the following particulars:-

(i) the name and description of the ship;

(ii) a statement of the time when and the place where the ship was built, or if the time and the place are not known a statement to that effect and of her foreign name if any;

(iii) a statement; of the nature of the title to the said ship; and

(iv) the name of the master

(b) no declaration of ownership shall be necessary

(c) the registrar, on receiving such application and on compliance with the necessary formalities, shall enter the ship in the register book as belonging to the Government of India or the State Government, as the case may be;

(d) the transfer of a registered government ship shall be made by an instrument of sale in the appropriate registry form omitting the covenant contained therein and shall be signed on behalf of the transfer or by a person duly authorized by the Central Government or the State Government.

  1. Registry of abandoned ships.- (1) An application for the re-registration of an abandoned or wrecked ship under section 62 of the Act shall specify whether the owner desires to retain the ship's previous name or to have a change.

(2) On completion of the preliminaries as for first registry the registrar shall re-register the ship and make the following entry in the register book in the space allotted for number, date and port of previous registry (if any):-

"Certificate of seaworthiness, dated at _____________, _______________ day of _________19_______ has been given as required under section 62 of the Merchant Shipping Act, 1958".

(3) If the previous registry is at a different port, the registrar shall call for the particulars of the ship from the registrar of that port. All outstanding mortgages or other encumbrances in the previous registry shall be brought forward in the new registry and shall be reported by the registrar at the previous port of registry.

(4) The particulars of the new registry shall be forwarded to the Director "General by the registrar of the port.

  1. Signal Letters.-(1) If the owner of any ship registered in India wishes to obtain signal letters to enable her to be known at sea, he shall make an application to the registrar of the ship's port of registry.

(2) The registrar shall apply for an allotment of signal letters to the Director General who shall control the series.

(3) The signal letters shall be noted in the register book and endorsed on the certificate of registry by the registrar or buy any other officer authorized to do so.

(4) As soon as an allotment of signal letters is made, the Director-General shall send a report to the Adviser, Wireless Planning and Co-ordination, Ministry of Transport and Communications, New Delhi.

  1. Change of name of a Company.- Where a company in whose name a ship has been registered under these rules has changed its name subsequent to registration, the registrar shall, on production of the certificate of incorporation relating to the new name make a note of the change of name in the register book in respect of each ship owned by the company; every such change of name shall be reported to the Directorate General by the registrar.
  2. Change of Master.- When the master having command of registered ship is changed, the owner shall give notice of the, change to the registrar at the port of registry or any other officer authorized by the Central Government in this behalf and produce to him the certificate of registry for endorsing the change. The endorsement shall specify the name of the new master, the date when the change was made and the number of the certificate of competency or service of new master.
  3. Grant of new certificate of registry.- (1) An application for a new certificate of registry under sub-section (1) or (2) of section 36 of the Act shall be made to the registrar at the ship's port of registry.

(2) Every duplicate certificate granted under section 36 shall be clearly marked Duplicate"in red ink.

(3) Where a duplicate certificate has been granted on the ground that the original has been mislaid or lost and such original is subsequently found or received by the owner, he shall forthwith surrender the original certificate to the registrar who shall cancel the same.

  1. Granting of certified copies of extracts from register book.- (1)A certified copy of an entry appearing in the register book may be granted on application.

(2) The fees for inspecting the register book and for obtaining certified copies of entries therein or other documents relating to the registry of ships shall be as specified in Schedule II to these rules.

  1. Central Register.- (1) The Director General shall maintain a central register which shall contain all the entries recorded in the register books kept by the registrars at the ports of registry in India.

(2) On completion of the registry of a ship, the registrar shall immediately transmit to the Director-General a copy of the entry in the register book.

(3) The particulars of every other transaction subsequently recorded in the register book shall also be reported forth with on the appropriate form to the Director General.

  1. Returns and Reports.- On or before the 15th of January each year, every registrar shall submit to the Director-General a return showing the number of ships with their tonnages registered in the register book during the previous year.
  2. Forms.- Every application, certificate, advertisement, declaration, return report or any other documents referred to in these rules shall, if a form therefore has been prescribed in Schedule I to these rules, be in the appropriate form.
  3. Fees.- Fees shall be levied under these rules at the rates and for the purposes specified in Schedule II to these rules.
  4. Penalties.- 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

(See rule 38)

Description of Forms Registry Form No.
Certificate of Indian Registry 1
Provisional Certificate of Registry granted by Indian Consular Officers 2
Declaration of Ownership by Individuals 3
Declaration of Ownership by Joint Owners 4
Declaration of Ownership on behalf of a company 5
Declaration of Ownership or interest on transmission by death of registered owner or mortgagee 6
Declaration of Ownership or interest on transmission by insolvency of registered owner or mortgagee 7
Instrument of Sale (Individuals or Joint Owners) 8
Instruments of Sale (Company) 9
Mortgage to secure Principal Sum and Interest (Individuals or Joint Owners) 10
Mortgage to secure Principal Sum and Interest (Company) 11
Mortgage to secure Account Current, etc.(Individuals or Joint Owners) 12
Mortgage to secure Account Current, etc.(Company) 13
Provisional Certificate of Indian Registry 14
Notice of Name proposed for an Indian ship 15
Notice of change of Name 16
Certificate of Survey 17
Certificate of Survey of a Tug 18
Transcript of Register 19
Transaction subsequent to Registry 20
Application for Signal Letters 21
Application for an Official Number 22
Report of allotment of Signal Letters to the Ministry of Communications, Government of India 23
Carving and Marking Note 24
Annual Return of Ships 25
Register Book Form 26(a) & (b)

 

A detailed summary of the tonnage for this ship is shown on the Certificate of Survey. The number of seamen and apprentices for whom [accommodation] is certified ........................................
I, the undersigned, Registrar of Indian ships at the port of ........................... hereby certify that the ship, the description of which is prefixed to this my Certificate, has been duly surveyed, and that the above description is in accordance with the Register Book; that ................ whose Certificate of Competency or service is No ............................, is the master of the said ship; and that the Name .............................. Residence and Description of the Owner ............................ and Number of Tenth Shares held by .......................... are as follows :-
Name, Residence and Occupation of the Owner Number of Tenth Shares
Dated at ........................................................ the ........................................ day of ................................... one thousand nine hundred
…........................................................................................................Registrar of Indian Ships

NOTICE:

A Certificate of Registry is not a document of title. It does not necessarily contain notice of all changes of ownership, and in no case does it contain an official record of any mortgages affecting the ship. In case of any change of ownership it is important for the protection of the interest of all parties that the change should he registered according to law. Changes of ownership, address or other registered particulars should be notified to the Registrar at the Port of Registry. Should the ship be either actually or constructively lost, taken by he enemy, burnt or broken up or cease for any be an Indian ship, notice thereof, together with the Certificate of Registry, if in existence, should immediately be given to the Registrar of Indian ships at the Port of Registry under a penalty which may extend to Rs. 1000/- for default.

Registry Form No. 1.]

[Certificate Of Indian Registry]

Particulars Of Ship

(Merchant Shipping Act, 1958-Section 34)

Official Number Name of Ship No., date and port of previous Registry No. date and port of previous Registry (if any)
Whether Indian or Foreign Built Whether a steam or Motor ship; and how propelled Where Built When Built Name and Address of Builders
Name of Decks Length from fore-part of stem, to the aft side of the METERS head of the stem post/force side of the rudder stock
Number of Masts Main breadth to outside of plating
Rigged Depth in hold from tonnage deck to ceiling amidships.
Stem Depth in hold from upper deck or ceiling amidships, in the case of two decks and upwards
Stem Depth from top of upper deck at side amidships to bottom of keel.
Build Round of beam on upper deck.
Framework and description of ship Length of engine-room(if any).
Number of Bulkheads

 

PARTICULARS OF PROPELLING ENGINES, etc., as supplied by Builders, Owners, or Engine Makers.
No. of sets Engines Description of Engines Whether Indian Foreign or made When made Name and Address of Makers Reciprocating No. of cylinders in each set Engines Diameter of cylinders Rotary Engines No. of cylinders in each set N.H.P.

B.H.P.

I.H.P.

Estimated speed of ship

No. of Shafts Particulars of Builders. Description Number Loaded pressure. Engines Boilers Engines Boilers Engines Boilers Length of Stroke
PARTICULARS OF TONNAGE
Delete if not applicable The tonnages of this ship in accordance with her certificate of Survey are :-

GROSS TONNAGE............................................................................tons (….................................................................................................cubic meters)

REGISTER TONNAGE............................................................................tons (….................................................................................................cubic meters)

This ship is assigned with a tonnage mark on each side of the ship which is …..............................meters below the upper deck line and when this mark is submerged the above tonnages are applicable.

When the tonnage marks is NOT submerged the following tonnages are applicable :-

GROSS TONNAGE............................................................................tons (….................................................................................................cubic meters)

REGISTER TONNAGE............................................................................tons (….................................................................................................cubic meters)

Provisional Certificate Of Indian Registry

Issued under the provisions of Section 36 (3) of the Merchant Shipping Act, 1958

Official Number Name of Ship No., Date and Port of Registry Whether a Steam or Motor Ship; and how propelled
Number of Decks Framework and description of ship
Number of Masts
Rigged Number of bulkheads
Stem
Stem Number of water ballast tanks, and their capacity in tons.
Build
Measurements
[***Meters]
Length from fore port of stem, to the aft side of the head of the sternpost
Main breadth to outside of plating
Depth in hold from tonnage deck to ceiling amidships
Length of Engine room
 

 

Particulars of P.P. Engines and Boilers

Number and description of engines …..............................................................

Number and diameter of cylinder and stroke …...............................................................

Combined power (estimated horse-power) …...................................................................................

Particulars of boilers …................................................................................................................................

Names and Addresses of (1) engine and (2) boiler makers :

(1) …........................................................

(2) …........................................................

Particulars Of Tonnage

Gross Tonnage No. of tons Cubic Meters Deductions Allowed No. of tons
Under tonnage deck ... On account of space required for propelling power
Space or spaces between decks. On account of spaces provided by way of crew accommodation as follows :-
Turret or trunk (Number of seamen or apprentices for whom accommodation is certified ….............)

Other deductions :

Forecastle
Bridge space
Poop or break
Side houses
Deck houses
Chart house
Spaces for machinery and light and air.
Excess of hatchways.
Gross tonnage

Deductions, as per contra

Register tonnage

 

 

Total

Note 1.-The tonnage of the engine room spaces below the upper deck is ............................... tons and the tonnage to the total spaces framed in above the deck for propelling machinery and for light and air is .......................... tons.

Note 2.-The undermentioned spaces above the upper deck are not included in the cubical contents forming the ship's register tonnage-

Note 3.-The location and tonnage of the boatswains store rooms are as follow-
I, the undersigned ................................... Indian Consul at the Port of ........................................................ hereby certify :-
1. That ............................................................... whose Certificate of Competency or Service is No ....................................... is the Master of the ship.
2. That.........(the Master of the Ship) a person having knowledge of the facts has declared that.
3. That the Name, Residence, and Description of Owner, and Number of Tenth Shares held by ................... to the best of the declarant's knowledge and belief are as follows-
Name, Residence and Occupation of the Owner Number of Tenth Shares
Dated at …...................................................the ….................................. day of …................................ One thousand nine hundred and ….........................Indian Consul.

Note.-This Provisional Certificate of Registry must, within ten days after the first subsequent arrival of the ship at her port of discharge in India, be delivered by the Master to the Registrar of Indian Ships at her port of registry under a fine which may extend to Rs. 500/-.

Registry Form No. 2.

Delete where necessary.

Here insert the facts of the case as stated by the declarant in accordance with Section 36 of the Merchant Shipping Act, 1958.

Issued by the Government of India

Declaration Of Ownership

By individual under Section 29 of the Merchant Shipping Act, 1958 (44 of 1958)

Official Number Name of Ship Time when and place where ship was built
Particulars of previous register i.e., Name, Official No., Date Port of Registry No., Date and Port of present Registry (to be filled in by Registrar) Whether Steam or Motor Ship Horse power of Engines, if any
[***]

Length from fore part of stem to the aft side of the head of the stern post.

Main breadth to outside of plating

Depth in hold from tonnage deck to ceiling amidships

Meters
Number of Tons
Gross Register
and as described in more detail in the certificate of the Surveyor and the Register Book.

I, the undersigned .......................... son of ...................... residing at ....................... occupation ................. place of birth .................. declare as follows :-

I am a citizen of India.*

The above general description of the Ship is correct.

whose Certificate of Competency or Service is No ................................ is the Master of the said Ship.

I am the owner of ........................ share/shares in the said ship.

I solemnly declare that the particulars stated herein are true to the best of knowledge and belief.

Made and Subscribed the ........................................ day of ..................................................19.............. by the above named ............................................. in the presence of .................................

*In order to claim the status of a citizen, a person must satisfy the provision (i) Article 5 or (ii) Article 6 of the Constitution or (iii) the provisions of the Citizen Act, 1955 (57 of 1955).

Note.-Declarations must be made before a Registrar of Indian Ships, a Justice the Peace or a Commissioner of Oaths or an Indian Consular Officer.

The qualification of the person taking the declaration is to be added to signature.

Registry Form No. 3.

Issued by the Government of India

Declaration Of Ownership

By Joint Owners under Section 29 of the Merchant Shipping Act, 1958 (44 of 1958).

Official Number Name of Ship Time when and place where Ship was built
Particulars of previous Registry, i.e., Name, Official No., Date and Port of Registry No., Date and Port of Present Registry (to he filled in by if any Registrar) Whether Steam or Motor Ship Horse pow of Engines, if any
[***]Meters

Length from fore part of stem to the aft side of the head of the stern post

Main breadth to our side of plating

Depth in hold from tonnage deck to ceiling amidships

Number of Tons
Gross Register
and as described in more detail in the certificate of the Surveyor and the Register Book.
JOINT OWNERS
Name Place of residence Occupation Place of birth

Firstly - Each of us, the several persons above-mentioned whose names are hereunto subscribed declares as follows:

  1. .....................................................................................
  2. ....................................................................................
  3. ....................................................................................
  4. ....................................................................................
  5. ....................................................................................

The above general description of the Ship is correct.

................................. whose Certificate of Competency or Service is No............................. is the Master of the said Ship.

Secondly - We the said several persons above-mentioned respectively declare as follows:

We are entitled to be registered as joint Owners of ....................... share/shares in the said Ship.

We solemnly declare that the particulars stated herein are true to the best of our knowledge and belief.

Made and Subscribed the ......................... day of ...................19 .................. by the above named .................... in the presence of ...................

In order to claim the status of a citizen, a person must satisfy the provisions of (i) Article 5 or (ii) Article 6 of the Constitution or (iii) the provisions of the Citizenship Act, 1955 (57 of 1955).

Note. - Declarations must be made before a Registrar of Indian Ships, a Justice of the Peace or a Commissioner of Oaths or an Indian Consular Officer.

The qualification of the person taking the declaration is to be added to his signature.

Registry Form No. 4.

Issued by the Government of India

Declaration Of Ownership

On Behalf of Company under Section 29 of the Merchant Shipping Act, 1958 (44 of 1958)

Official Number Name of Ship Time when and place where ship was built
Particulars of previous registry, i.e., Name, Official No., Date and Port of Registry No., Date and Port of present Registry (to be filled in by Registrar) Whether Steam Motor Ship Horse Power of Engines,if any
[***]Meters

Length from fore part of stem to the aft side of the head of the stern post

Main breadth to outside of plating

Depth in hold from tonnage deck to ceiling amidships

Number of Tons
Gross Register
and as described in more detail in the Certificate of the Survey or and Register Book.

I, the undersigned ....................... son of .............. residing at ................... occupation ......................... place of birth ...................... authorised by the .......................... under its common seal (which authorisation in annexed hereto) declare as follows-

The said Company was registered under the Companies Act, 1956, on the ................... day of ....................... 19 ................ and has its registered office at Section 21 of the Merchant Shipping Act, 1958 (44 of 1958), viz.-

(i) That the principal place of business is at ................ in India;

(ii) That at least 75 per cent. of the share capital of the Company is held by citizens of India;

(iii) That not less than three-fourths of the total number of Directors of the Company are citizens of India;

(iv) That the Chairman of the Board of Directors and the Managing Director or Managing Directors, if any, of the Company are citizens of India;

and

(v) That the Managing Agents of the Company are citizens of India; (or, in case a Company is the Managing Agent).

That the Managing Agent is a Company which satisfies the requirements of sub-clauses (i), (ii), (iii) and (iv) of Cl. (b) of Section 21 of the Merchant Shipping Act, 1958.

The above general description of the Ship is correct.

....................... whose Certificate of Competency or Service is No........................... is the Master of the said Ship. The said Company has .................... shares in the Ship and is entitled to be registered as owner. I solemnly declare that the particulars herein are true to the best of my knowledge and belief.

Made and Subscribed the ................... day of ...................... 19 ............................. by the above named .................................... in the presence of .............................................................................

............................................................................................................................................................................................»..................................

Note :-Declarations must be made before a Registrar of Indian Ships, a Justice of the Peace or a Commissioner of Oaths or an Indian Consular Officer.

The qualification of the person taking the declaration is to be added to his signature.

In order to claim the status of a citizen, a person must satisfy the provisions of (i) Article 5 or (ii) Article 6 of the Constitution or (iii) the provisions of the Citizenship Act, 1955 (57 of 1955).

Registry Form No. 5.

Issued by the Government of India

Declaration By Representative Of A Deceased Registered Owner Of Mortgagee Taking By Transmission

(Merchant Shipping Act, 1958, Sections 44 & 54)

Official Number Name of Ship No., Date and Port of Registry
Whether a Steam or Motor Ship Horse Power of Engines
[***]Meters

Length from fore part of stem to the aft side of the head of the stem post

Main breadth to outside of plating

Depth in hold from tonnage deck to ceiling amidships

Number of Tons
Gross Register
and as described in more detail in the Certificate of the Surveyor and the Register Book.
Name(s) Father's Name(s) Place of Residence Occupation Place of Birth

I/each of us, the several persons, above-mentioned whose name(s) is/are hereunto subscribed declare as follows :-

(a) ........................ I/We declare that ............................... the person appearing by the Register Book to be the (b) ....................... of ...................... share/shares in the Ship above described died at ................................ (c)

I am entitled to be registered as owner/mortgagee of .................. share/shares in the said ship.

I solemnly declare that the particulars stated herein are true to the best of my knowledge and belief.

Made and subscribed this ....................... day of .................... 19 ................................................. by the above named ........................................................................ in the presence of ..........................................................................................................................................................

(a) In the case of ownership, here state "I am" (or "we are") "an Indian citizen" (or "Indian citizens"). [In order to claim the status of a citizen, a person must satisfy the provisions of (i) Article 5, or (ii) Article 6 of the Constitution or (iii) the provisions of the Citizenship Act, 1955 (57 of 1955)].

(b) "Owner" or "Mortgagee".

(c) Here insert "on the ................. day of .................. having first duly made his will dated the ................... day of ................... whereby he appointed (me or us) executor, and (I or we) proved his said will on the ................. day of ........................in the court of .................... (or). ............................... on the ................... day of ................... intestate, and that letters of administration of his estate and effects were on the ................... day of ...................... 19 ............................, duly granted to (me or us) by the court of ..........................

"Declarations must be made before a Registrar of Indian Ships, a Justice of the Peace, Commissioner for Oaths, or an Indian Consular Officer.

The qualification of the person taking the declaration is to be added to his signature.

Note.-This declaration should be accompanied by a succession certificate, probate or letters of administration, as the case may be, under the Indian Succession Act, 1925, or a duly certified copy thereof.

Priced.

Registry Form No. 6.

Issued by the Government of India

Declaration Of Ownership Or Interest On Transmission By Insolvency Of Registered Owner Or Mortgagee

(Merchant Shipping Act, 1958, Section 44 & 54)

Official Number Name of Ship No., Date and Port of Registry
Whether a Steam or Motor Ship Horse Power of Engines
[***]Meters

Length from fore part of stem to the aft side of the head of the stem post

Main breadth to outside of plating

Depth in hold from tonnage deck to ceiling amidships

Number of Tons
Gross Register
and as described in more detail in the Certificate of the Surveyor and the Register Book.
Name(s) Father's Name(s) Place of Residence Occupation Place of Birth

I/each of us, the several persons, above-mentioned whose name(s) is/are hereunto subscribed declare as follows :-

(a) .............................. The person appearing by the Register Book to be the (b) ................. of ............. share/shares in the Ship above describe was on the .................... day of .................. One thousand nine hundred and ............................ adjudged insolvent by the (c) appointed trustee of the property of the said ................ and (d) .................. entitled to be registered as (e) ...................... of the said ....................... share/shares of the ship.

I am entitled to be registered as owner/mortgagee of .................. share/shares in the said ship.

I solemnly declare that the particulars stated herein are true to the best of my knowledge and belief.

Made and subscribed this ....................... day of ................... ...................................19 ..............................., by the abovenamed in the presence of ..................................................................................

(a) In the case of ownership, here state "I am" (or "we are") "an Indian citizen" (or "Indian citizens"). [In order to claim the status of a citizen, a person must satisfy the provisions of (i) Article 5, or (ii) Article 6 of the Constitution or (iii) the provisions of the Citizenship Act, 1955 (57 of 1955)].

(b) "Owner" or "Mortgagee".

(c) Here state name of Court.

(d) "I am" or "we are".

(e) "Owner" or "Mortgagee".

**Declarations must be made before a Registrar of Indian ships, a justice of the Peace, a Commissioner for Oaths, or an Indian Consular Officer.

The qualification of the person taking the declaration is to be added to his signature.

Priced.

Registry From No. 7.

Issued by the Government of India

Instrument Of Sale (Individuals Or Joint Owners)

(Merchant Shipping Act, 1958, Section 42)

Official Number Name of Ship No., Year and Port of Registry Whether a Steam or Motor Ship Horse Power of Engines
[***]Meters

Length from fore part of stem to the aft side of the head of the stem post, Number of Tons ….......................................

Main breadth to outside of plating, Gross ….....................................

Depth in hold from tonnage deck to ceiling amidships, Register...........................................................

and as described in more detail in the Certificate of the Surveyor and the Register Book

(a) .......................... the undersigned (b) ................................... in consideration of the sum of ........................ paid to (c) .................... by (d) ................... the Receipt whereof is hereby acknowledged, transfer .......................... Shares in the Ship above particularly described, and in her boats, and appurtenances, to the said ............................

Further (a) ...................... the said ....................... for (e) ......................... heirs covenant with the said ......................... and (j) ....................... assigns, that (a) .............................. have power to transfer in manner aforesaid the premises hereinbefore expressed to be transferred, and that the same are free from encumbrances (g) ....................................

In witness whereof (a) ................... have hereto subscribed (h) ........................ name ...................... and affixed (h) ....................... seal .................. this .............. day of ....................... One thousand nine hundred and ..............

Executed by the above-named .................in the presence of (i)

(a) "I" or "we". (b) Here insert full name and address, wit description of the transferor or transferors. (c) "Me" or "us", (d) Here insert full name and address of transferee or transferees with their description in the case of individals, and adding "as Joint Owners" where such in the case. (e) "Myself and my" "ourselves and our". (f) "His", "her", "their" or "its". (g) If there be any subsisting Mortagage, add "save as appears by the Registry of the said Ship". (h)"My" or "our".(i) Names, address, and description of at least two witnesses.

Space for signature and Seal.

Note.-A purchaser of a Registered Indian Ship does not obtain a complete title until the Instrument of Sale has been recorded at the Port of Registry of the Ship; and neglect of this precaution may entail serious consequences.

Note.-Registered Owners or Mortgagees are reminded of the importance of keeping the Registrar of Indian Ships informed of any change of residence on their part.

Issued by the Government of India

Instrument of Sale(Company)

(Merchant shipping Act, 1958, Section 42)

Official Number Name of Ship No., Date and Port of Registry Whether a Steam or Motor Ship Horse Power of Engines
[***Meters]

Length from fore part of steam to the aft side of the head of the stern post.

Main breadth to outside of plating.

Depth in hold from tonnage deck to ceiling amindships

Number of tons

Gross.................

Register

And as described in more details in the Certificate of the surveyor and the Register Book.

We, (a) .......................... having our principal place of business at ............................. in consideration of the sum of ............................ paid to us by ............................ of (b)the Receipt where of is hereby acknowledged, transfer ......................... Shares, in the Ship above particularly described, and in her boats, and appurtenances, to the said............................

Further we, the said ............................ for ourselves and our successors covenant with the said .......................... and (c) ........................ assigns, that we have power to transfer in manner aforesaid the premises hereinbefore expressed to be transferred, and that the same are free from encumbrances (d) ....................

In witness whereof we have hereunto affixed our common seal this ........................ day of ....................... One thousand nine hundred and ..........................

The Common Seal of the ....................... was affixed hereunto in the presence of (e).

(a) Here insert title in full of the Company. (b) Here insert address in full and description of transferee or transferees. (c) "His", "her" or "their". (d) If there be any subsisting Mortgage, add "save as appears by the Registry of the said Ship".

(e) Description of at least two Witnesses, Directors, Secretary, etc. (as the case may be).

Note.-A purchaser of a Registered Indian Ship does not obtain a complete title until the Instrument of Sale has been recorded at the Port of Registry of the Ship; and neglect of this precaution may entail serious consequences.

Note.-Registered Owners or Mortgagees are reminded of the importance of keeping the Registrar of Indian Ships informed of any change of residence on their part.

Issued by the Government of India

Mortgage(to secure Principal Sum and Interest)

(Individual or Joint Owners)

(Merchant Shipping Act, 1958, Section 47, 48 & 53.)

Official Number Name of Ship No, Date and Port of Registry
Whether a Steam or Motor Ship Horse Power of Engines
***Meters

Length from fore part of Stem, to the aft side of the head of the stern post.

Main breadth to outside of plating.

Depth from top of deck at side amidships to bottom of keel

Number of tons
Gross Register
and as described in more detail in the Certificate of to Surveyor and the Register Book.

(a) ........................ the undersigned (b) .................... son of ...................... in consideration of .................... this day lent to (c) ....................... by (d) ................ do hereby for (e) ................... and (f) .................... heirs, executors or administrators covenant with the said ........................ Firstly, that (a) ................................ or (J) ................ heirs, executors, or administrators, will pay to the said ......................... the said sum of ........................ together with interest thereon at the rate of ...................... percent per annum on the (g) .................... day of .................. next; and secondly, that if the said principal sum is not paid on the said day (a) .................... or (f) ....................................... heirs, executors or administrators, will, during such time as the same or any part thereof remains unpaid pay to the said ................... interest on the whole or such part thereof remains unpaid pay to the said ............................... interest on the whole or such part thereof as may for the time being remain unpaid, at the rate of ................... per cent per annum, by equal half-yearly payments on the ................... day of ........................ and ....................... day of ...................... in every year; and for better securing to the said ................... the re-payment in manner aforesaid of the said principal sum and interest (a) ....................... hereby mortgage to the said ........................ shares of which (h) ...................... the Owner ................. in the Ship above particularly described, and in her boats, and appurtenances. Lastly, (a) .................... for (e) .................... and (f) .........................heirs, executors or administrators covenant with the said ......................... and .................. assigns that (a) ........................ have power to mortgage in manner aforesaid the above-mentioned shares, and that the same are free from encumbrances (i).......................

In witness whereof(a)................have hereto subscribed(f) ..............name.................and affixed(f).................seal.....................this.................day of................One thousand nine hundred and ..................

Executed by the above-named ..................... in the presence of (j)

(a) "I" or "we".

(b) Here insert full name and address with description of the mortgagor or mortgagors.

(c) "me" or "us".

(d) Here insert full name and address of mortgagee or mortgagees with their description in the case of individuals, and adding "as joint mortgagees" where such is the case.

(e) "myself" or "ourselves".

(f) "my" or "our".

(g) Insert the day fixed for payment of principal as above.

(h) "I am" or "we are".

(i) If any prior encumbrance add, "save as appears by the registry of the said ship".

(j) Name, address and description of at least two witnesses.

Space for signature and seal.

Registry Form No.10

Priced.

Note.-The prompt registration of a Mortgage Deed at the Port of Registry of the

Ship is essential to the security of the Mortgagee, as a Mortgage takes its priority from the date of production for Registry, not from the date of the instrument.

Note.-Registered Owners or Mortgagees are reminded of the importance of keeping the Registrar of Indian Ships informed of any change of residence on their part.

N.B. - In the case of Transfer it must be made by Endorsement in one of the following forms:

Transfer Of Mortgage

by Individual or Joint Owners

(a) .......................... the within mentioned ......................... son of ................. in consideration of ....................... this day paid to (b) ............................ by ................................ hereby transfer to (c) .................... the benefit of the within-written security.

In witness whereof (a) .......................... have hereunto subscribed (d) ..........................name ................... and affixed (d) ...................... seal ...................... this ....................... day of ....................... one thousand nine hundred and ........................... Executed by the above-named ..............................in the presence of (e)

(a) "I" or "wet'.

(b) "me" or "us".

(c) "him", "them" or "it".

(d) "my" or "our".

(e) Name, address and description of at least two witnesses.

Transfer Of Mortgage

by Company or Body Corporate

The within mentioned ............................. in consideration of ......................... this day paid to it by ....................... hereby transfer to (c) ................... the benefit of the within-written security. In witness whereof we have hereunto affixed our common seal this ...................... day of ............................. one thousand nine hundred and ....................

The Common Seal of the .........................................................

was affixed in the presence of

N.B. - In case mortgage is paid off, a Memorandum of its Discharge in one of the following forms must be used :

By Individual Or Joint Owners

Received the sum of ............................ in discharge of the within-written security. Dated at .............................. this ................... day of ....................... 19 ........................

Witness (e) ................................. of ......................

By Company Or Body Corporate

Received the sum of .......................... in discharge of the within-written security. In witness whereof we have hereunto affixed our common seal this .............................. day of ....................19 ................... at .................

The Common Seal of .................................................................

was affixed in the presence of

Mortgage (to secure Principal Sum and Interest)

(Company)

(Merchant Shipping Act, 1958, Section 47,48 & 53)

Official Number Name of Ship No., Date and Port of Registry
Whether a Steam or Motor Ship Horse Power of Engines
***Meters

Length from fore part of stem to the aft side of the head of the stem post

Main breadth to outside of plating

Depth in hold from tonnage deck to ceiling amidships

Number of Tons
Gross Register
and as described in more detail in the Certificate of the Surveyor and the Register Book.

We, (a) .............................. in consideration of ................................. this day lent to us by (b) ................. do hereby for ourselves and our successors covenant with the said ...................... and (c) .................. assigns firstly that we or our successors, will pay to the said ....................... or (c) .................... assigns the said sum of .......................... together with the interest thereon at the rate of ......................... per cent per annum on the (d) .................... day of ................. next; and secondly, that if the said principal sum is not paid on the said day, we or our successors will, during such time as the same or any part thereof remains unpaid, pay to the said ................. or (c) .................... assigns, interest on the whole or such part thereof as may for the time being remain unpaid, at the rate of ....................... percent per annum, by equal half-yearly payments on the ...................... day of ......................... and ...................... day of .................... in every year; and for better securing to the said ...................... the repayment in manner aforesaid of the said principal sum and interest we hereby mortgage to the said ........................ share/shares, of which we are the Owners in the Ship above particularly described, and in her boats, and appurtenances. Lastly, we for ourselves and our successors covenant with the said ......................... and (c) .................. assigns that we have power to mortgage in manner aforesaid the above-mentioned shares, and that the same are free from encumbrances(e).....................................................................................

In witness whereof we have hereunto affixed our common seal this day of ......................... One thousand nine hundred and...............................

The common seal of the .........................................................................was affixed hereunto in the presence of....................................

Note.-The prompt registration of a Mortgage Deed at the Port of Registry of the Ship is essential to the security of the Mortgagee, as a Mortgage takes its priority from the date of production for Registry, not from the date of the instrument.

Note.-Registered Owners or Mortgagees are reminded of the importance of keeping the Registrar of Indian Ships informed of any change of residence on their part.

(a) Name in full of Company together with its principal place of Business.

(b) Full name, address and description of mortgagee.If joint mortgagees are concerned they must be so described. If the mortgagee is a Company, the full title and address must be given.

(c) "his", "their" or "its".

(d) Insert the day fixed for payment of principal as above.

(e) If any prior encumbrance add, "save as appears by the Registry of the said Ship".

Descriptions of witnesses, Directors, Secretary, etc. (as the case may be).

Registry Form No. 11.

Priced.

N.B. - In the case of Transfer it must be made by Endorsement in one of the following forms :

Transfer Of Mortgage-by Individual or Joint Owners.

(a) ............................. the within-mentioned .............................. in consideration of ....................... this day paid to (b) ......................... by ........................ hereby transfer to (c) ....................... the benefit of the within-written security. In witness whereof (a) ...................... have hereunto subscribed (d) ....................... name ............................. and affixed (d) ................... seal this day of .................. one thousand nine hundred and ..........................

Executed by the above-named ..................................... in the presence of (e)

Transfer Of Mortgage-by Company or Body Corporate.

The within-mentioned ............................... in consideration of ............................ this day paid to it by ............................... hereby transfer to (c) ............................. the benefit of the within-written security. In witness whereof we have hereunto affixed our common stall this ........................ day of ...................... one thousand nine hundred and ...................

The Common Seal of the ..........................................................

................................. was affixed in the presence of ........................................

(a) or "we".

(b) "me" or "us".

(c) "him", "them" or "it".

(d) "my" or "our".

(e) Name, address & description of at least two witnesses.

N.B. - In case a Mortgage is paid off, a Memorandum of its Discharge in one of the following forms must be used.

By Individual Or Joint Owners

Received the sum of ........................ in discharge of the within-written security. Dated at ........................ this .............. day of ......................... 19

Witness (e) ...................................... of ....................

By Company Or Body Corporate

Received the sum of ......................... in discharge of the within-written security. In witness whereof we have hereunto affixed our common seal this .......................... day of ....................19 ................. at ................

The Common Seal of the .......................................................was affixed in the presence of.........................................................

Issued by the Government of India

Mortgage (to secure Account Current, etc.)

(Individuals Or Joint Owners)

(Merchant Shipping Act, 1958, Section 47,48 & 53.)

Official Number Name of Ship No., Date and Port of Registry
Whether a Steam or Motor Ship Horse Power of Engines
[***Metres]

Length from fore part of stem, to the aft side of head of the stern post

Main breadth to outside of plating.

Depth in hold from tonnage deck to ceiling amidships.

Numbers of tons
Gross Register
and as described in more detail in the Certificate of the Surveyor and the Register.

Whereas(a)............................................................................... Now (b) ............................ the undersigned ......................... in consideration of the premises for (c) ......................... and (d) ...................... heirs, covenant with the said and (e) ...................... assigns, to pay to him or them the sums for the time being due on this security, whether by way of principal or interest, at the times and manner aforesaid. And for the purpose of better securing to said ............................. the payment of such sums as last aforesaid, (b) ........................ do hereby mortgage to the said ................... shares, of which (f) ................................. am/are the Owner .......................... in the Ship above particularly described, and in her boats and appurtenances.

Lastly, (b) .......................... for (c) ........................ and (d) ......................... heirs covenant with the said .......................... and (e) .......................... assigns that (b) ......................... have power to mortgage in manner aforesaid the above mentioned shares, and that the same are free from encumbrances (g) ........................

In witnesses whereof (b) .............................. have hereto subscribed (d) ........................ name .......................... and affixed (d) ...................... Seal ................... this ................... day of .......................... One thousand nine hundred and ........................

Executed by the above-named .................................................

in the presence of.......................................................................

(a) Here state by way of recital that there is an account current between the Mortgagor (giving his address and description and if Joint Owners are concerned describing them as such) and the Mortgagee (giving his address and description. If the Mortgagee is a Company or a Body Corporate the full title and address must be given and if Joint Mortgagees are concerned they must be so described), and describe the nature of the transaction so as to show how the amount of principal and interest due at any given time is to be ascertained, and the manner and time of payment.

(b) "I" or "we".

(c) "myself" or "ourselves".

(d) "my" or "our".

(e) "his" or "their".

(f) "I am" or "we are".

(g) If any prior encumbrance add, "save as appears by the Registry of the said Ship".

Name, address and description of at least two witnesses.

Note.-The prompt registration of a Mortgage deed at the port of Registry of the Ship is essential to the security of the Mortgagee, as a Mortgage takes its priority from the date of production for registry, not from the date of the instrument.

Note.-Registered Owners or Mortgagees are reminded of the importance of keeping the Registrar of Indian Ships informed of any change of residence on their part.

Registry Form No. 12.

Priced.

Mortgage (to secure Account Current, etc.)

(Individuals Or Joint Owners)

N.B. - In case of Transfer it must be made by Endorsement in one of the following forms.

TRANSFER OR MORTGAGE-by Company or Joint Owners  
(a)"I" or "we". (a) ............................. the within-mentioned ................... in consideration of ...................... this day paid to (b) ............................ by .................. hereby transfer to (c) ......................... the benefit of the within-written security. In witness whereof (a) .......................... have hereunto subscribed. (d) ............................... name ........................ and affixed (d) ............................ seal ................... this ................ day of .......................... one thousand nine hundred and ................ Executed by the above-named....................in the presence of (e)

 

 
(b)"me" or "as."  
(c)"him", "them" or "it".  
(d)"my" or "our".  
(e)Name, address and description of not less than two witnesses.  
TRANSFER OR MORTGAGE-by Company or Body Corporate  
(c)"him", "them" or "it" The within-mentioned ........................ in consideration of ....................... this day paid to it by ......................... hereby transfer to (c) ...................... the benefit of the within-written security. In witness whereof we have hereunto affixed our common seal this ....................... day of ...................... one thousand nine hundred and .....................................

The Common Seal of the was affixed in the presence of.................................

 

N.B. - In case a Mortgage is paid off, a Memorandum of its Discharge in one of the following forms must be used.

By Individuals Or Joint Owners

Received the sum of .............................. in discharge of the within-written security. Dated at ............................... this ..........................day of ..................... 19 .......................

Witness (e) ...............of ....................................

By Company Or Body Corporate

Received the sum of ......................................................................... in discharge of the within-written security. In witness whereof we have hereunto affixed our common seal this ..................................... day of ...................... 19 ................. at ......................

The Common Seal of the ...........................was affixed in the presence of ...................................................................................................

Issued by the Government of India

Mortgage (to secure Account Current, etc.)

(Company)

(Merchant Shipping Act, 1958-Sec. 47,48 and 53)

Official No. Name of Ship No., Date and Port of Registry Whether a Steam or Motor Ship Horse Power of Engine
[***Meters]

Length, from fore part of stem, to the aft side of the head of

the stem post Number of

Main breadth to outside of plating. Tons Gross

Depth in hold from tonnage deck to ceiling amidships Register

Number of Tons

Gross

Register

and as described in more detail in the Certificate of the Surveyor and the Register Book.

Whereas (a) ....................................... Now we the (b) ....................... in consideration of the premises for ourselves and our successors covenant with the said ............................ and (c) .................. assigns, to pay to him, them or if the sums for the time being due on this security, whether by way of principal or interest, at the times and manner aforesaid. And for the purpose of better securing to the said .......................... the payment of such sums as last aforesaid, we do hereby mortgage to the said .......................... shares, of which we are the Owners in the Ship above particularly described, and in her boats and appurtenances.

Lastly, we for ourselves and our successors, covenant with the said ....................... and (c) .................. assigns that we have power to mortgage in manner aforesaid the above mentioned shares and that the same are free from encumbrances (d) .........................

In witness whereof we have hereunto affixed our common seal this ......................... day of ............................ One thousand nine hundred and ..................

The Common Seal of the .........................................................was affixed hereunto in the presence of ....................................

(a) Here state by way of recital that there is an account current between the Mortgagor (describing the Company and giving its address), and the Mortgagee (giving address and description), and describe the nature of the transaction so as to show how the amount of principal and interest due at any given time is to be ascertained, and the manner and time of payment.

(b) Name of the Company.

(c) "his", "their" or "its".

(d) If any prior encumbrance add, "save as appears by the Registry of the said Ship."

Signatures and description of at least two witnesses, i.e., Directors, Secretary, etc. (as the case may be).

Note.-The prompt registration of a Mortgage Deed at the Port of the registry of the Ship is essential to the security of the Mortgagee, as a Mortgage takes its priority from the date of production for registry, not from the date of instrument.

Note.-Registered Owners or Mortgagees are reminded of the importance of keeping the Registrar of Indian Ships informed of any change of residence on their part.

Registry Form No. 13.

Priced.

Mortgage (to secure Account Current, etc.)

(Company)

N.B. - In case of Transfer it must be made by Endorsement in one of the following forms :

TRANSFER OR MORTGAGE-by Company or Joint Owners  
(a)"I" or "we". (a) ............................. the within-mentioned ................... in consideration of ...................... this day paid to (b) ............................ by .................. hereby transfer to (c) ......................... the benefit of the within-written security. In witness whereof (a) .......................... have hereunto subscribed. (d) ............................... name ........................ and affixed (d) ............................ seal ................... this ................ day of .......................... one thousand nine hundred and ................

Executed by the above-named....................in the presence of (e)

 

 
(b)"me" or "as."  
(c)"him", "them" or "it".  
(d)"my" or "our".  
(e)Name, address and description of not less than two witnesses.  
TRANSFER OR MORTGAGE-by Company or Body Corporate  
(c)"him", "them" or "it" The within-mentioned ........................ in consideration of ....................... this day paid to it by ......................... hereby transfer to (c) ...................... the benefit of the within-written security. In witness whereof we have hereunto affixed our common seal this ....................... day of ...................... one thousand nine hundred and .....................................

The Common Seal of the was affixed in the presence of.................................

 

N.B. - In case a Mortgage is paid off, a Memorandum of its Discharge in one of the following forms must be used.

By Individuals Or Joint Owners

Received the sum of ............................ in discharge of the within-written security. Dated at ...................... this ................. day of .................... 19 ..................

Witnesses (e) ............................. of ...................

By Company Or Body Corporate

Received the sum of ............................. in discharge of the within-written security.

In witness whereof we have hereunto affixed our common seal this ...................... day of ...................... 19 ................ at ..................

The Common Seal of the ......................................................

was affixed in the presence of ........................................................

Issued by the Government of India

Provisional Certificate Of Indian Registry

[Merchant Shipping Act, 1958, Section 40 (1)]

Expiring on or before the ........................ day of ................ 19 ...................... (see footnote)

Name of Ship(a) Where and when Built Steam or Motor Ship, how propelled
Number of Decks Framework and description of ship.
Number of Masts Number of bulkheads
Rigged
Stem
Stern Number of water ballast tanks and their capacity in tons.
Build
Measurements
[***Meters]

Length from the fore part of stem to the aft side of the head of the stern post.

Main Breadth to outside of plating.

Depth in hold from tonnage deck to ceiling amidships.

Length of engine room.

Combined Horse Power.

Name and address of engine maker

PARTICULARS OF TONNAGE
GROSS TONNAGE No. of tons Cubic DEDUCTIONS
Metres ALLOWED No. of tons
Under tonnage deck On account of spaces required for propelling power.
Space or spaces between decks.
Turret or Trunk
For ecastle On account of spaces provided by way of crew accommodation as follows :-
Bridge Space
Poop or Break
Side Houses
Deck House (Number of seamen and apprentices for whom accommodation is certified …...........)
Chart House
Spaces for machinery and light and air
Excess of Hatchways Other deductions :
Gross tonnage
Deductions, as per contra
Register tonnage Total..............................................

Note 1.-The tonnage of the engine room spaces below the upper deck is ................... tons and the tonnage of the total spaces framed in above the upper deck for propelling machinery and for light and air is ................. tons.

Note 2.-The undermentioned spaces above the upper deck are not included in the cubical contents forming the ship's registered tonnage.............................

Note 3.-The location and tonnage of the boatswains store rooms are as follows:

I, the undersigned ......................... Indian Consul at the Port of ................... hereby certify :

  1. That the Ship, the description of which is prefixed to this my Provisional Certificate, has been duly surveyed, and that the above description is true. (b)
  2. That ................... of ................ is Master of the said Ship.
  3. That the person or persons whose names are hereunder written purchased at.............. on the ................ day of ...................19 ................. all the shares in the above Ship.

Or

  1. That the Ship was built at ....................... on account of the person or persons whose names are hereunder written.
Name, Residence and Occupation of the Owner Number of Tenth Shares
Dated at................ the ................. day of ............ one thousand nine hundred and............................. Indian Consul.

Note.-This Provisional Certificate of Registry, issued under the provisions of Section 40 (1) of the Merchant Shipping Act, 1958, continues in force only until that .................. day of ................. 19 ......................., or until the Ship completes her voyage from ...................... to some port where there is a Registrar of Indian Ships, whichever first happens.

(a) The name of the Ship to be inserted should be the existing foreign name unless a change of name has been authorised by the Director General of Shipping. (b) If this Ship has not been surveyed for the purpose, the Consul must insert the description as fully and accurately as he can stating how he has procured it. *Strike out inapplicable words. t Here insert the date six months from the date of issue of this certificate.

Registry Form No. 14.

Notice Of Name Proposed For An Indian Ship

(Merchant Shipping Act, 1958, Section 55) Note.-This form is not to be used for an application to change the name of a ship already on the Register.

NAME PROPOSED (block letters)

alternative name(s) in order or preference should be given in case the first name cannot be authorised.

2. IF A NEW SHIP state :
(a) Name and Address of Builder.
(b) Yard No.
3. IF SHIP HAS BEEN PURCHASED state:-
(a) Previous Foreign name(s) if any.
(b) Port at which ship is now lying.
4. TONNAGE of ship (approx) and method of propulsion, steam, or motor.
5. PROI'OSEI.) TRADE OF SHIP.
6. PROPOSED DATE and PORT OF
Registry
7. NAME and ADDRESS OF OWNER.
Applicant's Signature ........................

Address ..............................

.................19 ....................

The Registrar of Indian Ships,

Forwarded
......................Registrar of Indian Ships.

....................19 ......................

The Director General of Shipping, Bombay.

CERTIFICATE OF DIRECTOR GENERAL OF SHIPPING

I certify that the name ............................. is not already the name of a registered Indian ship, or so similar to a registered name as to be calculated to deceive.

The Registrar of Indian Ships, .................... Director General of Shipping .....................19 ..............

This certificate when permissive is to be retained by the Registrar at the port of registry.

If the ship is not registered within twelve months of the date of this certificate, the authority will be considered to have lapsed, but the authority may be renewed if sufficient cause is shown.

Registry Form No. 15.

Dear Sir,

I refer to your application ....................... for permission to change the name of the ship ...................... to ................ and have to request that you will advertise the proposed change, in the terms stated on the back of this letter, in two of the principal newspapers circulating in the Port of ..........................

Provided that no objection is lodged with the Registrar of Indian Ships at .................... within ten days from the date upon which the later of the two advertisement appears, this Directorate will be prepared to authorise the change of name.

Copies of the newspapers containing the advertisement should be sent to the Registrar of Indian Ships at ...................... to whom the Certificate of Registry of the '[Ship] should be produced for endorsement of the change.

Yours faithfully,

Director General Of Shipping.

Registry Form No. 16.

Official Notice

Proposal To Change A Ship's Name

I ........................... of ......................... hereby give notice that in consequence of.................................................................

I have applied to the Director General of Shipping under Section 65 of the Merchant Shipping Act, 1958, in respect of the ship ....................... of ...................... Official Number ....................... of gross tonnage ...................... tons, register tonnage ........................ tons, heretofore owned by ................................... for permission to change her name to ....................... and to have her registered in the new name at the port of ....................... as owned by ..........................

Any objections to the proposed change of name must be sent to the Registrar of Indian Ships at .......................... within ten days from the appearance of this advertisement.

Dated at ......................................... this .................. day of ................... 19 .............

(Signed) .....................................

Note. - It is particularly requested that the advertisement may be made in the above form; otherwise delays may arise.

State here the reason for the change of name.

If owned by several owners the names and addresses of all upon the register must be given.

Issued by the Government of India

[Certificate Of Survey]

(Merchant Shipping Act, 1958,-Sec. 27)

Name of Ship Port of Intended Registry Name and Official Number if there has been any former Registry
Whether Indian or Foreign Built, Whether a Steam or Motor Ship propelled, how Where Built, When Built, Name and address of Builders
Numbers of decks, Length from fore-part of stem, to aft side of the head of the stem post/fore side of the rudder stock. METRES
Number of masts, Main breadth to out side of plating
Rigged, Depth in hold from tonnage deck to ceiling amidships
Stem, Depth in hold from upper deck to ceiling amidships, in the case of two decks and upwards,
Stem, Depth from top of upper deck at side amidships to bottom of keel
Build, Round of beam on upper deck
Framework and description of Ship, Length of engine-room (if any)
Number of Bulkheads,

Particulars Of Tonnage

Gross Tonnage With exempted Tween Deck Without exempted Tween Deck Deductions allowed Cubic Metres
Under Tonnage Deck Cubic Metres On account of space required for Propelling Power.
Space or Spaces between Decks. On account of Spaces provided by way of crew accommodation as follows:-
Turret or Trunk Number of seamen or apprentices for whom accommodation is certified.
Forecastle
Bridge Space
Poop
Break Other deductions.
Side Houses
Deck Houses
Chart Houses
Spaces for machinery, light and air
Excess of Hatchways
Gross Tonnage
Deduction, as per Contra
Register Tonnage
Tonnage Mark not submerged Tonnage Mark submerged

Note: 1. The tonnage of the engine room spaces below the tonnage deck is ............................ cubic metres and the tonnage of the total spaces framed in above the tonnage deck for propelling machinery and for light and air is ........................ cubic metres.

Note : 2. The undermentioned spaces above the tonnage deck are not included in the cubical contents forming the ship's register tonnage.

Note : 3. The location and cubic capacity of the boatswains store rooms are as follows :

I, the undersigned Surveyor appointed under Section 9 of the Merchant Shipping Act, 1958 having surveyed the above named ship hereby certify that the above particulars are true and that her name is marked on each of her bows and her name and the Port of Registry are properly marked on a conspicuous part of her stem and a scale of metres denoting her draft are marked on each side of her stem and of her stern post prescribed.

Dated at .................

This............ Day of ................ 19 ...................

...............................................

Surveyor.

CERTIFIED EXTRACT OF PARTICULARS SUPPLIED BY BUILDERS, OWNERS OR ENGINE MAKERS
PARTICULARS OF PROPELLING ENGINES Etc., as supplied by Builders, Owners, or Engine makers.
No. of sets of Engines Description of Engines Whether Indian or Foreign made When made Name and address of makers Reciprocating No. and Diameter of cylinder in each set Engines Length of Stroke Rotary Engines No. of Cylinders in each set N.H.P.

B.H.P.

I.H.P.

Estimated speed of Ship

Engines Engines Engines
No. of Particulars of Boilers
Shofts Description.............................................................. Boilers Boilers Boilers
Number............................................................
Loaded Pressure ….........................................................
Number of water ballast tanks and their capacity in tons.......................................19........................................

….................................................

Surveyor

Issued by the Government of India

Certificate Of Survey Of A Tug

(Merchant Shipping Act, 1958, Section 27)

Name of Ship Port of Intended Registry Name and Official Number if there has been any former Registry
Whether Indian or Foreign Built Whether a Steam or Motor Ship; how propelled Where Built When Built Name and address of Builders
Number of decks Length from fore-part of stem to the aft side of the head of the stem post/fore side of the rudder stock. Metres
Number of Masts Main breadth to outside of plating
Rigged Depth in hold from tonnage deck to ceiling amidships
Stem Depth in hold from upper deck to ceiling amidships in the case of two decks sand upwards
Stern Depth in hold from upper deck to ceiling amidships to bottom of keel
Build Round of beam on upper deck
Frame work and description of Ship Length of engine-room(if any)
Number of Bulkheads

 

PARTICULARS OF TONNAGE
Gross Tonnage With exempted Tween Deck Without exempted Tween Deck Deductions allowed Cubic Metres
Under Tonnage Deck CUBIC METRES On account of space required for Propelling Power.
Space or Spaces between Decks. On account of Spaces provided by way of crew accommodation as follows:-
Turret or Trunk Number of seamen or apprentices for whom accommodation is certified.
Forecastle
Bridge Space
Poop
Break Other deductions.
Side Houses
Deck Houses
Chart Houses
Spaces for machinery, light and air
Excess of Hatchways
Gross Tonnage
Deduction, as per Contra
Register Tonnage
Tonnage Mark not submerged Tonnage Mark submerged

Note 1. - The tonnage of the engine room spaces below the tonnage deck is ........................ cubic metres and the tonnage of the total spaces framed in above the tonnage deck for propelling machinery and for light and air is ................... cubic metres.

Note 2. - The under-mentioned spaces above the tonnage deck are not included in the cubical contents forming the ship's register tonnage.

Note 3. - The location and cubic capacity of the boatswains store rooms are as follows.

Note 4. - If and when employed for the carriage of passengers, cargoes, or stores, or when using dry docks, floating decks or places provided for the repairing of vessels, the register tonnage on which dues based on registered tonnage may believed by any harbour or dock authority is .................... cubic metres.

I, the undersigned Surveyor appointed under section a of the Merchant Shipping Act, 1958 having surveyed the above named ship hereby certify that the above particulars are true and that her name is marked on each of her bows and her name and the port of Registry are property marked on a conspicuous part of her stem and a scale of metres denoting her draft are marked on each side of her stem and of her post as prescribed.

Dated at ..................this .................. day of ............ 19 ...................

Surveyor

CERTIFIED EXTRACT OF PARTICULARS SUPPLIED BY BUILDERS, OWNERS OR ENGINE MAKERS
PARTICULARS OF PROPELLING ENGINES Etc., as supplied by Builders, Owners, or Engine makers.
No. of sets of Engines Description of Engines Whether Indian or Foreign made When made Name and address of makers Reciprocating No. and Diameter of cylinder in each set Engines Length of Stroke Rotary Engines No. of Cylinders in each set N.H.P.

B.H.P.

I.H.P.

Estimated speed of Ship

Engines Engines Engines
 

No. of Shafts, Particulars of Boilers

Description..............................................

Number.......................

Loaded pressure.......................................

 

 

Boilers

 

 

Boilers

 

 

Boilers

Number of water ballast tanks and their capacity in tons.......................................19........................................

….................................................

Surveyor

Issued by the Government of India

Signal Letters (if any) ......................

Transcript Of Register For Transmission To Director General Of Shipping, Bombay

[Merchant Shipping Act, 1958, Section 74 (2) (h)]

Official Number Name of Ship No. Year and Port of Registry
No. Year and Port of previous Registry (if any) and Name
Whether Indian or Foreign Built Whether a Steam or Motor Ship; how propelled Where Built When Built Name and address of Builders
 

Number of Decks

[***Metres]

Length from fore part of stem, to the ft. side of the head of the stern post.

Number of Masts Main breadth to outside of plating.
Rigged Depth in hold from tonnage deck to ceiling amidships.
Stem Depth in hold from tonnage deck to ceiling amidships in the case of the three deck and upwards.
Stern Depth from top of deck at side amidships to bottom of keel.
Build Round of beam
Framework and description of ship Length of engine-room
Number of Bulkheads

Particulars Of Tonnage

GROSS TONNAGE No. of Tons Cubic Metres DEDUCTIONS ALLOWED No. of Tons
Under Tonnage Deck On account of space required for propelling power
Space or spaces between On account of spaces provided by way of crew accommodation, as follows :-
Decks
Turret or Trunk
Forecastle
Bridge space
Poop
Break (Number of seamen or apprentices for whom accommodation is certified...........)
Side Houses Other deductions :-
Deck Houses
Chart House
Spaces for Machinery light and air
Excess of Hatchways
Gross Tonnage
Deductions, as per contra
Register Tonnage

Note 1. - The tonnage of the engine room spaces below the upper deck is ..........tons, and the tonnage of the total spaces framed in above the upper deck for propelling machinery and for light and air is .............tons.

Note 2.- The undermentioned spaces above the under deck are not included in the cubical contents forming the ship's register tonnage :...................................

Note 3.- The location and tonnage of the boatswains store rooms are as follows:-

Name of Master Certificate of Service No. Competency No.
Names, Residence and Description of the Owners, and Number of Tenth Shares held by each Owner viz.

N.B.-To be sent in an envelope addressed to the Director General of Shipping, Bombay.

Particulars Of Propelling Engines, etc., as supplied by Builders, Owners, or Engine Makers

No. of Sets of Engines Description of Engines Whether Indian or Foreign made When made Name and address of makers Reciprocating Engines No. and Diameter of Cylinders in each Rotary Engines Length of Stroke No. of Cylinders in each set N.H.P.

B.H.P.

I.H.P.

Estimated speed of ship

No. of Shafts Particulars of Boilers Description Number Loaded Pressure Engines Engines Engines
Boilers Boilers Boilers
Dates.................

Registry From No. 19.

Registrar

Issued by the Government of India

Copy Of Transactions Subsequent To Registry

[Merchant Shipping Act, 1958, Section 74 (2) (h)]

Steam or Motor Tonnage
Register Gross
Port of …...................
Official Number of Ship Name of Ship..........................................................No. And Date of Registry
Col.1 Col.2 Col.3 Col.4 Col.5 Col.6 Col.7
Number of Transaction Letter denoting mortgages Name of Person from whom Title is derived Number of Shares affected Date and Hour of Registry Nature and date of transaction Name, Residence and Occupation or Mortgages or their person, acquiring Title
Summary
Col.8 Col.9 Col.10 Col.11 Col.12 Col.13 Col.14
Numbered and Accountant of subsequent Transactions, showing how interest disposed of Number of Transaction under which Title acquired  

Name of owners

 

Mortgagees

 

Name of mortgagees

Number of Shares Remarks
Register.

N.B.-To be sent in an envelope addressed to the Director General of Shipping Bombay.

Registry Form No. 20

Issued by the Government of India

Signal Letters allotted by the Director General of Shipping, Bombay (A)

Application For A Distinguishing Signal Of The International Code For The Purpose Of Making Known A Ship's Name At Sea

Name of Ship Port of Registry Net registered Tonnage Nominal Horse Power Official Number

Sir,

I have to inform you that an application has been received from Messrs.

....................... the Owners of the above named ship for a Distinguishing Signal and to request that Signal Letters according to the International Code for the purpose of enabling her name to be made known at sea may kindly be allotted to her.

The Ship's Certificate of Registry is/will be at the Port of ...................... where the Signal Letters allotted can be marked thereon.

The fee of Rs .......................... has been received.

The [ship] is fitted with Radio Telegraphy/Telephony Installation.

REGISTRAR OF INDIAN SHIPS

Port of ....................

Dated this ....................... day of ................. 19 .............

To

The Director General of Shipping,

Bombay.

As requested, Signal Letters have been allotted [See (A) above.]

DIRECTOR GENERAL OF SHIPPING

Bombay ....................... 19 ..................................

The Registrar of Indian Ships,

Mercantile Marine Department,

Port of ...................................

Registry Form No. 21.

Official Number Allotted By The Director General Of Shipping, Bombay

(A)

Issued by the Government of India

Application For An Official Number

Name of Ship Port of Registry Net registered Tonnage Nominal Horse Power

Sir,

I have to request that an Official Number may kindly be allotted to the above named ship for completing her registry and for the issue of the Ship's Carving and Marking Note.

REGISTRAR OF INDIAN SHIPS

PORT OF ...........................................

Dated the .............. day of ........... 19 ...................

To

The Director General of Shipping,

BOMBAY.

As requested, the Official Number has been allotted [Sec (A) above.]

DIRECTOR GENERAL OF SHIPPING

Bombay, the ................ 19 ..............

The Registrar of Indian Ships,

Mercantile Marine Deptt.

Port of ...................

Registry Form No. 22.

Issued by the Government of India

International Code Of Signals

No.

Office of the Director General of Shipping, Ministry of Transport and Communications, Government of India.

the ....................... 19 ................

Sir, I am directed to inform you that the following International Code Signals have been appropriated to the undermentioned Indian registered ships.

(Note.-The particulars in the various columns should, as far as possible, agree with entries in the Register Book).

Date of Appropriation Signal Letters Appropriated Name of Ship Port No. and date of Registry Net Registered Tonnage Nominal Horse Power Official Number Name and Address of Registered Owner or Agents
1 2 3 4 5 6 7 8

Yours faithfully,

To

The Adviser,

Wireless Planning and Co-ordination,

Ministry of Transport & Communications, Director General of Shipping, Bombay.

New Delhi.

Registry Form No. 23.

Issued by the Government of India

Ship's Carving And Marking Note

Name of Ship Port of Registry Official Number Registered net Tonnage

The Official Number and Tonnage, as stated above, are to be permanently and conspicuously cut in on the Main-Beam of the [ship].

REGISTRAR OF INDIAN SHIPS

Dated .........................

PORT OF .....................................

I hereby certify that I have inspected the above-named [ship] and find that the Official Number and Tonnage, as stated above, are permanently and conspicuously cut in on her Main-Beam, that her Name, is marked on each of her Bows, and her Name, and the name of her Port of Registry, are marked on her Stem, as required by Section 28 of the Merchant Shipping Act, 1958.

Dated ..............

at ................

Registry Form No. 24.

(Surveyor)

Issued by the Government of India

Annual Return Of Ships

Port of ..............................

List of ships added to or removed from the Register at the port of …..............during the year..................showing alterations in tonnage, etc.
Names of the Ships Tonnage of the Ships Remaining on the Register Tonnage of the Ships whose Registers have been closed Alteration of Tonnage Estimated Number of Seamen & Apprentices
Arranged throughout according to year and port number distinguishing Year when built (to be stated in each case) Steam Ships Motor Ships Steam Ships Motor Ships Increase Decrease Inclusive of Masters
Year and Port Number Official Number 1. Ships whose Registers have been closed during the year, the cause and date of closing Registers being inserted in red ink.
2. Ships added to the Register during the year:-

(a) Ships registered for the first time, stating place where built.

(b)Ships purchased from Foreigners.

(c)Ships transferred from other ports, stating port and year of former Registry.

(d)Ships registered anew, stating cause

Gross Net Gross Net Gross Net Gross Net Gross Net Gross Net
1 2 3 4 5, 6 7, 8 9, 10 11,12,13,14,15 16 17

When the fraction of a ton is under 50 it should be ignored altogether, and when it is. 50 and upwards it should be treated as an additional ton.

ABSTRACT for the Year ended 31st December, 19 ............

Steam Ships Motor Ships
Ships Gross Tonnage Net Tonnage Ships Gross Tonnage Net Tonnage
Remaining on the Register at the end of last year
Added:
Ships registered for the first time (exclusive of Ships purchased from Foreigners)
(a) New Ships, built at Ports in India.

(b) Other Ships

“purchased from Foreigners or built abroad

“transferred from ports in India

“registered anew

Other Ships
“Tonnage added inconsequence of re-measurements or alteration (without re-registry)
Total Added

Gross Total

Deducted :

______________
Ships wrecked or otherwise lost.
'broken up, decayed, or become permanently unfit for use afloat

“Sold to Foreigners

Ships transferred to ports in India

“registered anew

Other Ships
“Tonnage added inconsequence of re-measurements or alteration (without re-registry)

Total Deducated

_________________
Balance remaining on the Register on the 31stDecember, 19................................ _________________
Alterations in the Tonnage of Ships when registered anew, or when transferred from other Ports are NOT to be included.

These totals should agree with the corresponding totals given on the preceding page.

To

THE/DIRECTOR-GENERAL OF SHIPPING, BOMBAY

…..........................................................Registrar of Indian Ship.........19................................................

Registry Form No. 25.

Signal Letters .......................

OFFICIAL NUMBER OF SHIP .................

Number, Year, and Port of Registry Numbers, Year and Port of previous Registry(if any) and Name Whether Indian or Foreign-built
PARTICULARS OF TONNAGE
GROSS TONNAGE No. of Tons Cubic Metres DEDUCTIONS ALLOWED No. of Tons
Under Tonnage Deck On account of space required for Propelling Power
Space or Spaces between Decks On account of spaces provided by way of crew accommodation as follows:-
Turret or Trunk
Forecastle
Bridge Space
Poop or Break
Side Houses (Number of seamen or apprentices for whom accommodation is certified)
Deck Houses Other Deductions as follows:
Chart Houses
Spaces for machinery, light and air
Excess of Hatchways
Gross Tonnage

Deductions, as per Contra

Register Tonnage

 

 

TOTAL DEDUCTIONS

Names, residence and Description of the Owners, and Number of Tenth Shares held by each Owner.

Dated:

Col. 1 Col. 2 Col. 3 Col. 4 Col. 5 Col. 6 Col. 7 Col. 8
Number of Transaction Letter denoting Mortgages Name of Person from whom Title is derived Number of Shares affected Date and Hour of Registry Nature and Date of Transaction Name, Residence and occupation of Transferee Mortgagees, or other Person acquiring Title Number and Account of subsequent Transaction, showing how Interest disposed of

Registry Form No. 26(a)

NAME OF SHIP.......................

Whether Steam or Motor Ship; how Propelled Where built When built Name and Address of Builders
 

Name of Decks

Number of Masts

Rigged

Stem

Stern

Build

Framework and description

Number of Bulkheads

[***Metres]

Length from fore part of stem to the aft side of the head of the stem post

Main breadth to outside of plating

Depth in hold from tonnage deck to ceiling amidships

Depth in hold from upper deck to ceiling amidships, in the case of three decks and upwards

Depth from top of deck at sides amidships to bottom of keel

Round of beam

Length of engine room

PARTICULARS OF PROPELLING ENGINES & C.

No. of sets of Engineers Description of Engines Whether Indian or Foreign made When made Name and Address of Makers Reciprocating Engines Rotary Engines N.H.P.

B.H.P

I.H.P

Estimated Speed of Ship

Engines Engines Engines No. and diameter of cylinders in each set Length of Stroke No. of Cylinders in each set
No. of Shafts Particulars of Boilers

Description Number Iron or Steel Loaded Pressure

Boilers Boilers Boilers
Number of water ballast tanks, and their capacity in tons :-

NOTE 1. The tonnage of the engine room spaces below the upper deck is ................... tons, and the tonnage of the total spaces framed in above the upper deck for propelling machinery and for light and air is ................... tons.

NOTE 2. The undermentioned, spaces above the upper deck are not included in the cubical contents forming the ship's register tonnage.

NOTE 3. The location and tonnage of the boatswains store room are as follows:-

[Registrar of Indian Ships]

SUMMARY

Col. 9 Col. 10 Col. 11 Col. 12 Col. 13 Col. 14
Number of Transaction under which Title acquired Names of Owners Mortgages Names of Mortgages Number of Shares held REMARKS

TRANSACTIONS Subsequent to

OFFICIAL NUMBER NAME OF SHIP No, Year and Port of Registry Steam or Motor TONNAGE
Register Gross
Col. 1 Col. 2 Col. 3 Col. 4 Col. 5 Col. 6 Col. 7 Col. 8
Number of Transaction Letter denoting Mortgages Name of Person from whom Title is derived Number of Shares affected Date and Hour of Registry Nature and Date of Transaction Name, Residence and Occupation of Transferee Mortgagee, or other Person acquiring Title Number and account of subsequent Transaction, showing how Interest disposed of

First Registry-Continued.

SUMMARY

Col. 9 Col. 10 Col. 11 Col. 12 Col. 13 Col. 14
Number of Transaction under which Title acquired Names of Owners Mortgages Names of Mortgages Number of Shares held REMARKS

SCHEDULE II

(See rule 39)

Rs.
On Initial Registry
Ships not exceeding 50 tons gross 15
Ships exceeding 50 tons gross but not exceeding 100 tons gross 20
Ships exceeding 100 tons gross but not exceeding 200 tons gross 30
For every 100 tons gross or part of 100 tons gross in excess of 200 tons gross 7
For Supply of Duplicate copy of
Certificate of Registry 15
Provisional Certificate of Registry
For registry of mortgage, transfer of ship/share or mortgage, transmission, registry anew, transfer of registry, re-registry, registry of alterations :
According to the gross tonnage represented by the ship or share of ship transferred, etc., (e.g., transfer of 1/10 share in a ship of 1000 tons gross is reckoned as the transfer of 100 tons gross)
Not exceeding 10 tons gross 2
Exceeding 10 tons gross but not exceeding 20 tons gross 4
Exceeding 20 tons gross but not exceeding 30 tons gross 5
Exceeding 30 tons gross but not exceeding 40 tons gross 7
Exceeding 40 tons gross but not exceeding 50 tons gross 10
Exceeding 50 tons gross but not exceeding 75 tons gross 12
Exceeding 75 tons gross but not exceeding 100 tons gross 14
Exceeding 100 tons gross but not exceeding 125 tons gross 16
For every 50 tons gross or part of 50 tons gross in excess of 125 tons gross but not in excess of 500 tons gross 2
For every 100 tons gross or part of 100 tons gross in excess of 500 tons gross 2
For Change of Name of a Ship :
For a ship
Not Exceeding 600 tons gross 80
Exceeding 600 tons gross but not exceeding 1600 tons gross 120
Exceeding 1600 tons gross but not exceeding 3000 tons gross 170
Exceeding 3000 tons gross but not exceeding 5000 tons gross 210
Exceeding 5000 tons gross but not exceeding 8000 tons gross 250
Exceeding 8000 tons gross but not exceeding 10,000 tons gross 290
Exceeding 10,000 tons gross but not exceeding 15,000 tons gross 330
Exceeding 15,000 tons gross but not exceeding 20,000 tons gross 370
Exceeding 20,000 tons gross 400
(The above fee covers the inspection of markings, the change of name on the loading certificate, and on the Suez and Panama Canal Certificates, and in the case of ships holding passenger certificates the issue of fresh declarations and passenger certificates showing the new name and any alterations in the ownership and port of registry. The fee also covers the replacement of safety certificates, safety equipment Certificates, safety radio telegraphy certificates or safety radio telephony certificates or exemption certificates by certificates in the new name.)
For the survey and certificate of seaworthiness before re-registry of a ship whose registry has been closed on account of wreck, etc.
Under 500 tons gross 100
500 tons gross and under 750 tons gross 140
750 tons gross and under 1000 tons gross 170
For every additional 500 tons gross 35
(This fee covers the inspection of the crew accommodation and the inspection of the lights and sound signal apparatus, but not the measurement of a ship's tonnage. The fee also cover the survey for loadline if the load lines survey is held at the same time as the survey for seaworthiness and if the fee for survey for load line is not more; if it is more, an extra fee to the fee laid down above shall be paid to bring the total fee paid up to the amount of the fee for the appropriate loadline survey.)
For Inspection of Register Book :
For each inspection
For inspecting Ship's markings irrespective of the number of visits required by the Surveyor for inspection 40
For copies of extracts-from or searches for documents
For a certified copy of the particulars entered by the Registrar in the Register Book on the registry of a ship, together with a certified statement showing the ownership of the ship at that time 5
For a certified copy of any declaration, document, a copy of which is made evidence by the Merchant Shipping Act, 1958 5
For a certified copy of, or extracts from a document declared by the Merchant Shipping Act, 1958, to be admissible in evidence, each folio of 90 words or a part thereof. 2
Declaration of Ownership 2
Instrument of Sale 2
Instrument of Mortgage  

per copy

Certificate of Registry (Initial issue)
Provisional Certificate of Registry 7
Change of Master

[****]

For allotment of Signal Letters 15
[For grant of Pass to an unregistered Ship] 15.00

 

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Related judgement on Merchant Shipping (Registration of Indian Ships) Rules, 1960