(1)The master of a ship for which an official log is required shall enter or cause to be entered in the official log book the following matters, namely:-(a)every conviction by a legal tribunal of a member of his crew and the punishment inflicted;(b)every offence committed by a member of his crew for which it is intended to prosecute or to enforce a forfeiture or exact a fine, together with such statement concerning the reading over of that entry and concerning the reply (if any) made to the charge as is by this Act required;(c)every offence for which punishment is inflicted on board and the punishment inflicted;(d)a report on the quality of work of each member of his crew, or a statement that the master declines to give an opinion thereon with statement of his reasons for so declining;(e)every case of illness, hurt or injury happening to a member of the crew with the nature thereof and the medical treatment adopted (if any);(f)every case of death happening on board and the cause thereof, together with such particulars as may be prescribed;(g)every birth happening on board, with the sex of the infant, the names of the parents and such other particulars as may be prescribed;(h)every marriage taking place on board with the names and ages of the parties;(i)the name of every seaman or apprentice who ceases to be a member of the crew otherwise than by death, with the place, time, manner and cause thereof;(j)the wages due to any seaman or apprentice who dies during the voyage and the gross amount of all deductions to be made therefrom;(k)the money or other property taken over of any seaman or apprentice who dies during the voyage;(l)any other matter which is to be or may be prescribed for entry in the official log.
