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Union of India - Act

The Sailing Vessels (Statement Of Crew) Rules, 1960

UNION OF INDIA
India

The Sailing Vessels (Statement Of Crew) Rules, 1960

Rule THE-SAILING-VESSELS-STATEMENT-OF-CREW-RULES-1960 of 1960

  • Published on 28 June 1961
  • Commenced on 28 June 1961
  • [This is the version of this document from 28 June 1961.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Sailing Vessels (Statement Of Crew) Rules, 1960As Corrected vide Notification by G.S.R. 882, dated 28th June, 1961.

1904.

G.S.R. 1554, dated 17th December, 1960. - In exercise of the powers conferred by sub-section (1) of Section 429 of the Merchant Shipping Act, 1958 (44 of 1958), read with Section 435 of the said Act, the Central Government hereby makes the following rules, namely:

1. Short title and commencement.

(1)These rules may be called the Sailing Vessels (Statement of Crew) Rules, 1960.
(2)They shall come into force on the 1st January, 1961.

2. Form of statement of crew.

(1)The statement of the crew referred to in Section 429 shall be maintained in the form set out in the Schedule to these rules.
(2)Every change in the personnel of the crew shall be recorded in the statement of the crew and the statement maintained up-to-date.

3. Copy to be communicated to registrars.

- The owner of tindal of a sailing vessel shall communicate a copy of the statement of the crew of the vessel and every change entered therein to the registrar of the port where the vessel is registered.

4. Statement to be produced on demands.

- The owner or tindal of a sailing vessel shall produce the statement for inspection on demand by the registrar, the regional officer (sails) or any other officer appointed in this behalf.

5. Penalty.

- The owner or tindal of a sailing vessel who commits a breach of these rules shall be punishable with fine which may extend up to Rs. 200.[Schedule] [As corrected by G.S.R. 882, dated 28th June, 1961][See rule 2)Statement Of Crew[Vide Section 429 of the Merchant Shipping Act, 1958 (44 of 1958)]
Nameof Vessel OfficialNo. & Port of Registry
INSTRUCTIONS
1.The owner or tindal of a vessel shall file a copy of thestatement of the crew of the vessel with the registrar of theport where the vessel is registered.
2.Every change in the personnel of the crew shall be recorded inthe statement of the crew and the statement maintainedup-to-date. Every such change shall be communicated to theregistrar as soon as possible.
Sl.No. Fullname of members of crew including tindal Permanentaddress Ageat the time of recruitment Nodate and Port of issue of identity card if any Capacityin which engaged Dateand place of engagement Monthlywages Nameand relationship of next of kin and address Signatureor left thumb impression of the crew Signatureor left thumb impression of owner or tindal Dischargefrom vessel Signatureand designation of attesting officer Remarks
                      Date Place Causes    
 
Note.- If remuneration or wages are paid otherwise than on monthlybasis the amountofwages which the owner/Tindal considers as monthly wages shall bestated Ihereby declare that the particulars furnished above are true tothe best of my knowledgeandbelief.
          Signatureor left thumb impression of Owner/TindalDate............................at.........................................