Section 4 in The Merchant Shipping (Tonnage Measurement of Sailing Vessels) Rules, 1960
4. Deduction from gross tonnage.
- The register or net tonnage of a vessel shall be arrived at after making from the gross tonnage determined in accordance with the provisions of Rule 3 deductions on account of the following spaces, provided they are reasonable in extent, namely :(i)space occupied solely by the crew and their personal effects;(ii)spaces occupied by vessel's stores, crew's provisions, fresh water, sails, ropes and tackles and space required for navigation of the vessel;(iii)space for machinery and fittings :Provided that no deductions shall be made on account of any space, unless it has previously been included in the gross tonnage.
