Section 10 in The Merchant Shipping (Registration of Indian Ships) Rules, 1960
10. [ Marking of ships. [Substituted by G.S.R. 227, dated 1st February, 1966]
- 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.]
