Section 6 in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988
6. Manner of ascertainment of tonnage of Indian fishing boat.
(1)Every owner of a fishing vessel shall cause to ascertain its tonnage in accordance with the Merchant Shipping (tonnage Measurement of Ships), Rules, 1987. [However, tonnage of Indian Fishing Boats, less than 20 meters in length, can also be measured by the Registrar of India Fishing Boats besides the Surveyor] [Inserted by Amendment in 1998 vide G.S.R. 774(E), dated 28th December, 1998](2)Every owner of a sailing vessel or boat or craft failing under clause (b) of section 435B of the Act shall cause to ascertain its tonnage in accordance with [the Merchant Shipping (Sailing Vessels) Rules, 1977] [Substituted by Amendment in 1998 vide G.S.R. 774(E), dated 28th December, 1998 for 'the Merchant Shipping (Tonnage Measurement of Sailing Vessels) Rules, 1960'.]
