(1)No Indian ship, being a ship of which the keel was laid [on or after the 21st day of July, 1968], and not being exempt from the provisions of this Part relating to load lines, shall proceed to sea unless-(a)the ship has been surveyed in accordance with the load line rules;(b)the ship complies with the conditions of assignment;(c)the ship is marked on each side with a mark (hereafter in this Act referred to as a deck line) indicating the position of the uppermost complete deck as defined by the load line rules and with marks (hereafter in this Act referred to as load lines) indicating the several maximum depths to which the ship can be safely loaded in various circumstances prescribed by the load line rules;(d)the deck line and load lines are of the description required by the load line rules, the deck line is in the position required by those rules, and the load lines are of the number required by such of those rules as are applicable to the ship; and(e)the load lines are in the position required by such of the load line rules as are applicable to the ship.
