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Union of India - Act

The Merchant Shipping (Registration of Indian Ships) Rules, 1960

UNION OF INDIA
India

The Merchant Shipping (Registration of Indian Ships) Rules, 1960

Rule THE-MERCHANT-SHIPPING-REGISTRATION-OF-INDIAN-SHIPS-RULES-1960 of 1960

Published on 17 December 1960
Commenced on 17 December 1960
[This is the version of this document from 17 December 1960.]
[Note: The original publication document is not available and this content could not be verified.]

The Merchant Shipping (Registration of Indian Ships) Rules, 1960Published vide Notification Gazette of India, 1960, Part 2, Section 3(i), page 1975

1768.

G.S.R. 1549, dated 17th December, 1960. - In exercise of the powers conferred by clauses (c), (d), (e), (f), (g), (h), (i), (j), (k), (l) and (m) of sub-section (2) of section 74 read with section 458 of the Merchant Shipping Act, 1958 (44 of 1958), the Central Government hereby makes the following rules namely :-

1. Short title, Commencement and application.

(1)These rules may be called the Merchant Shipping (Registration of Indian Ships) Rules, 1960, as amended in 1966 and 1970.

(2)They shall come into force on the 1st January, 1961.

(3)[ They shall apply to every sea-going Indian ship which is fitted with mechanical means of propulsion,";] [Inserted by G.S.R. 155, dated 20th February, 1997]

2. Definitions.

- In these rules, unless the context otherwise requires -

(a)"Act" means the Merchant Shipping Act, 1958.

(b)"central register" means the register book maintained by the Director General.

(c)"first registry" means the registry of a ship coming on the register book for the first time.

(d)"Government ship" means a ship belonging to the Central Government of a State Government other than a ship of the Indian Navy.

(e)"port of discharge" means the first port in India at which a ship discharges any part of her cargo;

(f)"register book" means the register book kept under section 25 of the Act;

(g)"registrar" means in relation to the port of Bombay, Calcutta and Madras, the Principal Officer of the Mercantile Marine Department of Bombay, Calcutta or Madras, as the case may be, and in relation to any other port, the authority appointed by the Central Government under section 24 of the Act;

(h)"Re-registry" means the registry of a ship which has previously been on the Indian Register, but the registry of which was closed by reason of wreck, abandonment constructive loss, sale to foreigners or for any other reason.

3. Documents to accompany application for Registry.

- Every application for the registry of a ship under section 26 of the Act shall be accompanied by the following documents, namely :-

(a)the declaration of ownership;

(b)the builder's certificate, that is to say, a certificate signed by the builder of the ship and containing a true account of the proper denomination and of the tonnage of the ship as estimated by him and of the time when and the place where she was built; and

(c)if the ship has been purchased, the instrument of sale under which the property in the ship was transferred to the applicant.

(d)[ Permission of the Director General of Shipping to register a ship if a ship is built in a shipyard other than Indian Shipyard."] [Substituted by G.S.R. 155, dated 20th February, 1997]

and where a declaration is made at a place other than the port of registry, the place of attestation shall be stated in the declaration.

4. Declaration of Ownership.

- Every declaration of ownership shall be made before a registrar, a Justice of the Peace, a Commissioner of Oaths, or an Indian Consular Officer and where a declaration of ownership is made at a place other than the port of registry, the place of attestation shall be stated in the declaration.

5. Survey and Measurement.

- After the registrar has satisfied himself as to the evidence of ownership he shall cause the ship to be surveyed by a surveyor and her tonnage ascertained in accordance with the Merchant Shipping (Tonnage Measurement of Ships) Rules, 1960. Thereafter, the surveyor shall grant a certificate of survey in respect of the ship.

6. Survey of ships at ports outside India.

- Where it becomes necessary for a ship to be surveyed for purposes of registration at a port outside India, the Director General may depute a surveyor or request the government of the country where the ship is lying to appoint a qualified surveyor to survey the ship for the issue of a certificate of survey.

7. Name of the ship.

- The owner or his agent shall give to the registrar at the intended port of registry notice of the name proposed for the ship at least fourteen days before the date on which he desires to effect the registry. On receipt of the notice, the registrar shall send it forthwith to the Director General and shall not register the ship under that name unless it is approved by the Director-General.

8. Official Number.

- The registrar, on receipt of an application for registry shall apply to the Director-General for allotment of an official number.

9. Carving and Marking Note.

- Where in respect of a ship an official number has been allotted and the name approved by the Director General and the certificate of survey granted by the surveyor, the registrar shall issue to the owners a Carving and Marking Note which shall be returned to the registrar after the carving and marking have been duly carried out and certified by a surveyor.

10. [ Marking of ships. [Substituted by G.S.R. 227, dated 1st February, 1966]

- Every ship shall, before registry, be marked permanently and conspicuously to the satisfaction of the registrar as follows:-

(a)her name shall be marked on each of her bows, and her name and the name of her intended port of registry shall be marked on her stern, on a dark background in white or yellow letters or on a light background in black letter which shall be not less than one decimeter or four inches in height and 1.3 centimeters or half an inch in breadth.

(b)her official number and the number denoting her registered tonnage shall be cut in on her main beam.

(c)Her scale of draught marks shall be cut or welded in feet and inches and in metres and decimeters in two columns side by side both forward and aft on the port and star board side respectively. The relative position of the two rows of markings should be separated by a reasonable distance in order to avoid errors in reading them.

In the case of modern type of ships having a raked soft stem and cruiser stern, the marks shall be cut in or welded as close and aft of the stem as possible following the contour of the stem. The marks aft or at the stern shall be cut a short distance forward of the after perpendicular.]

11. Issue of Certificate of Registry.

- On completion of the preliminaries to registry, the registrar shall enter the particulars of the ship in the register book and issue to the owners a certificate of registry.

12. Acquisition of ships abroad.

(1)If any ship is built or acquired out of India and becomes the property of persons qualified to own an Indian ship, the owner or master of the ship shall apply to the Indian Consular Officer at the nearest port for the issue of a provisional certificate of Indian registry and such officer may, on production of satisfactory proof of ownership, grant the same to the owner or master.

13. Temporary Pass for unregistered ships.

(1)Where the owner of a ship has applied to the registrar of a port for her registration but there is delay in the issue of the certificate of registry [or where the owner of a ship wants to proceed from a port in India where the ship has been built to the intended port of registry the owner may apply to the registrar of the port for the grant of temporary pass for plying the ship between the ports in India.] [Substituted by G.S.R. 227, dated 1st February, 1966]

(2)The registrar to whom an application is made under sub rule (1) shall report the particulars of the case to the Director General for authorizing him to issue such a pass.

(3)[ The pass shall be granted on Registry Form No. 17 and bear the following endorsement at the back, namely :-"This is to certify that the Director General has, in pursuance of section 41 of the Merchant Shipping Act, 1958 (44 of 1958), granted permission for the ship within described to pass as an Indian ship from _____________ to ___________ "___________, whose Certificate of Competency/Service is No. _____________ is the master of the said ship".]

14. Change of name of ship.

(1)A change in the name of a ship already on the Indian register shall not be recorded in the register book unless the proposed change has been advertised in two principal newspapers circulating in the locality where the ship's port of registry is situated and no objection has been lodged with the registrar.

(2)Copies of newspapers in which the advertisement has been published shall be sent to the registrar concerned to whom the Certificate of registry together with the prescribed fee shall be presented for recording the change of name.

15. Registry of alterations.

(1)Every application for registry of alterations to a ship shall be made to the registrar within one month of the alterations.

(2)If the alterations consist of a change in the dimensions of the engine room or other closed-in spaces, 01 an addition to or removal of a poop or deck house, an increase or decrease in the crew space or an alteration from motor screw to steam screw or vice-versa, the registrar shall record the alterations in the register book and also in the certificate of registry of the ship.

(3)Where the alterations are material, that it to say, alterations in the hull affecting the principal dimensions of a ship or alterations in the means of propulsion, the registrar shall proceed to register the ship anew and thereupon the rules applicable for the first registry shall apply.

16. Registry anew at ship's port.

(1)Where an application is made to the registrar of a ship's port of registry for registry of alterations and the alterations are such that the ship should be registered anew, the registrar shall call for the certificate of registry and also the declaration of ownership from the owner.

(2)Where a ship is registered anew, the original certificate of registry shall be cancelled, the existing entries in the register in respect of the ship shall be closed and new entries made bringing forward the outstanding encumbrances on the ship.

(3)The original official number allotted to the ship shall be retained.

17. Registry anew at other port.

(1)Where any such application as is referred to in sub rule 16 is made to the registrar at a port other than the ship's port of registry, the registrar shall provisionally endorse the particulars of the alteration on the ship's existing certificate of registry or grant a provisional certificate of registry. Such certificate shall be given on Registry Form No. 1 with the word 'PROVISIONAL' written before the heading

(2)The registrar at the ship's port of registry shall be advised of the action taken in accordance with sub-rule (1) and the certificate of survey, the carving and marking note, duly certified, and, if the ship has been granted a provisional certificate of registry, the certificate of a registry, shall be forwarded to him.

(3)On receipt of the documents referred to in sub rule (2) and the declaration of ownership from the owner, the registrar of the ship's port of registry shall, issue a new certificate of registry in respect of the ship.

(4)Before the issue of the new certificate, the owner shall surrender the provisional certificate of registry [if any] [Substituted by G.S.R. 227, dated 1st February, 1966]

18. Transfer of Port of Registry.

(1)If all persons interested in a ship as owners or mortgages desire that the registry of a ship shall be transferred from one port another port, they shall apply to the registrar of her port of registry who shall refer the application to the Director General for approval.

(2)One receipt of the Director General's approval the registrar concerned, shall forward to the registrar of the intended port of registry an accurate transcript of the particulars of the ship and also the names of the parties appearing in the register book to be interested as owners or mortgages.

(3)The registrar of the intended port of registry shall enter the particulars furnished to him in his register book.

(4)A new certificate of registry shall not be issued until the carving and marking note showing the new port of registry is returned to the registrar of the intended port of registry duly certified by a surveyor and the old certificate of registry has been surrendered.

(5)The fee for the transfer may be paid either at the old or the new port of registry.

19. Closing of Registry.

(1)Where the registry of a ship is transferred under rule 18, the registrar of the original port of registry shall close the registry.

(2)When a notice under section 39 of the Act is received by a registrar of the ship's port of registry, he shall close the relevant entry in the register book and cancel the certificate of registry, if the certificate has been received by him. In all such cases, the reasons for closing the entry shall be recorded. Provided that the registry shall not be closed so long as there are undischarged mortgages on the register.

(3)The cancelled certificate of registry, if any shall be forwarded to the Director General together with a report.

(4)When the mortgage referred to in the proviso to sub-rule (2) is discharged, the Registrar shall record the discharge in the usual manner and thereafter finally close the registry and report the fact of closure to the Director General.

20. Transfer of ships, shares, etc.

(1)When the owner of a ship desires to transfer the ship or a share therein, he shall apply to the Registrar of the ship's port of registry for permission to do so with full particulars of the intended transferee.

(2)The Registrar shall, after making such inquiry as he may consider necessary, forward the application, with his recommendation, to the Director General for approval.

21. Instrument of sale.

(1)A transfer of a registered ship or any share therein shall be effected by an instrument of sale in the appropriation form specified in Schedule I.Where a consideration other than a money consideration is stated in the instrument of sale and the registrar is in doubt whether it constitutes good consideration or not, he shall refer the matter to the Director General for orders.

(2)In the case of joint ownership, all the joint owners shall join in the execution of the instrument of sale.

22. Recording of sale transaction.

(1)On production of the instrument of sale accompanied by a declaration of ownership by the transferee together with the prescribed fee, the registrar of the ship's port of registry shall make the necessary entries in the register book and endorse on the instrument the date and hour of the entry. An endorsement regarding the change of ownership shall also be made as soon as possible on the ship's certificate of registry.[***] [Omitted by G.S.R. 227, dated 1st February, 1966]

23. Transmission of property or interest in an Indian ship.

- The fee for recording a transmission of property in an Indian ship under section 44 of the Act, or of the interest of a mortgagee in a ship or share under section 54 of the Act shall be as specified in Schedule "II.

24. Sale of ship by order of Court.

- An application for the sale of a ship under sub-section(2) of section 45, of the Act shall be made to the High Court within 60 days from the date of receipt of the report referred to in that sub-section.

25. Mortgage of ship or share therein.

(1)Every instrument of mortgage of a registered ship shall be in one of the appropriate forms specified in Schedule "I.

(2)On presentation of the mortgage instrument to the registrar of the ship's port of registry, together with the prescribed fee, the registrar shall, if he is satisfied that the instrument is properly executed and that it does not contain notice of any trust, express, implied or constructive, proceed to record the transaction in the register book with the date and hour of acceptance, he shall also endorse on the mortgage instrument the fact of recording and the date and hour of acceptance.

26. Priority of Mortgage.

- When several mortgages on the same ship are recorded in the register book, their respective priorities shall be indicated in the appropriate column by capital letters A, B, C __________ in alphabetical order.

27. Discharge of Mortgage.

(1)When the mortgage debt is fully discharged, the registrar shall, after satisfying himself that the receipt endorsed on the mortgage instrument is in order and that it is properly witnessed, make the entry relating to the discharge in the register book.

(2)No payment of an installment of a mortgage debt shall be recorded by the registrar in the register book.

28. Registration of Mortgages executed and Discharged by companies.

- Where a mortgage of a ship is executed or discharged by a company, the registrar shall not register the mortgage or enter the discharge unless it has also been registered with the Registrar of Companies under section 134 of the Companies Act, 1956 or, as the case may be, a memorandum of satisfaction has been entered in the register of charges under section 138 of that Act.

29. Registration of Government ships.

- A Government ship may be registered in the same manner as other ships subject to the following modifications, namely :-

(a)The application for registry shall be made by the Secretary of the Ministry or the Head of the Department to whom the management of the ship is entrusted or by any other officer nominated in this behalf by the Central Government or the State Government, as the case may be, and shall contain the following particulars:-

(i)the name and description of the ship;

(ii)a statement of the time when and the place where the ship was built, or if the time and the place are not known a statement to that effect and of her foreign name if any;

(iii)a statement; of the nature of the title to the said ship; and

(iv)the name of the master

(b)no declaration of ownership shall be necessary

(c)the registrar, on receiving such application and on compliance with the necessary formalities, shall enter the ship in the register book as belonging to the Government of India or the State Government, as the case may be;

(d)the transfer of a registered government ship shall be made by an instrument of sale in the appropriate registry form omitting the covenant contained therein and shall be signed on behalf of the transfer or by a person duly authorized by the Central Government or the State Government.

30. Registry of abandoned ships.

(1)An application for the re-registration of an abandoned or wrecked ship under section 62 of the Act shall specify whether the owner desires to retain the ship's previous name or to have a change.

(2)On completion of the preliminaries as for first registry the registrar shall re-register the ship and make the following entry in the register book in the space allotted for number, date and port of previous registry (if any):-"Certificate of seaworthiness, dated at _____________, _______________ day of _________19_______ has been given as required under section 62 of the Merchant Shipping Act, 1958".

(3)If the previous registry is at a different port, the registrar shall call for the particulars of the ship from the registrar of that port. All outstanding mortgages or other encumbrances in the previous registry shall be brought forward in the new registry and shall be reported by the registrar at the previous port of registry.

(4)The particulars of the new registry shall be forwarded to the Director "General by the registrar of the port.

31. Signal Letters.

(1)If the owner of any ship registered in India wishes to obtain signal letters to enable her to be known at sea, he shall make an application to the registrar of the ship's port of registry.

(2)The registrar shall apply for an allotment of signal letters to the Director General who shall control the series.

(3)The signal letters shall be noted in the register book and endorsed on the certificate of registry by the registrar or buy any other officer authorized to do so.

(4)As soon as an allotment of signal letters is made, the Director-General shall send a report to the Adviser, Wireless Planning and Co-ordination, Ministry of Transport and Communications, New Delhi.

32. Change of name of a Company.

- Where a company in whose name a ship has been registered under these rules has changed its name subsequent to registration, the registrar shall, on production of the certificate of incorporation relating to the new name make a note of the change of name in the register book in respect of each ship owned by the company; every such change of name shall be reported to the Directorate General by the registrar.

33. Change of Master.

- When the master having command of registered ship is changed, the owner shall give notice of the, change to the registrar at the port of registry or any other officer authorized by the Central Government in this behalf and produce to him the certificate of registry for endorsing the change. The endorsement shall specify the name of the new master, the date when the change was made and the number of the certificate of competency or service of new master.

34. Grant of new certificate of registry.

(1)An application for a new certificate of registry under sub-section (1) or (2) of section 36 of the Act shall be made to the registrar at the ship's port of registry.

(2)Every duplicate certificate granted under section 36 shall be clearly marked Duplicate"in red ink.

(3)Where a duplicate certificate has been granted on the ground that the original has been mislaid or lost and such original is subsequently found or received by the owner, he shall forthwith surrender the original certificate to the registrar who shall cancel the same.

35. Granting of certified copies of extracts from register book.

(1)A certified copy of an entry appearing in the register book may be granted on application.

(2)The fees for inspecting the register book and for obtaining certified copies of entries therein or other documents relating to the registry of ships shall be as specified in Schedule II to these rules.

36. Central Register.

(1)The Director General shall maintain a central register which shall contain all the entries recorded in the register books kept by the registrars at the ports of registry in India.

(2)On completion of the registry of a ship, the registrar shall immediately transmit to the Director-General a copy of the entry in the register book.

(3)The particulars of every other transaction subsequently recorded in the register book shall also be reported forth with on the appropriate form to the Director General.

37. Returns and Reports.

- On or before the 15th of January each year, every registrar shall submit to the Director-General a return showing the number of ships with their tonnages registered in the register book during the previous year.

38. Forms.

- Every application, certificate, advertisement, declaration, return report or any other documents referred to in these rules shall, if a form therefore has been prescribed in Schedule I to these rules, be in the appropriate form.

39. Fees.

- Fees shall be levied under these rules at the rates and for the purposes specified in Schedule II to these rules.

40. Penalties.

- Whoever commits a breach of any of the provisions of these rules, shall be punishable with fine which may extend to one thousand rupees and if the breach is a continuing one, with further fine which may extend to fifty rupees for every day after the first during which the breach continues.

Schedule

(See rule 38)

Descriptionof Forms	RegistryForm No.
Certificateof Indian Registry	1
ProvisionalCertificate of Registry granted by Indian Consular Officers	2
Declarationof Ownership by Individuals	3
Declarationof Ownership by Joint Owners	4
Declarationof Ownership on behalf of a company	5
Declarationof Ownership or interest on transmission by death of registeredowner or mortgagee	6
Declarationof Ownership or interest on transmission by insolvency ofregistered owner or mortgagee	7
Instrumentof Sale (Individuals or Joint Owners)	8
Instrumentsof Sale (Company)	9
Mortgageto secure Principal Sum and Interest (Individuals or Joint Owners)	10
Mortgageto secure Principal Sum and Interest (Company)	11
Mortgageto secure Account Current, etc.(Individuals or Joint Owners)	12
Mortgageto secure Account Current, etc.(Company)	13
ProvisionalCertificate of Indian Registry	14
Noticeof Name proposed for an Indian ship	15
Noticeof change of Name	16
Certificateof Survey	17
Certificateof Survey of a Tug	18
Transcriptof Register	19
Transactionsubsequent to Registry	20
Applicationfor Signal Letters	21
Applicationfor an Official Number	22
Reportof allotment of Signal Letters to the Ministry of Communications,Government of India	23
Carvingand Marking Note	24
AnnualReturn of Ships	25
RegisterBook Form	26(a)& (b)

A detailed summaryof the tonnage for this ship is shown on the Certificate ofSurvey. The number of seamen and apprentices for whom[accommodation] is certified........................................
I, the undersigned,Registrar of Indian ships at the port of........................... hereby certify that the ship, thedescription of which is prefixed to this my Certificate, has beenduly surveyed, and that the above description is in accordancewith the Register Book; that ................ whose Certificateof Competency or service is No ............................, isthe master of the said ship; and that the Name.............................. Residence and Description of theOwner ............................ and Number of Tenth Shares heldby .......................... are as follows :-
Name, Residence andOccupation of the Owner	Number of TenthShares
Dated at........................................................ the........................................ day of................................... one thousand nine hundred
…........................................................................................................Registrarof Indian Ships

NOTICE:A Certificate of Registry is not a document of title. It does not necessarily contain notice of all changes of ownership, and in no case does it contain an official record of any mortgages affecting the ship. In case of any change of ownership it is important for the protection of the interest of all parties that the change should he registered according to law. Changes of ownership, address or other registered particulars should be notified to the Registrar at the Port of Registry. Should the ship be either actually or constructively lost, taken by he enemy, burnt or broken up or cease for any be an Indian ship, notice thereof, together with the Certificate of Registry, if in existence, should immediately be given to the Registrar of Indian ships at the Port of Registry under a penalty which may extend to Rs. 1000/- for default.Registry Form No. 1.][Certificate Of Indian Registry] [Substituted by G.S.R. 751, dated 24th April, 1970]Particulars Of Ship(Merchant Shipping Act, 1958-Section 34)

OfficialNumber	Nameof Ship No., date and port of previous Registry	No.date and port of previous Registry (if any)
WhetherIndian or Foreign Built	Whethera steam or Motor ship; and how propelled	WhereBuilt	WhenBuilt	Nameand Address of Builders
Nameof Decks		Lengthfrom fore-part of stem, to the aft side of the METERS head of thestem post/force side of the rudder stock
Numberof Masts		Mainbreadth to outside of plating
Rigged		Depthin hold from tonnage deck to ceiling amidships.
Stem		Depthin hold from upper deck or ceiling amidships, in the case of twodecks and upwards
Stem		Depthfrom top of upper deck at side amidships to bottom of keel.
Build		Roundof beam on upper deck.
Frameworkand description of ship		Lengthof engine-room(if any).
Numberof Bulkheads

PARTICULARSOF PROPELLING ENGINES, etc., as supplied by Builders, Owners, orEngine Makers.
No.of sets Engines	Descriptionof Engines	WhetherIndian Foreign or made	Whenmade	Nameand Address of Makers	ReciprocatingNo. of cylinders in each set	EnginesDiameter of cylinders	RotaryEngines No. of cylinders in each set	N.H.P.B.H.P.I.H.P.Estimatedspeed of ship
No.of Shafts	Particularsof Builders. Description Number Loaded pressure.	EnginesBoilers	EnginesBoilers	EnginesBoilers	Lengthof Stroke
PARTICULARSOF TONNAGE
Deleteif not applicable	Thetonnages of this ship in accordance with her certificate ofSurvey are :-GROSSTONNAGE............................................................................tons(….................................................................................................cubicmeters)REGISTERTONNAGE............................................................................tons(….................................................................................................cubicmeters)Thisship is assigned with a tonnage mark on each side of the shipwhich is …..............................meters below theupper deck line and when this mark is submerged the abovetonnages are applicable.Whenthe tonnage marks is NOT submerged the following tonnages areapplicable :-GROSSTONNAGE............................................................................tons(….................................................................................................cubicmeters)REGISTERTONNAGE............................................................................tons(….................................................................................................cubicmeters)

Provisional Certificate Of Indian RegistryIssued under the provisions of Section 36 (3) of the Merchant Shipping Act, 1958

OfficialNumber	Nameof Ship	No.,Date and Port of Registry	Whethera Steam or Motor Ship; and how propelled
Numberof Decks		Frameworkand description of ship
Numberof Masts
Rigged		Numberof bulkheads
Stem
Stem		Numberof water ballast tanks, and their capacity in tons.
Build

Measurements
	[***Meters] [Omitted by G.S.R. 227, dated 1st February, 1966]
Lengthfrom fore port of stem, to the aft side of the head of thesternpost
Mainbreadth to outside of plating
Depthin hold from tonnage deck to ceiling amidships
Lengthof Engine room
Particularsof P.P. Engines and Boilers	Numberand description of engines…..............................................................Numberand diameter of cylinder and stroke…...............................................................Combinedpower (estimated horse-power)…...................................................................................Particularsof boilers…................................................................................................................................Namesand Addresses of (1) engine and (2) boiler makers :(1)…........................................................(2)…........................................................

Particulars Of Tonnage

GrossTonnage	No.of tons	CubicMeters	DeductionsAllowed	No.of tons
Undertonnage deck ...			Onaccount of space required for propelling power
Spaceor spaces between decks.			Onaccount of spaces provided by way of crew accommodation asfollows :-
Turretor trunk			(Numberof seamen or apprentices for whom accommodation is certified….............)Otherdeductions :
Forecastle
Bridgespace
Poopor break
Sidehouses
Deckhouses
Charthouse
Spacesfor machinery and light and air.
Excessof hatchways.
GrosstonnageDeductions,as per contraRegistertonnage			Total

Note 1.-The tonnage of the engine room spaces below the upper deck is............................... tons and the tonnage to the total spaces framed in above thedeck for propelling machinery and for light and air is .......................... tons.Note 2.-The undermentioned spaces above the upper deck are not included inthe cubical contents forming the ship's register tonnage-

Note3.-The location and tonnage of the boatswains store rooms are asfollow-
I,the undersigned ................................... Indian Consulat the Port of........................................................ herebycertify :-
1.That...............................................................whose Certificate of Competency or Service is No....................................... is the Master of theship.
2.That.........(the Master of the Ship) a person having knowledgeof the facts has declared that.
3.That the Name, Residence, and Description of Owner, and Number ofTenth Shares held by ................... to the best of thedeclarant's knowledge and belief are as follows-
Name,Residence and Occupation of the Owner	Numberof Tenth Shares
Datedat …...................................................the….................................. day of…................................ One thousand ninehundred and ….........................Indian Consul.

Note.-This Provisional Certificate of Registry must, within ten days after the first subsequent arrival of the ship at her port of discharge in India, be delivered by the Master to the Registrar of Indian Ships at her port of registry under a fine which may extend to Rs. 500/-.Registry Form No. 2.Delete where necessary.Here insert the facts of the case as stated by the declarant in accordance with Section 36 of the Merchant Shipping Act, 1958.Issued by the Government of IndiaDeclaration Of OwnershipBy individual under Section 29 of the Merchant Shipping Act, 1958 (44 of 1958)

OfficialNumber	Nameof Ship	Timewhen and place where ship was built
Particulars ofprevious register i.e., Name, Official No., Date Port of Registry	No., Date and Portof present Registry (to be filled in by Registrar)	Whether Steam orMotor Ship	Horse power ofEngines, if any

[***] [Omitted by G.S.R. 227, dated 1st February, 1966]Lengthfrom fore part of stem to the aft side of the head of the sternpost.Mainbreadth to outside of platingDepthin hold from tonnage deck to ceiling amidships	Meters


Numberof Tons
Gross	Register
and asdescribed in more detail in the certificate of the Surveyor andthe Register Book.

I, the undersigned .......................... son of ...................... residing at ....................... occupation ................. place of birth .................. declare as follows :-I am a citizen of India.*The above general description of the Ship is correct.whose Certificate of Competency or Service is No ................................ is the Master of the said Ship.I am the owner of ........................ share/shares in the said ship.I solemnly declare that the particulars stated herein are true to the best of knowledge and belief.Made and Subscribed the ........................................ day of ..................................................19.............. by the above named ............................................. in the presence of .................................*In order to claim the status of a citizen, a person must satisfy the provision (i) Article 5 or (ii) Article 6 of the Constitution or (iii) the provisions of the Citizen Act, 1955 (57 of 1955).Note.-Declarations must be made before a Registrar of Indian Ships, a Justice the Peace or a Commissioner of Oaths or an Indian Consular Officer.The qualification of the person taking the declaration is to be added to signature.Registry Form No. 3.Issued by the Government of IndiaDeclaration Of OwnershipBy Joint Owners under Section 29 of the Merchant Shipping Act, 1958 (44 of 1958).

OfficialNumber	Nameof Ship	Timewhen and place where Ship was built
Particulars ofprevious Registry, i.e., Name, Official No., Date and Port ofRegistry	No., Date and Portof Present Registry (to he filled in by if any Registrar)	Whether Steam orMotor Ship	Horse pow ofEngines, if any
[***] [Omitted by G.S.R. 227, dated 1st February, 1966]MetersLengthfrom fore part of stem to the aft side of the head of the sternpostMainbreadth to our side of platingDepthin hold from tonnage deck to ceiling amidships
Numberof Tons
Gross	Register
and as describedin more detail in the certificate of the Surveyor and theRegister Book.
JOINTOWNERS
Name	Placeof residence	Occupation	Placeof birth

Firstly - Each of us, the several persons above-mentioned whose names are hereunto subscribed declares as follows:

1. .....................................................................................

2. ....................................................................................

3. ....................................................................................

4. ....................................................................................

5. ....................................................................................

The above general description of the Ship is correct.................................. whose Certificate of Competency or Service is No............................. is the Master of the said Ship.Secondly - We the said several persons above-mentioned respectively declare as follows:We are entitled to be registered as joint Owners of ....................... share/shares in the said Ship.We solemnly declare that the particulars stated herein are true to the best of our knowledge and belief.Made and Subscribed the ......................... day of ...................19 .................. by the above named .................... in the presence of ...................In order to claim the status of a citizen, a person must satisfy the provisions of (i) Article 5 or (ii) Article 6 of the Constitution or (iii) the provisions of the Citizenship Act, 1955 (57 of 1955).Note. - Declarations must be made before a Registrar of Indian Ships, a Justice of the Peace or a Commissioner of Oaths or an Indian Consular Officer.The qualification of the person taking the declaration is to be added to his signature.Registry Form No. 4.Issued by the Government of IndiaDeclaration Of OwnershipOn Behalf of Company under Section 29 of the Merchant Shipping Act, 1958 (44 of 1958)

OfficialNumber	Nameof Ship	Timewhen and place where ship was built

Particularsof previous registry, i.e., Name, Official No., Date and Port ofRegistry	No.,Date and Port of present Registry (to be filled in by Registrar)	WhetherSteam Motor Ship	HorsePower of Engines,if any

[***] [Omitted by G.S.R. 227, dated 1st February, 1966]MetersLengthfrom fore part of stem to the aft side of the head of the sternpostMainbreadth to outside of platingDepthin hold from tonnage deck to ceiling amidships
Numberof Tons
Gross	Register
and asdescribed in more detail in the Certificate of the Survey or andRegister Book.

I, the undersigned ....................... son of .............. residing at ................... occupation ......................... place of birth ...................... authorised by the .......................... under its common seal (which authorisation in annexed hereto) declare as follows-The said Company was registered under the Companies Act, 1956, on the ................... day of ....................... 19 ................ and has its registered office at Section 21 of the Merchant Shipping Act, 1958 (44 of 1958), viz.-

(i)That the principal place of business is at ................ in India;

(ii)That at least 75 per cent. of the share capital of the Company is held by citizens of India;

(iii)That not less than three-fourths of the total number of Directors of the Company are citizens of India;

(iv)That the Chairman of the Board of Directors and the Managing Director or Managing Directors, if any, of the Company are citizens of India;

and

(v)That the Managing Agents of the Company are citizens of India; (or, in case a Company is the Managing Agent).

That the Managing Agent is a Company which satisfies the requirements of sub-clauses (i), (ii), (iii) and (iv) of Cl. (b) of Section 21 of the Merchant Shipping Act, 1958.The above general description of the Ship is correct........................ whose Certificate of Competency or Service is No........................... is the Master of the said Ship. The said Company has .................... shares in the Ship and is entitled to be registered as owner. I solemnly declare that the particulars herein are true to the best of my knowledge and belief.Made and Subscribed the ................... day of ...................... 19 ............................. by the above named .................................... in the presence of .........................................................................................................................................................................................................................................................................»..................................Note :-Declarations must be made before a Registrar of Indian Ships, a Justice of the Peace or a Commissioner of Oaths or an Indian Consular Officer.The qualification of the person taking the declaration is to be added to his signature.In order to claim the status of a citizen, a person must satisfy the provisions of (i) Article 5 or (ii) Article 6 of the Constitution or (iii) the provisions of the Citizenship Act, 1955 (57 of 1955).Registry Form No. 5.Issued by the Government of IndiaDeclaration By Representative Of A Deceased Registered Owner Of Mortgagee Taking By Transmission(Merchant Shipping Act, 1958, Sections 44 & 54)

OfficialNumber	Nameof Ship	No.,Date and Port of Registry
Whether a Steam orMotor Ship		Horse Power ofEngines
[***] [Omitted by G.S.R. 227, dated 1st February, 1966]MetersLengthfrom fore part of stem to the aft side of the head of the stempostMainbreadth to outside of platingDepth in hold fromtonnage deck to ceiling amidships
Numberof Tons
Gross	Register
and asdescribed in more detail in the Certificate of the Surveyor andthe Register Book.
Name(s)	Father'sName(s)	Placeof Residence	Occupation	Placeof Birth

I/each of us, the several persons, above-mentioned whose name(s) is/are hereunto subscribed declare as follows :-

(a)........................ I/We declare that ............................... the person appearing by the Register Book to be the (b) ....................... of ...................... share/shares in the Ship above described died at ................................ (c)

I am entitled to be registered as owner/mortgagee of .................. share/shares in the said ship.I solemnly declare that the particulars stated herein are true to the best of my knowledge and belief.Made and subscribed this ....................... day of .................... 19 ................................................. by the above named ........................................................................ in the presence of ..........................................................................................................................................................

(a)In the case of ownership, here state "I am" (or "we are") "an Indian citizen" (or "Indian citizens"). [In order to claim the status of a citizen, a person must satisfy the provisions of (i) Article 5, or (ii) Article 6 of the Constitution or (iii) the provisions of the Citizenship Act, 1955 (57 of 1955)].

(b)"Owner" or "Mortgagee".

(c)Here insert "on the ................. day of .................. having first duly made his will dated the ................... day of ................... whereby he appointed (me or us) executor, and (I or we) proved his said will on the ................. day of ........................in the court of .................... (or). ............................... on the ................... day of ................... intestate, and that letters of administration of his estate and effects were on the ................... day of ...................... 19 ............................, duly granted to (me or us) by the court of ..........................

"Declarations must be made before a Registrar of Indian Ships, a Justice of the Peace, Commissioner for Oaths, or an Indian Consular Officer.The qualification of the person taking the declaration is to be added to his signature.Note.-This declaration should be accompanied by a succession certificate, probate or letters of administration, as the case may be, under the Indian Succession Act, 1925, or a duly certified copy thereof.Priced.Registry Form No. 6.Issued by the Government of IndiaDeclaration Of Ownership Or Interest On Transmission By Insolvency Of Registered Owner Or Mortgagee(Merchant Shipping Act, 1958, Section 44 & 54)

OfficialNumber	Nameof Ship	No.,Date and Port of Registry
Whether a Steam orMotor Ship		Horse Power ofEngines
[***] [Omitted by G.S.R. 227, dated 1st February, 1966]MetersLengthfrom fore part of stem to the aft side of the head of the stempostMainbreadth to outside of platingDepth in hold fromtonnage deck to ceiling amidships
Numberof Tons
Gross	Register
and asdescribed in more detail in the Certificate of the Surveyor andthe Register Book.
Name(s)	Father'sName(s)	Placeof Residence	Occupation	Placeof Birth

I/each of us, the several persons, above-mentioned whose name(s) is/are hereunto subscribed declare as follows :-

(a).............................. The person appearing by the Register Book to be the (b) ................. of ............. share/shares in the Ship above describe was on the .................... day of .................. One thousand nine hundred and ............................ adjudged insolvent by the (c) appointed trustee of the property of the said ................ and (d) .................. entitled to be registered as (e) ...................... of the said ....................... share/shares of the ship.

I am entitled to be registered as owner/mortgagee of .................. share/shares in the said ship.I solemnly declare that the particulars stated herein are true to the best of my knowledge and belief.Made and subscribed this ....................... day of ................... ...................................19 ..............................., by the abovenamed in the presence of ..................................................................................

(b)"Owner" or "Mortgagee".

(c)Here state name of Court.

(d)"I am" or "we are".

(e)"Owner" or "Mortgagee".

**Declarations must be made before a Registrar of Indian ships, a justice of the Peace, a Commissioner for Oaths, or an Indian Consular Officer.The qualification of the person taking the declaration is to be added to his signature.Priced.Registry From No. 7.Issued by the Government of IndiaInstrument Of Sale (Individuals Or Joint Owners)(Merchant Shipping Act, 1958, Section 42)

OfficialNumber	Nameof Ship	No.,Year and Port of Registry	Whethera Steam or Motor Ship	HorsePower of Engines

[***] [Omitted by G.S.R. 227, dated 1st February, 1966]MetersLengthfrom fore part of stem to the aft side of the head of the stempost, Number of Tons ….......................................Mainbreadth to outside of plating, Gross….....................................Depthin hold from tonnage deck to ceiling amidships,Register...........................................................
andas described in more detail in the Certificate of the Surveyorand the Register Book

(a).......................... the undersigned (b) ................................... in consideration of the sum of ........................ paid to (c) .................... by (d) ................... the Receipt whereof is hereby acknowledged, transfer .......................... Shares in the Ship above particularly described, and in her boats, and appurtenances, to the said ............................

Further (a) ...................... the said ....................... for (e) ......................... heirs covenant with the said ......................... and (j) ....................... assigns, that (a) .............................. have power to transfer in manner aforesaid the premises hereinbefore expressed to be transferred, and that the same are free from encumbrances (g) ....................................In witness whereof (a) ................... have hereto subscribed (h) ........................ name ...................... and affixed (h) ....................... seal .................. this .............. day of ....................... One thousand nine hundred and ..............Executed by the above-named .................in the presence of (i)

(a)"I" or "we". (b) Here insert full name and address, wit description of the transferor or transferors. (c) "Me" or "us", (d) Here insert full name and address of transferee or transferees with their description in the case of individals, and adding "as Joint Owners" where such in the case. (e) "Myself and my" "ourselves and our". (f) "His", "her", "their" or "its". (g) If there be any subsisting Mortagage, add "save as appears by the Registry of the said Ship". (h)"My" or "our".(i) Names, address, and description of at least two witnesses.

Space for signature and Seal.Note.-A purchaser of a Registered Indian Ship does not obtain a complete title until the Instrument of Sale has been recorded at the Port of Registry of the Ship; and neglect of this precaution may entail serious consequences.Note.-Registered Owners or Mortgagees are reminded of the importance of keeping the Registrar of Indian Ships informed of any change of residence on their part.Issued by the Government of IndiaInstrument of Sale(Company)(Merchant shipping Act, 1958, Section 42)

OfficialNumber	Nameof Ship	No.,Date and Port of Registry	Whethera Steam or Motor Ship	HorsePower of Engines

[***Meters] [Omitted by G.S.R. 227, dated 1st February, 1966]Lengthfrom fore part of steam to the aft side of the head of the sternpost.Mainbreadth to outside of plating.Depthin hold from tonnage deck to ceiling amindships	Numberof tonsGross.................Register
Andas described in more details in the Certificate of the surveyorand the Register Book.

We, (a) .......................... having our principal place of business at ............................. in consideration of the sum of ............................ paid to us by ............................ of (b)the Receipt where of is hereby acknowledged, transfer ......................... Shares, in the Ship above particularly described, and in her boats, and appurtenances, to the said............................Further we, the said ............................ for ourselves and our successors covenant with the said .......................... and (c) ........................ assigns, that we have power to transfer in manner aforesaid the premises hereinbefore expressed to be transferred, and that the same are free from encumbrances (d) ....................In witness whereof we have hereunto affixed our common seal this ........................ day of ....................... One thousand nine hundred and ..........................The Common Seal of the ....................... was affixed hereunto in the presence of (e).

(a)Here insert title in full of the Company. (b) Here insert address in full and description of transferee or transferees. (c) "His", "her" or "their". (d) If there be any subsisting Mortgage, add "save as appears by the Registry of the said Ship".

(e)Description of at least two Witnesses, Directors, Secretary, etc. (as the case may be).

Note.-A purchaser of a Registered Indian Ship does not obtain a complete title until the Instrument of Sale has been recorded at the Port of Registry of the Ship; and neglect of this precaution may entail serious consequences.Note.-Registered Owners or Mortgagees are reminded of the importance of keeping the Registrar of Indian Ships informed of any change of residence on their part.Issued by the Government of IndiaMortgage(to secure Principal Sum and Interest)(Individual or Joint Owners)(Merchant Shipping Act, 1958, Section 47, 48 & 53.)

OfficialNumber	Nameof Ship	No,Date and Port of Registry

Whethera Steam or Motor Ship		HorsePower of Engines
***MetersLengthfrom fore part of Stem, to the aft side of the head of the sternpost.Mainbreadth to outside of plating.Depthfrom top of deck at side amidships to bottom of keel
Numberof tons
Gross	Register
and asdescribed in more detail in the Certificate of to Surveyor andthe Register Book.

(a)........................ the undersigned (b) .................... son of ...................... in consideration of .................... this day lent to (c) ....................... by (d) ................ do hereby for (e) ................... and (f) .................... heirs, executors or administrators covenant with the said ........................ Firstly, that (a) ................................ or (J) ................ heirs, executors, or administrators, will pay to the said ......................... the said sum of ........................ together with interest thereon at the rate of ...................... percent per annum on the (g) .................... day of .................. next; and secondly, that if the said principal sum is not paid on the said day (a) .................... or (f) ....................................... heirs, executors or administrators, will, during such time as the same or any part thereof remains unpaid pay to the said ................... interest on the whole or such part thereof remains unpaid pay to the said ............................... interest on the whole or such part thereof as may for the time being remain unpaid, at the rate of ................... per cent per annum, by equal half-yearly payments on the ................... day of ........................ and ....................... day of ...................... in every year; and for better securing to the said ................... the re-payment in manner aforesaid of the said principal sum and interest (a) ....................... hereby mortgage to the said ........................ shares of which (h) ...................... the Owner ................. in the Ship above particularly described, and in her boats, and appurtenances. Lastly, (a) .................... for (e) .................... and (f) .........................heirs, executors or administrators covenant with the said ......................... and .................. assigns that (a) ........................ have power to mortgage in manner aforesaid the above-mentioned shares, and that the same are free from encumbrances (i).......................

In witness whereof(a)................have hereto subscribed(f) ..............name.................and affixed(f).................seal.....................this.................day of................One thousand nine hundred and ..................Executed by the above-named ..................... in the presence of (j)

(a)"I" or "we".

(b)Here insert full name and address with description of the mortgagor or mortgagors.

(c)"me" or "us".

(d)Here insert full name and address of mortgagee or mortgagees with their description in the case of individuals, and adding "as joint mortgagees" where such is the case.

(e)"myself" or "ourselves".

(f)"my" or "our".

(g)Insert the day fixed for payment of principal as above.

(h)"I am" or "we are".

(i)If any prior encumbrance add, "save as appears by the registry of the said ship".

(j)Name, address and description of at least two witnesses.

Space for signature and seal.Registry Form No.10Priced.Note.-The prompt registration of a Mortgage Deed at the Port of Registry of theShip is essential to the security of the Mortgagee, as a Mortgage takes its priority from the date of production for Registry, not from the date of the instrument.Note.-Registered Owners or Mortgagees are reminded of the importance of keeping the Registrar of Indian Ships informed of any change of residence on their part.N.B. - In the case of Transfer it must be made by Endorsement in one of the following forms:Transfer Of Mortgageby Individual or Joint Owners

(a).......................... the within mentioned ......................... son of ................. in consideration of ....................... this day paid to (b) ............................ by ................................ hereby transfer to (c) .................... the benefit of the within-written security.

In witness whereof (a) .......................... have hereunto subscribed (d) ..........................name ................... and affixed (d) ...................... seal ...................... this ....................... day of ....................... one thousand nine hundred and ........................... Executed by the above-named ..............................in the presence of (e)

(a)"I" or "wet'.

(b)"me" or "us".

(c)"him", "them" or "it".

(d)"my" or "our".

(e)Name, address and description of at least two witnesses.

Transfer Of Mortgageby Company or Body CorporateThe within mentioned ............................. in consideration of ......................... this day paid to it by ....................... hereby transfer to (c) ................... the benefit of the within-written security. In witness whereof we have hereunto affixed our common seal this ...................... day of ............................. one thousand nine hundred and ....................The Common Seal of the .........................................................was affixed in the presence ofN.B. - In case mortgage is paid off, a Memorandum of its Discharge in one of the following forms must be used :By Individual Or Joint OwnersReceived the sum of ............................ in discharge of the within-written security. Dated at .............................. this ................... day of ....................... 19 ........................Witness (e) ................................. of ......................By Company Or Body CorporateReceived the sum of .......................... in discharge of the within-written security. In witness whereof we have hereunto affixed our common seal this .............................. day of ....................19 ................... at .................The Common Seal of .................................................................was affixed in the presence ofMortgage (to secure Principal Sum and Interest)

(Company)(Merchant Shipping Act, 1958, Section 47,48 & 53)

OfficialNumber	Nameof Ship	No.,Date and Port of Registry
Whether a Steam orMotor Ship		Horse Power ofEngines
***MetersLengthfrom fore part of stem to the aft side of the head of the stempostMainbreadth to outside of platingDepth in hold fromtonnage deck to ceiling amidships
Numberof Tons
Gross	Register
and asdescribed in more detail in the Certificate of the Surveyor andthe Register Book.

We, (a) .............................. in consideration of ................................. this day lent to us by (b) ................. do hereby for ourselves and our successors covenant with the said ...................... and (c) .................. assigns firstly that we or our successors, will pay to the said ....................... or (c) .................... assigns the said sum of .......................... together with the interest thereon at the rate of ......................... per cent per annum on the (d) .................... day of ................. next; and secondly, that if the said principal sum is not paid on the said day, we or our successors will, during such time as the same or any part thereof remains unpaid, pay to the said ................. or (c) .................... assigns, interest on the whole or such part thereof as may for the time being remain unpaid, at the rate of ....................... percent per annum, by equal half-yearly payments on the ...................... day of ......................... and ...................... day of .................... in every year; and for better securing to the said ...................... the repayment in manner aforesaid of the said principal sum and interest we hereby mortgage to the said ........................ share/shares, of which we are the Owners in the Ship above particularly described, and in her boats, and appurtenances. Lastly, we for ourselves and our successors covenant with the said ......................... and (c) .................. assigns that we have power to mortgage in manner aforesaid the above-mentioned shares, and that the same are free from encumbrances(e).....................................................................................In witness whereof we have hereunto affixed our common seal this day of ......................... One thousand nine hundred and...............................The common seal of the .........................................................................was affixed hereunto in the presence of....................................Note.-The prompt registration of a Mortgage Deed at the Port of Registry of the Ship is essential to the security of the Mortgagee, as a Mortgage takes its priority from the date of production for Registry, not from the date of the instrument.Note.-Registered Owners or Mortgagees are reminded of the importance of keeping the Registrar of Indian Ships informed of any change of residence on their part.

(a)Name in full of Company together with its principal place of Business.

(b)Full name, address and description of mortgagee.If joint mortgagees are concerned they must be so described. If the mortgagee is a Company, the full title and address must be given.

(c)"his", "their" or "its".

(d)Insert the day fixed for payment of principal as above.

(e)If any prior encumbrance add, "save as appears by the Registry of the said Ship".

Descriptions of witnesses, Directors, Secretary, etc. (as the case may be).Registry Form No. 11.Priced.N.B. - In the case of Transfer it must be made by Endorsement in one of the following forms :Transfer Of Mortgage-by Individual or Joint Owners.

(a)............................. the within-mentioned .............................. in consideration of ....................... this day paid to (b) ......................... by ........................ hereby transfer to (c) ....................... the benefit of the within-written security. In witness whereof (a) ...................... have hereunto subscribed (d) ....................... name ............................. and affixed (d) ................... seal this day of .................. one thousand nine hundred and ..........................

Executed by the above-named ..................................... in the presence of (e)Transfer Of Mortgage-by Company or Body Corporate.The within-mentioned ............................... in consideration of ............................ this day paid to it by ............................... hereby transfer to (c) ............................. the benefit of the within-written security. In witness whereof we have hereunto affixed our common stall this ........................ day of ...................... one thousand nine hundred and ...................The Common Seal of the ........................................................................................... was affixed in the presence of ........................................

(a)or "we".

(b)"me" or "us".

(c)"him", "them" or "it".

(d)"my" or "our".

(e)Name, address & description of at least two witnesses.

N.B. - In case a Mortgage is paid off, a Memorandum of its Discharge in one of the following forms must be used.By Individual Or Joint OwnersReceived the sum of ........................ in discharge of the within-written security. Dated at ........................ this .............. day of ......................... 19Witness (e) ...................................... of ....................By Company Or Body CorporateReceived the sum of ......................... in discharge of the within-written security. In witness whereof we have hereunto affixed our common seal this .......................... day of ....................19 ................. at ................The Common Seal of the .......................................................was affixed in the presence of.........................................................Issued by the Government of IndiaMortgage (to secure Account Current, etc.)(Individuals Or Joint Owners)(Merchant Shipping Act, 1958, Section 47,48 & 53.)

OfficialNumber	Nameof Ship	No.,Date and Port of Registry

Whethera Steam or Motor Ship		HorsePower of Engines
[***Metres] [Omitted by G.S.R. 227, dated 1st February, 1966]Lengthfrom fore part of stem, to the aft side of head of the stern postMainbreadth to outside of plating.Depth in hold fromtonnage deck to ceiling amidships.
Numbersof tons
Gross	Register
andas described in more detail in the Certificate of the Surveyorand the Register.

Whereas(a)............................................................................... Now (b) ............................ the undersigned ......................... in consideration of the premises for (c) ......................... and (d) ...................... heirs, covenant with the said and (e) ...................... assigns, to pay to him or them the sums for the time being due on this security, whether by way of principal or interest, at the times and manner aforesaid. And for the purpose of better securing to said ............................. the payment of such sums as last aforesaid, (b) ........................ do hereby mortgage to the said ................... shares, of which (f) ................................. am/are the Owner .......................... in the Ship above particularly described, and in her boats and appurtenances.Lastly, (b) .......................... for (c) ........................ and (d) ......................... heirs covenant with the said .......................... and (e) .......................... assigns that (b) ......................... have power to mortgage in manner aforesaid the above mentioned shares, and that the same are free from encumbrances (g) ........................In witnesses whereof (b) .............................. have hereto subscribed (d) ........................ name .......................... and affixed (d) ...................... Seal ................... this ................... day of .......................... One thousand nine hundred and ........................Executed by the above-named .................................................in the presence of.......................................................................

(a)Here state by way of recital that there is an account current between the Mortgagor (giving his address and description and if Joint Owners are concerned describing them as such) and the Mortgagee (giving his address and description. If the Mortgagee is a Company or a Body Corporate the full title and address must be given and if Joint Mortgagees are concerned they must be so described), and describe the nature of the transaction so as to show how the amount of principal and interest due at any given time is to be ascertained, and the manner and time of payment.

(b)"I" or "we".

(c)"myself" or "ourselves".

(d)"my" or "our".

(e)"his" or "their".

(f)"I am" or "we are".

(g)If any prior encumbrance add, "save as appears by the Registry of the said Ship".

Name, address and description of at least two witnesses.Note.-The prompt registration of a Mortgage deed at the port of Registry of the Ship is essential to the security of the Mortgagee, as a Mortgage takes its priority from the date of production for registry, not from the date of the instrument.Note.-Registered Owners or Mortgagees are reminded of the importance of keeping the Registrar of Indian Ships informed of any change of residence on their part.Registry Form No. 12.Priced.Mortgage (to secure Account Current, etc.)(Individuals Or Joint Owners)N.B. - In case of Transfer it must be made by Endorsement in one of the following forms.

	TRANSFER ORMORTGAGE-by Company or Joint Owners
(a)"I"or "we".	(a)............................. the within-mentioned................... in consideration of ......................this day paid to (b) ............................ by.................. hereby transfer to (c)......................... the benefit of the within-writtensecurity. In witness whereof (a) .......................... havehereunto subscribed. (d) ............................... name........................ and affixed (d)............................ seal ................... this................ day of .......................... one thousandnine hundred and ................ Executed by theabove-named....................in the presence of (e)
(b)"me"or "as."
(c)"him","them" or "it".
(d)"my"or "our".
(e)Name, addressand description of not less than two witnesses.

TRANSFER ORMORTGAGE-by Company or Body Corporate
(c)"him","them" or "it"	Thewithin-mentioned ........................ in consideration of....................... this day paid to it by......................... hereby transfer to (c)...................... the benefit of the within-writtensecurity. In witness whereof we have hereunto affixed our commonseal this ....................... day of ......................one thousand nine hundred and.....................................The Common Seal ofthe was affixed in the presenceof.................................

N.B. - In case a Mortgage is paid off, a Memorandum of its Discharge in one of the following forms must be used.By Individuals Or Joint OwnersReceived the sum of .............................. in discharge of the within-written security. Dated at ............................... this ..........................day of ..................... 19 .......................Witness (e) ...............of ....................................By Company Or Body CorporateReceived the sum of ......................................................................... in discharge of the within-written security. In witness whereof we have hereunto affixed our common seal this ..................................... day of ...................... 19 ................. at ......................The Common Seal of the ...........................was affixed in the presence of...................................................................................................Issued by the Government of IndiaMortgage (to secure Account Current, etc.)

(Company)(Merchant Shipping Act, 1958-Sec. 47,48 and 53)

OfficialNo.	Nameof Ship	No.,Date and Port of Registry	Whethera Steam or Motor Ship	HorsePower of Engine
[***Meters] [Omitted by G.S.R. 227, dated 1st February, 1966]Length,from fore part of stem, to the aft side of the head ofthestem post Number ofMainbreadth to outside of plating. Tons GrossDepth in hold fromtonnage deck to ceiling amidships Register	Numberof TonsGrossRegister
and as describedin more detail in the Certificate of the Surveyor and theRegister Book.

Whereas (a) ....................................... Now we the (b) ....................... in consideration of the premises for ourselves and our successors covenant with the said ............................ and (c) .................. assigns, to pay to him, them or if the sums for the time being due on this security, whether by way of principal or interest, at the times and manner aforesaid. And for the purpose of better securing to the said .......................... the payment of such sums as last aforesaid, we do hereby mortgage to the said .......................... shares, of which we are the Owners in the Ship above particularly described, and in her boats and appurtenances.Lastly, we for ourselves and our successors, covenant with the said ....................... and (c) .................. assigns that we have power to mortgage in manner aforesaid the above mentioned shares and that the same are free from encumbrances (d) .........................In witness whereof we have hereunto affixed our common seal this ......................... day of ............................ One thousand nine hundred and ..................The Common Seal of the .........................................................was affixed hereunto in the presence of ....................................

(a)Here state by way of recital that there is an account current between the Mortgagor (describing the Company and giving its address), and the Mortgagee (giving address and description), and describe the nature of the transaction so as to show how the amount of principal and interest due at any given time is to be ascertained, and the manner and time of payment.

(b)Name of the Company.

(c)"his", "their" or "its".

(d)If any prior encumbrance add, "save as appears by the Registry of the said Ship."

Signatures and description of at least two witnesses, i.e., Directors, Secretary, etc. (as the case may be).Note.-The prompt registration of a Mortgage Deed at the Port of the registry of the Ship is essential to the security of the Mortgagee, as a Mortgage takes its priority from the date of production for registry, not from the date of instrument.Note.-Registered Owners or Mortgagees are reminded of the importance of keeping the Registrar of Indian Ships informed of any change of residence on their part.Registry Form No. 13.Priced.Mortgage (to secure Account Current, etc.)

(Company)N.B. - In case of Transfer it must be made by Endorsement in one of the following forms :

	TRANSFER ORMORTGAGE-by Company or Joint Owners
(a)"I"or "we".	(a)............................. the within-mentioned................... in consideration of ......................this day paid to (b) ............................ by.................. hereby transfer to (c)......................... the benefit of the within-writtensecurity. In witness whereof (a) .......................... havehereunto subscribed. (d) ............................... name........................ and affixed (d)............................ seal ................... this................ day of .......................... one thousandnine hundred and ................Executedby the above-named....................in the presence of (e)
(b)"me"or "as."
(c)"him","them" or "it".
(d)"my"or "our".
(e)Name, addressand description of not less than two witnesses.

TRANSFER ORMORTGAGE-by Company or Body Corporate
(c)"him","them" or "it"	Thewithin-mentioned ........................ in consideration of....................... this day paid to it by......................... hereby transfer to (c)...................... the benefit of the within-writtensecurity. In witness whereof we have hereunto affixed our commonseal this ....................... day of ......................one thousand nine hundred and.....................................The Common Seal ofthe was affixed in the presenceof.................................

N.B. - In case a Mortgage is paid off, a Memorandum of its Discharge in one of the following forms must be used.By Individuals Or Joint OwnersReceived the sum of ............................ in discharge of the within-written security. Dated at ...................... this ................. day of .................... 19 ..................Witnesses (e) ............................. of ...................By Company Or Body CorporateReceived the sum of ............................. in discharge of the within-written security.In witness whereof we have hereunto affixed our common seal this ...................... day of ...................... 19 ................ at ..................The Common Seal of the ......................................................was affixed in the presence of ........................................................Issued by the Government of IndiaProvisional Certificate Of Indian Registry[Merchant Shipping Act, 1958, Section 40 (1)]Expiring on or before the ........................ day of ................ 19 ...................... (see footnote)

Nameof Ship(a)	Whereand when Built	Steamor Motor Ship, how propelled

Number of Decks		Framework anddescription of ship.
Number of Masts		Number ofbulkheads
Rigged
Stem
Stern		Number of waterballast tanks and their capacity in tons.
Build
Measurements
[***Meters] [Omitted by G.S.R. 227, dated 1st Februray, 1966]Lengthfrom the fore part of stem to the aft side of the head of thestern post.MainBreadth to outside of plating.Depthin hold from tonnage deck to ceiling amidships.Lengthof engine room.CombinedHorse Power.Name and addressof engine maker
PARTICULARSOF TONNAGE
GROSSTONNAGE	No.of tons Cubic	DEDUCTIONS
		Metres	ALLOWED	No.of tons
Under tonnage deck		On account ofspaces required for propelling power.
Space or spacesbetween decks.
Turret or Trunk
For ecastle		On account ofspaces provided by way of crew accommodation as follows :-
Bridge Space
Poop or Break
Side Houses
Deck House		(Number of seamenand apprentices for whom accommodation is certified …...........)
Chart House
Spaces formachinery and light and air
Excess ofHatchways		Other deductions :
Gross tonnage
Deductions, as percontra
Register tonnage		Total..............................................

Note 1.-The tonnage of the engine room spaces below the upper deck is ................... tons and the tonnage of the total spaces framed in above the upper deck for propelling machinery and for light and air is ................. tons.Note 2.-The undermentioned spaces above the upper deck are not included in the cubical contents forming the ship's registered tonnage.............................Note 3.-The location and tonnage of the boatswains store rooms are as follows:I, the undersigned ......................... Indian Consul at the Port of ................... hereby certify :

1. That the Ship, the description of which is prefixed to this my Provisional Certificate, has been duly surveyed, and that the above description is true. (b)

2. That ................... of ................ is Master of the said Ship.

3. That the person or persons whose names are hereunder written purchased at.............. on the ................ day of ...................19 ................. all the shares in the above Ship.

3. That the Ship was built at ....................... on account of the person or persons whose names are hereunder written.

Name,Residence and Occupation of the Owner	Numberof Tenth Shares

Datedat................ the ................. day of ............ onethousand nine hundred and............................. IndianConsul.

Note.-This Provisional Certificate of Registry, issued under the provisions of Section 40 (1) of the Merchant Shipping Act, 1958, continues in force only until that .................. day of ................. 19 ......................., or until the Ship completes her voyage from ...................... to some port where there is a Registrar of Indian Ships, whichever first happens.

(a)The name of the Ship to be inserted should be the existing foreign name unless a change of name has been authorised by the Director General of Shipping. (b) If this Ship has not been surveyed for the purpose, the Consul must insert the description as fully and accurately as he can stating how he has procured it. *Strike out inapplicable words. t Here insert the date six months from the date of issue of this certificate.

Registry Form No. 14.Notice Of Name Proposed For An Indian Ship(Merchant Shipping Act, 1958, Section 55)Note.-This form is not to be used for an application to change the name of a ship already on the Register.

NAMEPROPOSED (block letters)alternativename(s) in order or preference should be given in case the firstname cannot be authorised.

2.IF A NEW SHIP state :

(a)Name and Address of Builder.

(b)Yard No.

3.IF SHIP HAS BEEN PURCHASED state:-

(a)Previous Foreign name(s) if any.

(b)Port at which ship is now lying.

4.TONNAGE of ship (approx) and method of propulsion, steam, ormotor.

5.PROI'OSEI.) TRADE OF SHIP.

6.PROPOSED DATE and PORT OF

Registry

7.NAME and ADDRESS OF OWNER.

Applicant'sSignature ........................Address...............................................19....................TheRegistrar of Indian Ships,

Forwarded

......................Registrarof Indian Ships.....................19......................TheDirector General of Shipping, Bombay.

CERTIFICATEOF DIRECTOR GENERAL OF SHIPPINGIcertify that the name ............................. is notalready the name of a registered Indian ship, or so similar to aregistered name as to be calculated to deceive.TheRegistrar of Indian Ships, .................... Director Generalof Shipping .....................19 ..............

This certificate when permissive is to be retained by the Registrar at the port of registry.If the ship is not registered within twelve months of the date of this certificate, the authority will be considered to have lapsed, but the authority may be renewed if sufficient cause is shown.Registry Form No. 15.Dear Sir,I refer to your application ....................... for permission to change the name of the ship ...................... to ................ and have to request that you will advertise the proposed change, in the terms stated on the back of this letter, in two of the principal newspapers circulating in the Port of ..........................Provided that no objection is lodged with the Registrar of Indian Ships at .................... within ten days from the date upon which the later of the two advertisement appears, this Directorate will be prepared to authorise the change of name.Copies of the newspapers containing the advertisement should be sent to the Registrar of Indian Ships at ...................... to whom the Certificate of Registry of the '[Ship] should be produced for endorsement of the change.Yours faithfully,Director General Of Shipping.Registry Form No. 16.Official NoticeProposal To Change A Ship's NameI ........................... of ......................... hereby give notice that in consequence of.................................................................I have applied to the Director General of Shipping under Section 65 of the Merchant Shipping Act, 1958, in respect of the ship ....................... of ...................... Official Number ....................... of gross tonnage ...................... tons, register tonnage ........................ tons, heretofore owned by ................................... for permission to change her name to ....................... and to have her registered in the new name at the port of ....................... as owned by ..........................Any objections to the proposed change of name must be sent to the Registrar of Indian Ships at .......................... within ten days from the appearance of this advertisement.Dated at ......................................... this .................. day of ................... 19 .............

(Signed).....................................

Note. - It is particularly requested that the advertisement may be made in the above form; otherwise delays may arise.State here the reason for the change of name.If owned by several owners the names and addresses of all upon the register must be given.Issued by the Government of India[Certificate Of Survey] [Substituted by G.S.R. 751, dated 24th April, 1970](Merchant Shipping Act, 1958,-Sec. 27)

Nameof Ship	Portof Intended Registry	Nameand Official Number if there has been any former Registry

Whether Indian orForeign Built,	Whether a Steam orMotor Ship propelled,	how	Where Built,	When Built,	Name and addressof Builders
Numbers of decks,	Length fromfore-part of stem, to aft side of the head of the stem post/foreside of the rudder stock.	METRES
Number of masts,	Main breadth toout side of plating
Rigged,	Depth in hold fromtonnage deck to ceiling amidships
Stem,	Depth in hold fromupper deck to ceiling amidships, in the case of two decks andupwards,
Stem,	Depth from top ofupper deck at side amidships to bottom of keel
Build,	Round of beam onupper deck
Framework anddescription of Ship,	Length ofengine-room (if any)
Number ofBulkheads,

Particulars Of Tonnage

GrossTonnage	Withexempted Tween Deck	Withoutexempted Tween Deck	Deductionsallowed	CubicMetres
UnderTonnage Deck		CubicMetres	Onaccount of space required for Propelling Power.
Spaceor Spaces between Decks.			Onaccount of Spaces provided by way of crew accommodation asfollows:-
Turretor Trunk			Numberof seamen or apprentices for whom accommodation is certified.
Forecastle
BridgeSpace
Poop
Break			Otherdeductions.
SideHouses
DeckHouses
ChartHouses
Spacesfor machinery, light and air
Excessof Hatchways
GrossTonnage
Deduction,as per Contra
RegisterTonnage
	TonnageMark not submerged	TonnageMark submerged

Note: 1. The tonnage of the engine room spaces below the tonnage deck is ............................ cubic metres and the tonnage of the total spaces framed in above the tonnage deck for propelling machinery and for light and air is ........................ cubic metres.Note : 2. The undermentioned spaces above the tonnage deck are not included in the cubical contents forming the ship's register tonnage.Note : 3. The location and cubic capacity of the boatswains store rooms are as follows :I, the undersigned Surveyor appointed under Section 9 of the Merchant Shipping Act, 1958 having surveyed the above named ship hereby certify that the above particulars are true and that her name is marked on each of her bows and her name and the Port of Registry are properly marked on a conspicuous part of her stem and a scale of metres denoting her draft are marked on each side of her stem and of her stern post prescribed.Dated at .................This............ Day of ................ 19 ..................................................................Surveyor.

CERTIFIEDEXTRACT OF PARTICULARS SUPPLIED BY BUILDERS, OWNERS OR ENGINEMAKERS
PARTICULARSOF	PROPELLINGENGINES	Etc.,as supplied by Builders, Owners, or Engine makers.
No.of sets of Engines	Descriptionof Engines	WhetherIndian or Foreign made	Whenmade	Nameand address of makers	ReciprocatingNo. and Diameter of cylinder in each set	EnginesLength of Stroke	RotaryEngines No. of Cylinders in each set	N.H.P.B.H.P.I.H.P.Estimatedspeed of Ship
	Engines	Engines	Engines
No.of Particulars of Boilers
ShoftsDescription..............................................................	Boilers	Boilers	Boilers
Number............................................................
LoadedPressure….........................................................
Numberof water ballast tanks and their capacity intons.......................................19........................................….................................................Surveyor

Issued by the Government of IndiaCertificate Of Survey Of A Tug(Merchant Shipping Act, 1958, Section 27)

Nameof Ship	Portof Intended Registry	Nameand Official Number if there has been any former Registry

WhetherIndian or Foreign Built	Whethera Steam or Motor Ship; how propelled	WhereBuilt	WhenBuilt	Nameand address of Builders
Number of decks	Length fromfore-part of stem to the aft side of the head of the stempost/fore side of the rudder stock.	Metres
Number of Masts	Main breadth tooutside of plating
Rigged	Depth in hold fromtonnage deck to ceiling amidships
Stem	Depth in hold fromupper deck to ceiling amidships in the case of two decks sandupwards
Stern	Depth in hold fromupper deck to ceiling amidships to bottom of keel
Build	Round of beam onupper deck
Frame work anddescription of Ship	Length ofengine-room(if any)
Number ofBulkheads

	PARTICULARSOF TONNAGE
GrossTonnage	Withexempted Tween Deck	Withoutexempted Tween Deck	Deductionsallowed	CubicMetres
UnderTonnage Deck	CUBIC	METRES	Onaccount of space required for Propelling Power.
Spaceor Spaces between Decks.			Onaccount of Spaces provided by way of crew accommodation asfollows:-
Turretor Trunk			Numberof seamen or apprentices for whom accommodation is certified.
Forecastle
BridgeSpace
Poop
Break			Otherdeductions.
SideHouses
DeckHouses
ChartHouses
Spacesfor machinery, light and air
Excessof Hatchways
GrossTonnage
Deduction,as per Contra
RegisterTonnage
	TonnageMark not submerged	TonnageMark submerged

Note 1. - The tonnage of the engine room spaces below the tonnage deck is ........................ cubic metres and the tonnage of the total spaces framed in above the tonnage deck for propelling machinery and for light and air is ................... cubic metres.Note 2. - The under-mentioned spaces above the tonnage deck are not included in the cubical contents forming the ship's register tonnage.Note 3. - The location and cubic capacity of the boatswains store rooms are as follows.Note 4. - If and when employed for the carriage of passengers, cargoes, or stores, or when using dry docks, floating decks or places provided for the repairing of vessels, the register tonnage on which dues based on registered tonnage may believed by any harbour or dock authority is .................... cubic metres.I, the undersigned Surveyor appointed under section a of the Merchant Shipping Act, 1958 having surveyed the above named ship hereby certify that the above particulars are true and that her name is marked on each of her bows and her name and the port of Registry are property marked on a conspicuous part of her stem and a scale of metres denoting her draft are marked on each side of her stem and of her post as prescribed.Dated at ..................this .................. day of ............ 19 ...................Surveyor

CERTIFIEDEXTRACT OF PARTICULARS SUPPLIED BY BUILDERS, OWNERS OR ENGINEMAKERS
PARTICULARSOF PROPELLING ENGINES Etc., as supplied by Builders, Owners, orEngine makers.
No. of sets ofEngines	Description ofEngines	Whether Indian orForeign made	When made	Name and addressof makers	Reciprocating No.and Diameter of cylinder in each set	Engines Length ofStroke	Rotary Engines No.of Cylinders in each set	N.H.P.B.H.P.I.H.P.Estimated speed ofShip
	Engines	Engines	Engines

No.of Shafts, Particulars of BoilersDescription..............................................Number.......................Loadedpressure.......................................	Boilers	Boilers	Boilers
Numberof water ballast tanks and their capacity intons.......................................19........................................….................................................Surveyor

Issued by the Government of IndiaSignal Letters (if any) ......................Transcript Of Register For Transmission To Director General Of Shipping, Bombay[Merchant Shipping Act, 1958, Section 74 (2) (h)]

OfficialNumber	Nameof Ship	No.Year and Port of Registry

No. Year and Portof previous Registry (if any) and Name
WhetherIndian or Foreign Built	Whethera Steam or Motor Ship; how propelled	WhereBuilt	WhenBuilt	Nameand address of Builders

Numberof Decks	[***Metres] [Omitted by G.S.R. 227, dated 1st February, 1966]Lengthfrom fore part of stem, to the ft. side of the head of the sternpost.
Numberof Masts	Mainbreadth to outside of plating.
Rigged	Depthin hold from tonnage deck to ceiling amidships.
Stem	Depthin hold from tonnage deck to ceiling amidships in the case of thethree deck and upwards.
Stern	Depthfrom top of deck at side amidships to bottom of keel.
Build	Roundof beam
Frameworkand description of ship	Lengthof engine-room
Numberof Bulkheads

Particulars Of Tonnage

GROSSTONNAGE	No.of Tons	CubicMetres	DEDUCTIONSALLOWED	No.of Tons
Under Tonnage Deck			On account ofspace required for propelling power
Space or spacesbetween			On account ofspaces provided by way of crew accommodation, as follows :-
Decks
Turret or Trunk
Forecastle
Bridge space
Poop
Break			(Number of seamenor apprentices for whom accommodation is certified...........)
Side Houses			Other deductions:-
Deck Houses
Chart House
Spaces forMachinery light and air
Excess ofHatchways
Gross Tonnage
Deductions, as percontra
Register Tonnage

Note 1. - The tonnage of the engine room spaces below the upper deck is ..........tons, and the tonnage of the total spaces framed in above the upper deck for propelling machinery and for light and air is .............tons.Note 2.- The undermentioned spaces above the under deck are not included in the cubical contents forming the ship's register tonnage :...................................Note 3.- The location and tonnage of the boatswains store rooms are as follows:-

Name of Master	Certificate of	Service No.	Competency No.
Names, Residence and Description of the Owners, and Number ofTenth Shares held by each Owner viz.

N.B.-To be sent in an envelope addressed to the Director General of Shipping, Bombay.Particulars Of Propelling Engines, etc., as supplied by Builders, Owners, or Engine Makers

No.of Sets of Engines	Descriptionof Engines	WhetherIndian or Foreign made	Whenmade	Nameand address of makers	ReciprocatingEngines No. and Diameter of Cylinders in each	RotaryEngines Length of Stroke	No.of Cylinders in each set	N.H.P.B.H.P.I.H.P.Estimatedspeed of ship
No.of Shafts	Particularsof Boilers Description Number Loaded Pressure	Engines	Engines	Engines
		Boilers	Boilers	Boilers
Dates.................RegistryFrom No. 19.								Registrar

Issued by the Government of IndiaCopy Of Transactions Subsequent To Registry[Merchant Shipping Act, 1958, Section 74 (2) (h)]

Steamor Motor	Tonnage
	Register	Gross
Portof …...................
Official Numberof Ship	Name ofShip..........................................................No.And Date of Registry
Col.1	Col.2	Col.3	Col.4	Col.5	Col.6	Col.7
Number ofTransaction	Letter denotingmortgages	Name of Personfrom whom Title is derived	Number of Sharesaffected	Date and Hour ofRegistry	Nature and date oftransaction	Name, Residenceand Occupation or Mortgages or their person, acquiring Title

Summary
Col.8	Col.9	Col.10	Col.11	Col.12	Col.13	Col.14
Numbered andAccountant of subsequent Transactions, showing how interestdisposed of	Number ofTransaction under which Title acquired	Name of owners	Mortgagees	Name of mortgagees	Number of Shares	Remarks
Register.

N.B.-To be sent in an envelope addressed to the Director General of Shipping Bombay.Registry Form No. 20Issued by the Government of IndiaSignal Letters allotted by the Director General of Shipping, Bombay (A)Application For A Distinguishing Signal Of The International Code For The Purpose Of Making Known A Ship's Name At Sea

Nameof Ship	Portof Registry	Netregistered Tonnage	NominalHorse Power	OfficialNumber

Sir,I have to inform you that an application has been received from Messrs........................ the Owners of the above named ship for a Distinguishing Signal and to request that Signal Letters according to the International Code for the purpose of enabling her name to be made known at sea may kindly be allotted to her.The Ship's Certificate of Registry is/will be at the Port of ...................... where the Signal Letters allotted can be marked thereon.The fee of Rs .......................... has been received.The [ship] [Substituted by G.S.R. 1348, dated 28th October, 1961] is fitted with Radio Telegraphy/Telephony Installation.REGISTRAR OF INDIAN SHIPSPort of ....................Dated this ....................... day of ................. 19 .............ToThe Director General of Shipping,Bombay.As requested, Signal Letters have been allotted [See (A) above.]DIRECTOR GENERAL OF SHIPPINGBombay ....................... 19 ..................................The Registrar of Indian Ships,Mercantile Marine Department,Port of ...................................Registry Form No. 21.Official Number Allotted By The Director General Of Shipping, Bombay

(A)Issued by the Government of India

Application For An Official Number

Nameof Ship	Portof Registry	Netregistered Tonnage	NominalHorse Power

Sir,I have to request that an Official Number may kindly be allotted to the above named ship for completing her registry and for the issue of the Ship's Carving and Marking Note.REGISTRAR OF INDIAN SHIPSPORT OF ...........................................Dated the .............. day of ........... 19 ...................ToThe Director General of Shipping,BOMBAY.As requested, the Official Number has been allotted [Sec (A) above.]DIRECTOR GENERAL OF SHIPPINGBombay, the ................ 19 ..............The Registrar of Indian Ships,Mercantile Marine Deptt.Port of ...................Registry Form No. 22.Issued by the Government of IndiaInternational Code Of SignalsNo.Office of the Director General of Shipping, Ministry of Transport andCommunications, Government of India.the ....................... 19 ................Sir,I am directed to inform you that the following International Code Signals have been appropriated to the undermentioned Indian registered ships.(Note.-The particulars in the various columns should, as far as possible, agree with entries in the Register Book).

Dateof Appropriation	SignalLetters Appropriated	Nameof Ship	PortNo. and date of Registry	NetRegistered Tonnage	NominalHorse Power	OfficialNumber	Nameand Address of Registered Owner or Agents
1	2	3	4	5	6	7	8

Yours faithfully,ToThe Adviser,Wireless Planning and Co-ordination,Ministry of Transport & Communications, Director General of Shipping, Bombay.New Delhi.Registry Form No. 23.Issued by the Government of IndiaShip's Carving And Marking Note

Nameof Ship	Portof Registry	OfficialNumber	Registerednet Tonnage

The Official Number and Tonnage, as stated above, are to be permanently and conspicuously cut in on the Main-Beam of the [ship] [Substituted by G.S.R. 1348, dated 28th October, 1961].REGISTRAR OF INDIAN SHIPSDated .........................PORT OF .....................................I hereby certify that I have inspected the above-named [ship] [Substituted by G.S.R. 1348, dated 28th October, 1961] and find that the Official Number and Tonnage, as stated above, are permanently and conspicuously cut in on her Main-Beam, that her Name, is marked on each of her Bows, and her Name, and the name of her Port of Registry, are marked on her Stem, as required by Section 28 of the Merchant Shipping Act, 1958.Dated ..............at ................Registry Form No. 24.

(Surveyor)Issued by the Government of India

Annual Return Of ShipsPort of ..............................

Listof ships added to or removed from the Register at the port of…..............during the year..................showingalterations in tonnage, etc.
Namesof the Ships	Tonnageof the Ships Remaining on the Register	Tonnageof the Ships whose Registers have been closed	Alterationof Tonnage	EstimatedNumber of Seamen & Apprentices
		Arrangedthroughout according to year and port number distinguishing	Yearwhen built (to be stated in each case)	SteamShips	MotorShips	SteamShips	MotorShips	IncreaseDecrease	Inclusiveof Masters
Yearand Port Number	OfficialNumber	1. Ships whose Registers have been closed during the year, the causeand date of closing Registers being inserted in red ink.
		2.Ships added to the Register during the year:-(a)Ships registered for the first time, stating place where built.(b)Shipspurchased from Foreigners.(c)Shipstransferred from other ports, stating port and year of formerRegistry.(d)Shipsregistered anew, stating cause		GrossNet	GrossNet	GrossNet	GrossNet	GrossNet	GrossNet
1	2	3	4	5, 6	7, 8	9, 10	11,12,13,14,15	16	17

When the fraction of a ton is under 50 it should be ignored altogether, and when it is. 50 and upwards it should be treated as an additional ton.ABSTRACT for the Year ended 31st December, 19 ............

SteamShips	MotorShips
	Ships	Gross Tonnage	Net Tonnage	Ships	Gross Tonnage	Net Tonnage
Remaining on theRegister at the end of last year
Added:
Ships registeredfor the first time (exclusive of Ships purchased from Foreigners)
(a)New Ships, built at Ports in India.(b) Other Ships
“purchasedfrom Foreigners or built abroad“transferredfrom ports in India“registeredanew
Other Ships
“Tonnageadded inconsequence of re-measurements or alteration (withoutre-registry)
TotalAddedGrossTotalDeducted:				______________
Ships wrecked orotherwise lost.
'brokenup, decayed, or become permanently unfit for use afloat“Soldto ForeignersShipstransferred to ports in India“registeredanew
Other Ships
“Tonnageadded inconsequence of re-measurements or alteration (withoutre-registry)Total Deducated				_________________
Balance remainingon the Register on the 31stDecember,19................................				_________________
Alterationsin the Tonnage of Ships when registered anew, or when transferredfrom other Ports are NOT to be included.These totalsshould agree with the corresponding totals given on the precedingpage.
ToTHE/DIRECTOR-GENERALOF SHIPPING, BOMBAY…..........................................................Registrarof IndianShip.........19................................................RegistryForm No. 25.

Signal Letters .......................OFFICIAL NUMBER OF SHIP .................

Number,Year, and Port of Registry	Numbers,Year and Port of previous Registry(if any) and Name	WhetherIndian or Foreign-built
	PARTICULARS OF TONNAGE
GROSSTONNAGE	No.of Tons	CubicMetres	DEDUCTIONSALLOWED	No.of Tons
Under Tonnage Deck		On account ofspace required for Propelling Power
Space or Spacesbetween Decks	On account ofspaces provided by way of crew accommodation as follows:-
Turret or Trunk
Forecastle
Bridge Space
Poop or Break
Side Houses	(Number of seamenor apprentices for whom accommodation is certified)
Deck Houses	Other Deductionsas follows:
Chart Houses
Spaces formachinery, light and air
Excess ofHatchways
GrossTonnageDeductions,as per ContraRegister Tonnage			TOTAL DEDUCTIONS

Names, residence and Description of the Owners, and Number of Tenth Shares held by each Owner.Dated:

Col.1	Col.2	Col.3	Col.4	Col.5	Col.6	Col.7	Col.8
Numberof Transaction	Letterdenoting Mortgages	Nameof Person from whom Title is derived	Numberof Shares affected	Dateand Hour of Registry	Natureand Date of Transaction	Name,Residence and occupation of Transferee Mortgagees, or otherPerson acquiring Title	Numberand Account of subsequent Transaction, showing how Interestdisposed of

Registry Form No. 26(a)NAME OF SHIP.......................

WhetherSteam or Motor Ship; how Propelled	Wherebuilt	Whenbuilt	Nameand Address of Builders
Nameof DecksNumberof MastsRiggedStemSternBuildFrameworkand descriptionNumberof Bulkheads	[***Metres] [Omitted by G.S.R. 227, dated 1st February, 1966]Lengthfrom fore part of stem to the aft side of the head of the stempostMainbreadth to outside of platingDepthin hold from tonnage deck to ceiling amidshipsDepthin hold from upper deck to ceiling amidships, in the case ofthree decks and upwardsDepthfrom top of deck at sides amidships to bottom of keelRoundof beamLengthof engine room

PARTICULARS OF PROPELLING ENGINES & C.

No.of sets of Engineers	Descriptionof Engines	WhetherIndian or Foreign made	Whenmade	Nameand Address of Makers	ReciprocatingEngines	RotaryEngines	N.H.P.B.H.PI.H.PEstimatedSpeed of Ship
		Engines	Engines	Engines	No.and diameter of cylinders in each set	Lengthof Stroke	No.of Cylinders in each set
No.of Shafts	Particularsof BoilersDescriptionNumber Iron or Steel Loaded Pressure	Boilers	Boilers	Boilers
Numberof water ballast tanks, and their capacity in tons :-

NOTE 1. The tonnage of the engine room spaces below the upper deck is ................... tons, and the tonnage of the total spaces framed in above the upper deck for propelling machinery and for light and air is ................... tons.NOTE 2. The undermentioned, spaces above the upper deck are not included in the cubical contents forming the ship's register tonnage.NOTE 3. The location and tonnage of the boatswains store room are as follows:-[Registrar of Indian Ships] [Substituted by G.S.R. 1348, dated 28th October, 1961]SUMMARY

Col.9	Col.10	Col.11	Col.12	Col.13	Col.14
Numberof Transaction under which Title acquired	Namesof Owners	Mortgages	Namesof Mortgages	Numberof Shares held	REMARKS

TRANSACTIONS Subsequent to

OFFICIALNUMBER	NAMEOF SHIP	No,Year and Port of Registry	Steamor Motor	TONNAGE
	Register	Gross
Col.1	Col.2	Col.3	Col.4	Col.5	Col.6	Col.7	Col.8
Numberof Transaction	Letterdenoting Mortgages	Nameof Person from whom Title is derived	Numberof Shares affected	Dateand Hour of Registry	Natureand Date of Transaction	Name,Residence and Occupation of Transferee Mortgagee, or other Personacquiring Title	Numberand account of subsequent Transaction, showing how Interestdisposed of

First Registry-Continued.SUMMARY

Col.9	Col.10	Col.11	Col.12	Col.13	Col.14
Numberof Transaction under which Title acquired	Namesof Owners	Mortgages	Namesof Mortgages	Numberof Shares held	REMARKS

II

(See rule 39)

	Rs.
OnInitial Registry
Shipsnot exceeding 50 tons gross	15
Shipsexceeding 50 tons gross but not exceeding 100 tons gross	20
Shipsexceeding 100 tons gross but not exceeding 200 tons gross	30
Forevery 100 tons gross or part of 100 tons gross in excess of 200tons gross	7
ForSupply of Duplicate copy of
Certificateof Registry	15
ProvisionalCertificate of Registry
Forregistry of mortgage, transfer of ship/share or mortgage,transmission, registry anew, transfer of registry, re-registry,registry of alterations :
Accordingto the gross tonnage represented by the ship or share of shiptransferred, etc., (e.g., transfer of 1/10 share in a ship of1000 tons gross is reckoned as the transfer of 100 tons gross)
Notexceeding 10 tons gross	2
Exceeding10 tons gross but not exceeding 20 tons gross	4
Exceeding20 tons gross but not exceeding 30 tons gross	5
Exceeding30 tons gross but not exceeding 40 tons gross	7
Exceeding40 tons gross but not exceeding 50 tons gross	10
Exceeding50 tons gross but not exceeding 75 tons gross	12
Exceeding75 tons gross but not exceeding 100 tons gross	14
Exceeding100 tons gross but not exceeding 125 tons gross	16
Forevery 50 tons gross or part of 50 tons gross in excess of 125tons gross but not in excess of 500 tons gross	2
Forevery 100 tons gross or part of 100 tons gross in excess of 500tons gross	2
ForChange of Name of a Ship :
Fora ship
NotExceeding 600 tons gross	80
Exceeding600 tons gross but not exceeding 1600 tons gross	120
Exceeding1600 tons gross but not exceeding 3000 tons gross	170
Exceeding3000 tons gross but not exceeding 5000 tons gross	210
Exceeding5000 tons gross but not exceeding 8000 tons gross	250
Exceeding8000 tons gross but not exceeding 10,000 tons gross	290
Exceeding10,000 tons gross but not exceeding 15,000 tons gross	330
Exceeding15,000 tons gross but not exceeding 20,000 tons gross	370
Exceeding20,000 tons gross	400
(Theabove fee covers the inspection of markings, the change of nameon the loading certificate, and on the Suez and Panama CanalCertificates, and in the case of ships holding passengercertificates the issue of fresh declarations and passengercertificates showing the new name and any alterations in theownership and port of registry. The fee also covers thereplacement of safety certificates, safety equipmentCertificates, safety radio telegraphy certificates or safetyradio telephony certificates or exemption certificates bycertificates in the new name.)
Forthe survey and certificate of seaworthiness before re-registry ofa ship whose registry has been closed on account of wreck, etc.
Under500 tons gross	100
500tons gross and under 750 tons gross	140
750tons gross and under 1000 tons gross	170
Forevery additional 500 tons gross	35
(Thisfee covers the inspection of the crew accommodation and theinspection of the lights and sound signal apparatus, but not themeasurement of a ship's tonnage. The fee also cover the surveyfor loadline if the load lines survey is held at the same time asthe survey for seaworthiness and if the fee for survey for loadline is not more; if it is more, an extra fee to the fee laiddown above shall be paid to bring the total fee paid up to theamount of the fee for the appropriate loadline survey.)
ForInspection of Register Book :
Foreach inspection
Forinspecting Ship's markings irrespective of the number of visitsrequired by the Surveyor for inspection	40
Forcopies of extracts-from or searches for documents
Fora certified copy of the particulars entered by the Registrar inthe Register Book on the registry of a ship, together with acertified statement showing the ownership of the ship at thattime	5
Fora certified copy of any declaration, document, a copy of which ismade evidence by the Merchant Shipping Act, 1958	5
Fora certified copy of, or extracts from a document declared by theMerchant Shipping Act, 1958, to be admissible in evidence, eachfolio of 90 words or a part thereof.	2
Declarationof Ownership	2
Instrumentof Sale	2
Instrumentof Mortgage	percopy
Certificateof Registry (Initial issue)
ProvisionalCertificate of Registry	7
Changeof Master[****] [Omitted by G.S.R. 227, dated 1st February, 1966]
Forallotment of Signal Letters	15
[Forgrant of Pass to an unregistered Ship] [Inserted by G.S.R. 227, dated 1st February, 1966]	15.00

[Substituted by G.S.R. 227, dated 1st February, 1966]

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