Section 8 in The Merchant Shipping (Tonnage Measurement Of Ships) Rules, 1960
8. Exemptions.
- [(1) The following spaces shall be measured but, save as provided in rule 8A, exempted from inclusion in the gross tonnage---(a)on application in writing the owner or agent of the ship-(i)deck shelters for deck passengers;(ii)spaces abreast side openings;(iii)open passage-ways serving other than passenger spaces above deck;(b)permanently closed spaces which, had they been provided with tonnage openings, would have qualified for exemption but for the coming into force of the Merchant Shipping (Tonnage Measurement of Ships) Amendment Rules, 1970(i)spaces, including spaces situated in the detached superstructures or deck houses, on or above the uppermost complete deck;(ii)spaces situated within the uppermost tween deck so long as, when the ship is in the summer zone, the upper edge of the tonnage mark referred to in rule 8B, or when the ship is in fresh water or the tropical zone, the upper edge of the additional line referred to in rule 8C, is not submerged.](2)[ The following permanently closed-in spaces situated on or above the upper deck shall not be included in the Gross Tonnage provided they are reasonable in extent, namely :-(a)space fitted with the appropriated for the use of machinery or condensers;(b)the wheelhouse and chartroom, and space fitted with and appropriated for the use of radio and navigational aids;(c)skylights, domes and trunks which light or ventilate the space they serve;(d)chain lockers, and space appropriated for working the anchor gear and capstan;(e)space appropriated for the storage of safety equipment or batteries;(f)companions and access hatches serving as protection for stairways or ladderways leading to space below, and openings over such stairways and ladderways including escape trunks;(g)the galley, and any separate bakery fitted with ovens; provided in either case that no part thereof is appropriate for use for any other purpose;(h)washing and sanitary accommodation forming part of the crew accommodation or appropriated for the use of the master;(i)workshops and storerooms appropriated for the use of pumpmen, engineers, electricians, carpenters and boatwains, and the lamproom;(j)water ballast tanks not appropriated for use for any other purpose.](3)The Central Government may, subject to such conditions as maybe prescribed, grant further exemptions as may be deemed necessary.[8-A. Assignments of tonnage mark. [Inserted by G.S.R. 897, dated 24th April, 1970.]- The spaces referred to in sub-clause (ii) of clause (b) of sub-rule 1 of rule 8 shall not be exempted from inclusion in the gross tonnage of a ship which does not have tonnage markings in accordance with these rules.
