Legal Document View

Unlock Advanced Research with PRISMAI

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

Union of India - Section

Section 2 in The Merchant Shipping (Tonnage Measurement of Sailing Vessels) Rules, 1960

2. Definitions.

- In these rules, unless the context otherwise requires-
(a)"breadth" means the breadth taken horizontally athwart measured from inside of frame timbers,
(b)"break" means the space above the line of the upper deck, when the deck is cut off and continued at a higher elevation;
(c)"depth" means
(i)in the case of decked vessels, the vertical distance at the centre line from the top of the floor timber at centre to the inside of the tonnage deck at side;
(ii)in the case of open vessels, the vertical distance measured from the top of the floor timber to the upper strake of hull planking;
(d)"gross tonnage" means the sum total of the cubic capacity of spaces below the upper deck and spaces permanently covered and closed-in-spaces on or above the upper deck;
(e)"length" means the length as described in Schedule 'A';
(f)"register tonnage" or "net tonnage" means the tonnage arrived at after allowing from the gross tonnage of a vessel the deductions permissible under these rules;
(g)"Schedule" means a Schedule to these rules;
(h)"ton" means a unit of volume equal to 100 cubic feet or 2-83 cubic metres;
(i)"tonnage deck" in the case of decked vessels, means the uppermost continuous deck having permanent means of closing the openings on deck;
(j)"vessel" means a sailing vessel.