Section 9(2) in The Merchant Shipping (Tonnage Measurement Of Ships) Rules, 1960
(2)The tonnage of spaces referred to in sub-rule (1) shall be ascertained by the officer of the customs referred to in Section 3 of the Customs Act, 1962, in the manner directed in paragraph (6) of Method I in Schedule I and when so ascertained shall be entered by him in ship's official log book and also in a memorandum which he shall deliver to the Master and the Master shall, when any dues are demanded on ship's tonnage, produce that memorandum in the like manner as if it were ship's Certificate of Registry or in the case of a ship other than an Indian ship a document equivalent to a Certificate of Registry.] [Substituted by G.S.R. 897, dated 24th April, 1970.]
