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Union of India - Section
Section 5 in The Sailing Vessels (Statement Of Crew) Rules, 1960
5. 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] [As corrected by G.S.R. 882, dated 28th June, 1961][See rule 2)Statement Of Crew[Vide Section 429 of the Merchant Shipping Act, 1958 (44 of 1958)]| Nameof Vessel | OfficialNo. & Port of Registry |
| INSTRUCTIONS | |
| 1.The owner or tindal of a vessel shall file a copy of thestatement of the crew of the vessel with the registrar of theport where the vessel is registered. | |
| 2.Every change in the personnel of the crew shall be recorded inthe statement of the crew and the statement maintainedup-to-date. Every such change shall be communicated to theregistrar as soon as possible. |
| Sl.No. | Fullname of members of crew including tindal | Permanentaddress | Ageat the time of recruitment | Nodate and Port of issue of identity card if any | Capacityin which engaged | Dateand place of engagement | Monthlywages | Nameand relationship of next of kin and address | Signatureor left thumb impression of the crew | Signatureor left thumb impression of owner or tindal | Dischargefrom vessel | Signatureand designation of attesting officer | Remarks | ||
| Date | Place | Causes | |||||||||||||
| Note.- If remuneration or wages are paid otherwise than on monthlybasis the amountofwages which the owner/Tindal considers as monthly wages shall bestated | Ihereby declare that the particulars furnished above are true tothe best of my knowledgeandbelief. | ||||||||||||||
| Signatureor left thumb impression of Owner/TindalDate............................at......................................... |