The tonnage of every vessel, except loose timber and raft whether laden or empty, shall for the purpose of the "Canals Act, 1864," and of these rules, be determined by the following measurements:-(a)The product of half the length of the vessel, measured along the waterline and round the contour of the vessel from the centre of stem to centre of stern post multiplied by the interior greatest breadth of the vessel or by the greatest breadth of the cargo, should this over-hang, or, in the case of the logs, be lashed alongside, multiplied by the greatest interior depth from the water-line to the bottom of the vessel, is to be taken as equal to the number of maunds upon which toll shall be levied.(b)The measurement of the length is to be made in feet rejecting fractions of a foot and the measurement of the breadth and depth in feet and quarters of feet rejecting portions of less than a quarter of a foot.(c)In calculating the amount of toll to be levied on steamers an allowance of one-third the total maundage as found under clauses (a), (b) and (c) is to be made for engine space.
