Section 9 in The Merchant Shipping (Tonnage Measurement Of Ships) Rules, 1960
9. Register Tonnage on net tonnage.
(1)The register tonnage of a ship shall be arrived at by deducting from the [gross tonnage or gross tonnages (referred to in rule 8F.)] [Substituted by G.S.R. 897, dated 24th April, 1970.] of the ship the allowances of the nature and to the extent admissible under these rules.[***] [Omitted by G.S.R. 897, dated 24th April, 1970.](3)Where the tonnage of a ship has been or is deemed to have been ascertained under these rules, the tonnage shall not be altered unless the alteration is made in the form or the capacity of the ship or it is discovered that the tonnage has been erroneously computed, and in either of these cases, the ship shall be remeasured and her tonnage ascertained in accordance with these rules.[9-A. Deck Cargo and cargo in exempted spaces. [Inserted by G.S.R. 897, dated 24th April, 1970.](1)If any ship other than a ship exclusively engaged in trading between any port or place in India--(a)carries cargo in the enclosed space between the uppermost complete deck and the second deck while the tonnage mark is not submerged, or(b)carries any deck cargo, that is to say, carries any cargo in any uncovered space upon deck or in any covered space not included in the cubical contents forming ship's register tonnage,the tonnage of space so utilised for carrying cargo shall be measured in the manner specified in Schedule I and added to the relevant tonnage of the ship and the total tonnage so calculated shall be the basis for the levy of dues based on ship's register tonnage.Note. -The space so occupied shall be deemed to be the space limited by straight lines enclosing a rectangular space sufficient to include the goods.(2)The tonnage of spaces referred to in sub-rule (1) shall be ascertained by the officer of the customs referred to in Section 3 of the Customs Act, 1962, in the manner directed in paragraph (6) of Method I in Schedule I and when so ascertained shall be entered by him in ship's official log book and also in a memorandum which he shall deliver to the Master and the Master shall, when any dues are demanded on ship's tonnage, produce that memorandum in the like manner as if it were ship's Certificate of Registry or in the case of a ship other than an Indian ship a document equivalent to a Certificate of Registry.] [Substituted by G.S.R. 897, dated 24th April, 1970.]
