Section 319(1) in The Merchant Shipping (Shipping Office Forms) Rules, 1963
(1)When a load line certificate has been issued in pursuance of the foregoing provisions of this Part in respect of an Indian ship other than a home-trade ship of less than two hundred tons gross----(a)the owner of the ship shall forthwith on the receipt of the certificate cause it to be posted up in some conspicuous on board the ship and to be kept so posted up and legible to long as the certificate remains in force and the ship is in use; and(b)the master of the ship, before making any other entry in any official log book, shall enter or cause to be entered therein the particulars as to the position of the deck line and load lines specified in the certificate.
