Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 13 in National Waterways, Safety Of Navigation And Shipping Regulations, 2002

13. Identification marks on vessels.-

(1)Every vessel except a small craft shall bear the following identification marks on its hull
(a)Name of vessel (Name shall be inscribed on each bow and stern of the vessel).
(b)Registration No.
(c)Place of rec istry and year of registration.
(2)The idenfication mark shall be inscribed with letter not less than 20 cm in heingh and 2 cm wide and shall he painted in light on a dark background or in a dark colour on a light background.
(3)In addition to the identification marks, every vessel shall display on a fixed board, exhibited on the upper deck, the following information -
(a)gross registered tonnage.
(b)maximum permissible number of passenger.
(c)name of the owner.
(d)date of last survey.
(4)Every vessel shall have the load line marked at least for one meter ainidship on both sides and draught scale marked in meters and decimetres at both ends of the vessel.
(5)Every small craft shall have its registration number and name of owner inscribed on both sides of the vessel.
(6)Every craft shall have its registration number or the name of the owner, or both, exhibited on a wide board at a conspicuous part of the craft.