The Sailing Vessels (Statement Of Crew) Rules, 1960
As Corrected vide Notification by G.S.R. 882, dated 28th June, 1961.
1904
G.S.R. 1554, dated 17th December, 1960. - In exercise of the powers conferred by sub-section (1) of Section 429 of the Merchant Shipping Act, 1958 (44 of 1958), read with Section 435 of the said Act, the Central Government hereby makes the following rules, namely:
- Short title and commencement.- (1) These rules may be called the Sailing Vessels (Statement of Crew) Rules, 1960.
(2) They shall come into force on the 1st January, 1961.
- Form of statement of crew.- (1) The statement of the crew referred to in Section 429 shall be maintained in the form set out in the Schedule to these rules.
(2) Every change in the personnel of the crew shall be recorded in the statement of the crew and the statement maintained up-to-date.
- Copy to be communicated to registrars.- The owner of tindal of a sailing vessel shall communicate a copy of the statement of the crew of the vessel and every change entered therein to the registrar of the port where the vessel is registered.
- Statement to be produced on demands.- The owner or tindal of a sailing vessel shall produce the statement for inspection on demand by the registrar, the regional officer (sails) or any other officer appointed in this behalf.
- Penalty.- The owner or tindal of a sailing vessel who commits a breach of these rules shall be punishable with fine which may extend up to Rs. 200.
[Schedule]
[See rule 2)
Statement Of Crew
[Vide Section 429 of the Merchant Shipping Act, 1958 (44 of 1958)]
| Name of Vessel | Official No. & Port of Registry |
| INSTRUCTIONS | |
| 1. The owner or tindal of a vessel shall file a copy of the statement of the crew of the vessel with the registrar of the port where the vessel is registered. | |
| 2. Every change in the personnel of the crew shall be recorded in the statement of the crew and the statement maintained up-to-date. Every such change shall be communicated to the registrar as soon as possible. | |
| Sl. No. | Full name of members of crew including tindal | Permanent address | Age at the time of recruitment | No date and Port of issue of identity card if any | Capacity in which engaged | Date and place of engagement | Monthly wages | Name and relationship of next of kin and address | Signature or left thumb impression of the crew | Signature or left thumb impression of owner or tindal | Discharge from vessel | Signature and designation of attesting officer | Remarks | ||
| Date | Place | Causes | |||||||||||||
| Note. - If remuneration or wages are paid otherwise than on monthly basis the amount
of wages which the owner/Tindal considers as monthly wages shall be stated |
I hereby declare that the particulars furnished above are true to the best of my knowledge
and belief. |
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| Signature or left thumb impression of Owner/Tindal
Date............................at......................................... |
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