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Union of India - Act

The Merchant Shipping (Form Of Passenger Ships' Survey Certificates) Rules, 1964

UNION OF INDIA
India

The Merchant Shipping (Form Of Passenger Ships' Survey Certificates) Rules, 1964

Rule THE-MERCHANT-SHIPPING-FORM-OF-PASSENGER-SHIPS-SURVEY-CERTIFICATES-RULES-1964 of 1964

Published on 3 April 1964
Commenced on 3 April 1964
[This is the version of this document from 3 April 1964.]
[Note: The original publication document is not available and this content could not be verified.]

The Merchant Shipping (Form Of Passenger Ships' Survey Certificates) Rules, 1964Published vide Notification Gazette of India, 1964, Part 2, Section 30(i) Page 629.

1895.

G.S.R. 589, dated 3rd April, 1964. - In exercise of the powers conferred by clause (e) of sub-section (2) of Section 236 of the Merchant Shipping Act, 1958 (44 of 1958), and in supersession of all previous rules and orders, on the subject, the Central Government hereby makes the following rules, the same having been previously published as required by sub-section (1) of Section 236 of the said Act, namely :-

1. Short title, Commencement and application.

(1)These rules may be called the Merchant Shipping (Form of Passenger Ships' Survey Certificates) Rules, 1964.

(2)They shall come into force at once.

(3)They shall apply to sea-going passenger ships fitted with mechanical means of propulsion.

2. Definitions.

- In these rules,---

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

(b)"Schedule" means a Schedule to these rules;

3. Declaration of survey.

- The form of declaration of survey referred to in section 223 of the Act shall be as set out in Schedule I.

4. Certificate of survey.

(1)The form of certificate of survey referred to in section 225 of the Act shall be as set out in Schedule II.

(2)Every certificate of survey shall be issued in duplicate by the principal Officer or in his absence by the Surveyor carrying out his duties.

(3)The owner or master of every ship for which a certificate of survey has been granted shall cause one of the duplicates thereof to be affixed, and kept affixed so long as the certificate remains in force and the ship is in use on some conspicuous part of the ship where it may be easily read by all persons on board thereof.

5. Expired, cancelled, or suspended certificates of survey.

- Every certificate of survey granted under the Act which has expired or has been cancelled or suspended, shall be forwarded as soon as possible to the Principal Officer by whom the certificate was originally issued.

6. Penalty.

- 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.

I

(See rule 3)NationalEmblemIssued by theGovernment of India.Declaration Of Survey Of A Passenger ShipShip

Nameand official Number Port of Registry	Single,Twin, Triple or Quadruple Screw, and Registered Horse-Power	GrossTonnage	RegisteredTonnage
Registeredin feet	Length
Nameand address of owner of Agent
Masterand Officers.
Rank	PersonalName (s)	Surname	Numberof Certificate & Place of Issue	Grade
Master	.	.	.
FirstMate	.	.	.
SecondMate	.	.	.
ChiefEngineer	.	.	.
SecondEngineer	.	.	.
ThirdEngineer	.	.	.
Doctor	.	.	.
HULL
Bywhom built :
WhereBuilt	WhenBuilt	Extentof Double Bottom	Numberof waterlight Transverse Bulkheads extending to the BulkheadDeck	WhereClassed Date of Loadline Certificate extending to the Date uptowhich it remains valid
Whether,Steel, welded and or Riveted	StructuralFire Protection Method
Heightof Guards Rails or Bulwarks	Dateof the last external
AboveMainor Upper Deck Above the Quarter Dect.	Examinationof the bottom
MACHINERYAND BOILERS
Engines	Cylinders
Number	Steam	InternalCombustion	Number	Diameter	Lengthof Stroke
TypeType	Inches/mm.Inches/mm.
Yearwhen made :	Bywhom made :
BOILERS
No.	(1)Type(2)Coal fire or oil fired(3)Woring Pressure(4)Super heart Temperature	Bywhom made	Yearwhen made	Datewhen Surveyor last examined tested, and pressure	Datewhen Boilers internally were hydraulically applied, and Boilerswere then in whether the Ship or not.
Main
Auxiliary

EVAPORATORS
No.of what material made	Bywhom made	Yearwhen made	Maximumpressure of inlet steam	Diameterof reduced orifice in reducing nozzle, if fitted	HydraulicTest
Datewhen applied shell Coils	Pressure

SAFETYVALVES	STEAMPIPES
Description	bywhom made	Numberon each Boiler or Evaporator	LimitingPressure Ibsper square inch	Dateof Hydraulic test	Pressureapplied : Ibs per square inch
MainBoilers		Main
BoilerShell	.	.	.
Or	.	.	.
Superheater	.	.	.
AuxiliaryBoilers	.	.	Auxiliary
Evaportators.
FIREAPPLIANCES
Extinguishers		No.	Description
Portable{	MachinerySpaces...............
PassengerSpaces …...................
CrewSpaces..............
Non-Portable
Fixed	CargoSpaces
Installation	MachinerySpaces..........................
Pump
Hoses	MachinerySpaces.........................
	OtherSpaces...............................
BraathingApparatus
DirectionSystem
CargoSpaces
Arethe arrangements such that a fire in one compartment will notput all the fire pumps out of action ?

MISCELLANEOUSPARTICULARS
Numberof Power anchore and Length and Diameter of Chain Cables	Descriptionof the main and Auxiliary Steering Gears	Isthe power for going astern sufficient for the proper control ofthe ships in all circumstances	Datewhen propeller shafts were last inspected	Minimumnumber of certificated lifeboatmen required and Actual on board

Fathoms	PortStar board	Isthe necessary stability data on board ?	Dateof inspection of certificate of Registry	No.of persons composing the crew

Diameter
Sidescuttles coming under Rule 33(8)(c) of the Indian MerchantShipping (Construction and Survey of Passenger Steamers) Rules,1956
Between…....................................................................................deck and …...............................................deckNumberof side…...........................................................Limiting mean draught ….........................
COMPASSES
No.on board	Dateof last adjustment	Datewhen ship was last swung for verification	Nameand address, or name and rating of persons giving accompanyingcertificate of adjustment/verification or correctness

HOSPITAL
Permanenton Upper Deck	Temporaryon Upper Deck
Numberof Banks	Superficialdeck area	Cubicfeet of air space	Numberof Superficial Voyages of duration not exceeding 48 hours	feetreserved Voyages of over 48 hours
EQUIPMENT
Descriptionand state of distilling apparatus	Quantityof pure cold water that it is capable of producing in 24 hours
SPACEAVAILABLE FOR	UNBERTHERPASSENGERS
PILGRIMS
(Twochildren under 12 to be reckened as one unberthed passengers)
Spaceavailable for	Unberthedpassengers pilgrims	TotalSqufeet	Numberof unberthed passengers
Pilgrims
Voyagesof duration exceeding 24 hours	Voyagesof duration between 24 and 48 hours	Voyagesexceeding 48 hours
			FairSeason	FoulSeason	FairSeason	FoulSeason	FairSeason	FoulSeason

N.B.- In the case of pilgrim ships items which are not applicableshould be struck cut,
SUB-DIVISIONLOAD LINES
Sub-divisionload lines assigned and marked on the ship's side at amidships	Freeboard	Toapply when the following alternative spaces are adapted for thecarriage of passengers	CriterionNumeral	Factorof Sub-division
C.1	.	.	.
C.2	.	.	.
C.3	.	.	.
Sub-divisionload lines assigned and marked on the ship's side at amidshipunder Simla Rules, 1931.
D.1	.	.	.
D.2	.	.	.
D.3	.	.	.
EXEMPTIONSGRANTED



*Insertedhere the conditions, if any on which the exemption is granted.
LIFE-SAVINGAPPLIANCES
Description	Boatsattached to davits No Person	Boatsnot attached to davits No Person	TotalNo. of Boats.	Cu.Capacity	TotalNo. of persons
Life-boats-Oarpropelled	.
Life-boats-MotorClass A	.
Life-boats-MotorClass B	.
Life-boats-MechanicallyHand Propelled
Total	.
BuoyantApparatus	.
Total	.	.	.
Lifebuoys{	TotalNumber
Numberwith lights
Lifejackets	.	.	.
Typeof line-throwing appliances :-
No.of sets of Davits required by Indian Merchant Shipping (LiveSaving Appliances) Rules, 1956.	Iffull No. of sets of Davits and life-boats capacity required byIndian Merchant Shipping (Life Saving Appliances) Rules, 1956are not fitted, quote authority for exemptions.
MinimumAggregate Capacity of Life-boats required by Indian MerchantShipping (Life Saving Appliances) Rules, 1956 Class of shipunder Indian Merchant Shipping (Life Saving Appliances) rules,1956.

Radio InstallationsRadio Telegrahy Radio TelephonyRadio Personnel

Rank	PersonalName(s) Surname	Numberof certificate	Classof certificate
FirstOperator	.	.	.
SecondOperator	.	.	.
ThirdOperator	.	.	.

Radio TelegraphyParticulars to be inserted in case of Ships requiring Safety Convention Certificates

	Requirementsof Regulations Actual provision
Hours oflistening by operator
Number ofoperators
Whether autoalarmfitted
Whether maininstallation fitted
Whether emergencyinstallation fitted
Whether main andemergency transmitter electricity separated or combined
Whetherdirection-finder fitted
INSTALLATION
	Remarks
MAINTRANSMITER
Maker's name.
Type No. ordesignation
Type of emission
Power rating
Authorisedfrequencies
EMERGENCYTRANSMITER
Maker's name.
Type No. ordesignation.
Type of emission.
Power rating.
AUTOMATICKEYING DEVICE
Maker's name.
Type No. ordesignation
RECEIVERS– (1) Main
(2) Emergency
Type No. ordesignation
Range offrequencies.
POWER SUPPLY
Main source ofelectrical energy for the radio equipment
Emergency sourceof electrical energy for the radio equipment (if required by theRules)
DIRECTION-FINDER(If fitted)
Maker's name.
Type No. ordesignation
Date of lastcalibration
Has thecalibration been fully verified during the past year
AUTO-ALARM(If fitted)
Maker's Name
Type No. ordesignation
RADAR(iffitted)
Maker's name.
Type

Radio TelephonyParticulars to be inserted in case of Ships requiring Safety Convention Certificates

	Requirementsof Chapter of the Convention	Actualprovision
Hoursof listening by operator [Rule 28 of the Indian Merchant Shipping(Radio) Rules, 1956.]
Numberof operators [Rule 27 of the Indian Merchant Shipping (Radio)Rules, 1956.]

INSTALLATION
Maker'sname	Typeand number	Situationin Ship	Frequencies
			Transmitting	Receiving

Sourceof Electrical Energy	Typeof (if fitted)	Direction-Finder
Main	Emergency[if required by Rule 25 of the India Merchant Shipping (Radio)Rules, 1956.]
REMARKS
Note.- The Radio Inspector should include in this space particulars ofexemptions granted and the authority for such exemptions.
SURVEYOR'SREMARKS

DECLARATIONTO BE MADE BY SHIP SURVEYOR	DECLARATIONTO BE MADE BY NAUTICAL SURVEYOR
IHEREBY DECLARE	IHEREBY DECLARE
thaton ................................... I completed theinspection......of (a) Official Number .........................and that :	thaton ................................... I completed the inspectionof (a) ....................................................... ofOfficial Number .........................
1.the hull of the ship is sufficient for the service intended andin good condition.	1.The life-saving appliances, the pilot ladders. the lights, shapesand the means of making sound, distress and light signals, thecompasses and the depth sounding devices are sufficient for theservice intended and in good condition.
2.the hull, watertight sub-division arrangements and details,structural protection against fire, means of escape, guard rails,stanchions and bulwarks, comply with the Indian Merchant Shipping(Construction and Survey of Passenger Steamers) Rules, 1956.	2.the life boats, davits and life boat winches, the launching gearand life beat equipment and other life-saving appliances complywith the Indian Merchant Shipping (Life Saving Appliances) Rules,1956.
3.the sub-division load lines assigned to the ship are marked onthe ship's sides.	3.the pilot ladders comply with the Indian Merchant Shipping (PilotLadders) Rules, 1953.
4.the required stability information is on board.	4.the ship is provided with such navigation lights, shapes andmeans of making sound distress and light signals as are requiredby the International Collision Regulations the Rules for DistressSignals and the Merchant Shipping Act, 1958.
5.the shelter for unberthed passengers is such and in suchcondition as is required by the Merchant Shipping Act, 1958.	5.the compasses and depth sounding devices comply with the rulerequirements.
6.the various unberthed passenger/pilgrim compartments comply withthe rules as regards light, ventilation and means of egress, andmeasurement for the numbers for which they are fitted.	6.the certificates of the master and mates are such as are requiredby the Merchant Shipping Act, 1958.
7.the fresh water supply stations, latrines and wash places complywith the rules.	7.in my judgment the ship as regards the items mentioned above isfit to ply.
8.In my judgment the ship as regards the items mentioned above isfit to ply. On international voyages and in the pilgrim tradeunder Simla Rules, 1931. On short internation voyages.Onvoyages within the Indian Home Trade limits.	8.the required stability information is on board.
9.in my judgment the ship is fit to carry the number of passengersshown on page ................. of this form under the conditionsthere indicated provided there is no encumbrance of the spacemeasured for passenger accommodation.	9.the ship is supplied with the navigation instruments required bythe rules.
10.in my judgment the equipment mentioned above will be sufficientuntil (b). Dated at ....................... this.......................................day of....................19.ShipSurveyor(a)Delete and initial any items you did not survey.(b)Insert date or dates.	Dayat …..................................................this …................................. day of…............................19..NauticalSurveyor

Declaration To Be Made By The Radio InspectorI hereby declare :-

1. That on ...............................at ............................I completed the inspection' of the S.S./M. V ......................of.............. official Number..............................

2.9That the ship as regards the radio telephone installation is in my judgment fit to ply on an international voyageOrThat the ship as regards radiotelegraphy and direction-finder is in my judgment fit to ply on **

(a)a voyage of any kind;

(b)a voyage within the limits in which a range of reception on frequencies from 15 to 20,100 to 160 and 160 to 4,000 kilocycles is permissible;

(c)a voyage on which having regard to the radio personnel carried, the hours at sea must not exceed .........................................% hours until***

3. That having regard to the tonnage of the ship and the voyages on which she is fit to ply, the radiotelegraphy/radiotelephony installation complies with the Indian Merchant Shipping (Radio) Rules, 1956.

4. That the Direction-finder complies with the Indian Merchant Shipping (Direction-Finder) Rules, 1956.

5. That the certificates of the radio personnel are such as are required by those Rules.

6. That the telegraphy installation for lifeboats comply with the Indian Merchant Shipping (Life Saving Appliances) Rules, 1956 and Indian Merchant Shipping (Radio) Rules, 1956.

Dated at ........................................ this ................................. day of.......................19.Radio Inspector*If the survey was partial, state what parts were surveyed.@Delete the alternative which does not apply.**Delete the lines which do not apply.%Insert 8 or 48 as the case may required.*** Insert date.Declaration To Be Made By Engineer And Ship SurveyorI hereby declare :-that on *** ....................I completed the inspection of (a)................................ of ........................... Official Number............................... and that--

1. the hull, machinery and equipments of the ship are sufficient for the service intended and in good condition.

2. the hull, watertight sub-division arrangements and details, watertight doors, bilge pumping arrangements, electrical installations, structural protection against fire, automatic sprinkler, fire alarm and fire detection systems, provision for cinematograph exhibitions, main and auxiliary machinery, compasses, depth sounding devices, anchors, cables, hawsers and warps, means of escape, guard rails, stanchions and bulwarks comply with the Indian Merchant Shipping (Constructions & Survey of Passenger Steamers) Rules, 1956.

3. the lifeboats, davits and lifeboat winches, the launching gear and lifeboat equipment and other life saving appliances comply with the Indian Merchant Shipping (Life Saving Appliances) Rules, 1956.

4. the appliances for the prevention, detection and extinction of fire comply with the Indian Merchant Shipping (Fire Appliances) Rules, 1956.

5. the pilot ladders comply with the Indian Merchant Shipping (Pilot Ladder) Rules, 1953.

6. the ship is provided with such navigation lights, shapes and means of making sound, distress and light signals as are required by the International Collission Regulations, the Rules for Distress messages and navigational warnings. and the Merchant Shipping Act, 1958.

7. the certificates of the master, mates, engineers and radio operators are such as are required by the Merchant Shipping Act, 1958.

8. the sub-division load lines assigned to the ship are marked on the ship's sides.

9. the required stability information is on board.

10. the shelter for unberthed passengers is such and in such condition as is required by the Merchant Shipping Act, 1958.

11. the distilling apparatus is in good working order.

12. the various unberthed passenger/pilgrim compartments comply with the rules as regards light, ventilation and means of egress, and measurement for the numbers for which they are fitted.

13. the fresh water supply stations, latrines and wash places comply with the rules.

14. the ship is supplied with the navigation instruments required by the rules.

15. in my judgment the ship as regards the items mentioned above is fit to ply-On international voyages and in the pilgrim trade under Simla Rules, 1931 on short international voyages.

On voyages within the Indian Home Trade limits stated on pages ........................... of this from.

16. in my judgment the ship is fit to carry the number of passengers shown on page ................... of this form under the conditions where in dicated provided there is no encumbrance of the space measured for passenger accommodation.

17. in my judgment the ship as regards the items mentioned above will be sufficient until (b).

Dated at ..................... this ...................day of ........................... ...........................................................Engineer and Ship Surveyor.*** Insert date.

(a)Delete and initial any items which you did not survey.

(b)Insert date or dates.

NoticeWhen this Declaration has been completed by the Surveyors it is to be given to the Owner, Agent or Master who is required by Section 224 of the Merchant Shipping Act, 1958 to transmit it to the Principal Officer, Mercantile Marine Department Within fourteen days after the date of its receipt. The same section provides that the Owner, Agent or Master shall forfeit a sum not exceeding rupees five for every day that the sending of the Declaration is delayed beyond this period of fourteen days.This Declaration was (handed) (sent by post) to .........................on the .............................day of ................................19......Principal Officer or SurveyorThis Declaration was received on the ................ day of ..........................19........ and is returned to the Mercantile Marine Department this ..............day of............19............Name and address of the person to whom the certificate is to be delivered on application.The ship is scheduled to sail on the ............... day of .....................19.................................................

(Owner)

(Agent)

(Master)Schedule II

[See rule 4(1)]No.Certificate Of SurveyNationalEmblemIssued by the For a Foreign-going Passenger ShipGovernment of India Home TradeSteamMotor Ship " "Owner or Agent

Port of Registry	Official number	Tonnage GrossRegistered
RADIOREQUIREMENTS
Requirementsof Regulations	ActualProvision
Hrs. of listeningby operator
No. of operators.
Whether fittedwith auto-alarm.
Whether maininstallation fitted
Whether emergencyinstallation fitted
Whether main andemergency transmitters
electricallyseparated or combined
Whetherdirection-finder fitted
Number ofpassengers for which certified
SUB-DIVISIONLOADLINES
Sub-DivisionalLordlines assigned and Freeboard marked on the ship's side atamidships.	To apply when thefollowing alternative spaces are adapted for the carriage ofpassengers.

NUMBEROFPASSENGERS AND CREW
Number ofpassengers	Crew	Totalpassengers andCrew
First Class	Second Class	Third Class	UnberthedPassengers

*Notes-1. - Two children between one and twelve years of age are to be reckoned as one passenger.

2. All Cabin passengers are to have the use of sufficient promenade space on deck.

3. If any of the space measured for passengers is occupied by cargo, cattle or stores, the number of passengers for which the space so occupied was measured is to be deducted from the numbers stated above.

4. On any voyage on which this ship may be cleared as an Unberthed Passenger Ship or as a Pilgrim Ship the number of passengers is governed by the Certificate granted for that voyage, and not by this Certificate.

BOATSAND LIFE-SAVING APPLIANCES
Boats capable ofaccommodating	Persons.
Life-raftscapable of accommodating	Persons.
Buoyant apparatuscapable of supporting	Persons.
Life-Buoys
Life-Jackets
Certificatedlife-boatmen
FIREAPPLIANCES
Extinguishers	No.
Portable
Non-Portable
Pumps
BreathingApparatus
Detection System
Cargo Spaces

This is to Certify that the provisions of the Merchant Shipping Act, 1958, relating to the survey of passenger ships have been complied with,

and that the above mentioned ship is fit to ply as a| Foreign going ship/Home Trade ship| with

number of passengers stated above.This Certificate, unless previously cancelled or suspended remains in force until the .................. day of ....................19. If the ship is then out of a port of survey, she must be surveyed and have a new Certificate before she begins to play with passengers after her next subsequent return to a port of survey.Dated this ...................................day of...................................... 19.Principal Officer,Mercantile Marine Department District.

1. Either this Certificate, or the duplicate thereof, furnished by the Government of India, is to be put up in a conspicuous place of board the ship so as to be legible to all persons on board, and to be kept so put up and legible while the Certificate remains in force and the ship is in use, otherwise the owner of master shall be a fine which may extend to two hundred rupees.

2. If the number of passengers carried exceeds the number allowed by this Certificate, the owner, agent or master will be liable to fine which may extend to one thousand rupees.

3. In any case of an accident occasioning loss of life or any material damage affecting the seaworthiness or efficiency of the vessel either in the hull or in any part of the machinery a report by letter signed by the owner, agent or master is to be forwarded to the Principal Officer, Mercantile Marine Department ........................... District ......................within 24 hours after arriving in port or as soon thereafter as possible.

4. The Central Government may require the ship to be re-surveyed to such extent as it may think fit if it has reason to believe that since the making of the last Declaration of survey any alteration has been made in the ship's hull, equipments or machinery which affects the efficiency thereof or the seaworthiness, or that her hull, equipments or machinery have sustained any injury or are otherwise insufficient, and if such requirement is not complied with he may cancel this Certificate.

N.B. - Any communication addressed relative to this ship should state the name, port of registry, and official number of the ship and the number of this Certificate.

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