Section 10 in The Merchant Shipping (Tonnage Measurement Of Ships) Rules, 1960
10. Tonnage ascertained in foreign countries.
(1)Where the tonnage of a ship has been ascertained in accordance with the rules in force in a foreign country which has adopted these rules or in accordance with the rules which are substantially similar to these rules, the Central Government may accept the tonnage specified in the certificate of registry issued by that country in the same manner, to the same extent and for the same purposes as the tonnage indicated in the certificate of registry issued under these rules.(2)Notwithstanding anything contained in sub-rule (1), the Central Government may, if it is of opinion that the tonnage of any foreign ship as ascertained by the rules of the country to which she belongs differs materially from the tonnage of that ship as it would be if it is measured under these rules, direct that the ship shall be re-measured and her tonnage ascertained in accordance with these rules.
