Section 10(3) in The Merchant Shipping (Safety Convention Certificates) Rules, 1968

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Union of India - Subsection

Section 10(3) in The Merchant Shipping (Safety Convention Certificates) Rules, 1968

(3)the followings sub-divisional loadlines :-

Sub-division load lines assigned and marked on the ship's sideat amidships assigned and marked on the (Regulation II of ChapterII).	Free board To apply when the spaces in which passenger arecarried included the following alternative spaces.
C. 1C. 2C. 3

III. That the life-saving appliances provide for a total number of .............person and no more, viz:-.............life boats (including .............motor lifeboats) capable of accommodating ............. Person, and ............. Motor lifeboats fitted with radiotelegraph installation and searchlight (included in the total lifeboats shown above) and ........... Motor lifeboats fitted with searchlight only (also included in the total lifeboats shown above), requiring ........ certificated lifeboatmen;.............liferafts, for which approved launching devices are required, capable of accommodating .............persons; and .............liferafts, for which approved launching devices are not required, capable of accommodating.............. persons;.............buoyant apparatus capable of supporting ........ persons;.............lifebuoys;.............lifejackets.IV. That the lifeboats and liferafts were equipped in accordance with the provisions of the Regulations.V. That the ship was provided with a line-throwing appliance and portable radio apparatus for survival craft in accordance with the provision of the Regulations.VI. That the ship complied with the requirements of the Regulations as regards radio telegraph installations, viz:-

Requirementsof Regulations	ActualProvision
Hours of listeningby operator
Number ofoperators
Whether auto alarmfitted
Whether maininstallation fitted
Whether reserveinstallation fitted
Whether main andreserve transmitters electrically Separated or combined
Whether directionfinder fitted
Number ofpassengers for which certificated

VII. That the functioning of the radiotelegraph installations for motor lifeboats and/or the portable radio apparatus for survival craft, if provided, complied with the provision of the Regulations.VIII. That the ship complied with the requirement of the Regulations as regards fire-detecting and fire "extinguishing appliances and was provided with navigation lights and shapes, pilot ladder, and means of making sound signals and distress. Signals in accordance with the provisions of the Regulations and also the International Collision Regulations.IX. That in all other respects the ships complied with the requirements of the Regulations, so far as these requirements apply thereto.This certificate is issued under the authority of the Indian Government. It will remain in force, unless previously cancelled, until.................. Issued at..........the............... day of.............19............The undersigned declares that he is duly authorized by the said Government to issue this Certificate....................

(Signature)Note. - It will be sufficient to indicate the year in which the keel was laid except for 1952 and the year of the coming into force of the international Convention for the Safety of Life at Sea, 1960, in which cases the actual date should be given.

In the case of a ship which is converted as provided in Regulation 1 (b) (i) of Chapter II of the Convention, the date on which the work of conversion was begun should be given.Cargo Ship Safety Construction CertificateIssued by the Government of IndiaIssued under the provision of the International convention for the safety of life at sea, 1960

Name of Ship	Distinctive Number or Letters	Port of Registry	Gross Tonnage	Date on which keel was laid (see note below)

That is to certify-That the above-mentioned ship has been duly surveyed in accordance with the provisions of Regulation 10 of Chapter I of the Convention referred to above, and that the survey showed that the condition of the hull, machinery and equipment, as defined in the above Regulation was in all respects satisfactory and that the ship complied with the applicable requirements of Chapter II (other than that relating to fire-extinguishing appliances and fire control plans).This certificate is issued under the authority of the Indian Government. It will remain in force, unless previously cancelled, until.Issued at ........... the.......... day of ..............19............The undersigned declares that he is duly authorised by the said Government, to issue this certificate.SealSignatureNote. - It will be sufficient to indicate the year in which the keel was laid except for 1952 and for 1965, the year of the coming into force of the International Convention for the Safety of Life at Sea, 1960, in which cases the actual date should be given.Cargo Ship Safety Equipment CertificateIssued by the Government of IndiaIssued under the provisions of theInternational Convention For The Safety Of Life At Sea, 1960

Name of Ship	Distinctive Number or Letters	Port of Registry	Gross Tonnage	Date on which keel was laid (see note below)

That is to certify-I. That the above mentioned ship has been duly inspected in accordance with the provisions of the Convention referred to above.II. That the inspection showed that the life-saving appliances provided for a total number of ................ persons and no more, viz.......................... lifeboats on port side capable of accommodating ................... persons;....................... lifeboats on starboard side capable of accommodating .................. persons;.............................. motor lifeboats (included in the total lifeboats shown above), including ................ motor lifeboats fitted with radiotelegraph installation and searchlights, and ......................... motor lifeboats fitted with searchlight only;....................... liferafts, for which approved launching devices are not required capable of accommodating ................ persons; and.....................liferates for which approved launching devices are not required, capable of accomodating .................person;.............................. life buoys;............................ life jackets.III. That the lifeboats and liferafts were equipped in accordance with the provisions of the Regulations annexed to the Convention.IV. That the ship was provided with a line-throwing apparatus and portable radio apparatus for survival craft in accordance with the provisions of the Regulations.V. That the inspection showed that the ship complied with the requirements of the said convention as regards fire-extinguishing appliances and fire control plans and was provided with navigation lights and shapes, pilot ladder, and means of making sound signals and distress signals in accordance with the provisions of the Regulations and the International Collision Regulations.VI. That in all other respects the ship complied with the requirements of the Regulations so far as these requirements apply thereto.This certificate is issued under the authority of the Indian Government. It will remain in force, unless previously cancelled, until.........................Issued at ......................the ................... day of ................19............The undersigned declares that he is duly authorised by the said Government, to issue this certificate.Seal

(Signature)Note. - It will be sufficient to indicate the year in which the keel was laid except for 1952 and the year of the coming into force of the International Convention for the Safety of Life at Sea, 1960, in which cases the actual date should he given.

Cargo Ship Safety Rediotelegraphy CertificateIssued by the Government of IndiaIssued under the provisions of theInternational Convention For The Safety Of Life At Sea, 1960

Nameof Ship	DistinctiveNumber or Letters	Portof Registry	GrossTonnage	Dateon which keel was laid(see note below)

That is to certify-I. That the above mentioned ship of the Convention referred to above as regardsRadiotelegraphy:

	Requirementsof Regulations	Actualprovisions
Hoursof listening by operatorNumberof operatorsWhetherauto alarm fittedWhethermain installation fittedWhetherreserve installation fittedWhethermain and reserve transmitters electrically separated or combined.Whetherdirection-finder fitted

II. That the functioning of the radiotelegraphy installations for motor life-boats and/or the portable radio apparatus for survival craft, if provided, complied with the provisions of the said Regulations.This certificate is issued under the authority of the Indian Government. It will remain in force, unless previously cancelled, until ...................................Issued at .................. the ................ day of ...........19............The undersigned declares that he is duly authorised by the said Government, to issue this certificate.Seal

(Signature)Note. - It will be sufficient to indicate the year in which the keel was laid except for 1952 and for 1965, the year of the coming into force of the International Convention for the Safety of Life at Sea, 1960, in which cases the actual date should be given.

Cargo Ship Safety Radiotelephony CertificateIssued under the provisions of theInternational Convention For The Safety Of Life At Sea, 1960

Nameof Ship	DistinctiveNumber or Letters	Portof Registry	GrossTonnage	Dateon which keel was laid (see note below)

That is to certify-I. That the above mentioned ship the Convention referred to above as regards Radiotelephony :

	Requirementsof Regulations	Actualprovisions
Hours of listening
Number ofoperators

II. That the functioning of the portable radio apparatus for survival craft, if provided, complies with the provisions of the said Regulations.This certificate is issued under the authority of the Indian Government. It will remain in force, unless previously cancelled, until ...................................Issued at .................. the ................ day of ...........19............The undersigned declares that he is duly authorised by the said Government, to issue this certificate.Seal

Exemption CertificateIssued under the provisions of theInternational Convention For The Safety Of Life At Sea, 1960

Nameof Ship	DistinctiveNumber or Letters	Portof Registry	GrossTonnage

THIS IS TO CERTIFY that the above-mentioned ship is, under the authority conferred by Regulation .................. of Chapter ................. of the Regulations annexed to the Convention referred to above, exempted from the requirements of ......................... of the Convention on the voyages ....................... to ..................Insert here the conditions, if any, on which the exemption }certificate is granted.This certificate is issued under the authority of the Indian Government. It will remain in force, unless previously cancelled, until............................Issued at .................. the ................ day of ...........19............The undersigned declares that he is duly authorised by the said Government, to issue this certificate.SeaL

(Signature)

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Union of India - Subsection

Section 10(3) in The Merchant Shipping (Safety Convention Certificates) Rules, 1968