| Entries |
Referenceto pages in which the Various entries appear
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Convictionof any member of crew and Punishment [Section 214(1)(a) of M.S.Act, 1958]
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Offencescommitted by Member of Crew for which it is intended to prosecuteor to enforce a Forfeiture or to exact a Fine, together with suchstatement concerning the reading over of such entry, andconcerning the reply (if any) made to the charge as is requiredby law [Section 214(1)(c) of M.S. Act, 1958]
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Offencefor which punishment has been inflicted on board, and thepunishment inflicted. [Section 214(1)(c) of M.S. Act, 1958]
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Illness,hurt or injury that has happened to any Member of Crew, thenature thereof and the medical treatment adopted (if any).[Section 214(1)(e) of M.S. Act, 1958]
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Noticeof disrating. [Section 126 of M.S. Act, 1958]
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Deaththat has happened on board, and cause thereof and otherparticulars as prescribed. [Section 214(1)(f) of M.S. Act, 1958]
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Birththat has happened on board, the sex of the infant, the names ofthe parents and other particulars as prescribed. [Section214(1)(h) of M.S. Act, 1958]
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Marriagesthat have taken place on board and the names and ages of theparties. [Section 214(1)(h) of M.S. Act, 1958]
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Thetimes of opening and closing hinged doors, etc., which arerequired to be kept closed during navigation.
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Nameof Seaman or Apprentice who has ceased to be a Member of thecrew, otherwise than by death, With the place, time, manner andcause thereof; whether, if bed and bed ding were issued to him,these articles were returned before leaving the ship. [Section214(1)(i) & 172(1) of M.S. Act, 1958]
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Wagesdue to any Seaman or Apprentice who has died during the voyageand the gross amount of all deductions to be made therefrom.[Sections 152(2)(b) & 214(1) of M.S. Act, 1958]
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Statementof the amount of money and description of the effects left by anySeaman or Apprentice who died during the voyage. [Section152(2)(a) & 214(1)(k) of M.S. Act, 1958]
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Collisionwith any other ship, and the circumstances under which the sameoccurred. [Section 349 of M.S. Act, 1958]
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Orderof Marine Board. [Section 376(2) of M.S. Act, 1958]
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Inspectionof Provisions and Water. [Section 168(4) of M.S. Act, 1958]
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Changeof Masters - List of documents handed to new Master. [Section208(2) of M.S. Act, 1958]
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Reportof Character of Crew. [Section 214(1)(d) of M.S. Act, 1958]
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Roadline, free board and draught of water. [Section 319(1)(d) of M.S.Act, 1958]
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Occasionson which boat drill, fire drill, etc., is practiced, or lifesaving, fire appliances are examined.
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Signalsreceived of distress or messages that a vessel, aircraft orperson is in distress at sea; reasons, if any, for not going tothe assistance of persons in distress after having received adistress signal. [Section 355(5) & (6) of M.S. Act, 1958]
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