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Union of India - Act

The Merchant Shipping (Safety Convention Certificates) Rules, 1968

UNION OF INDIA
India

The Merchant Shipping (Safety Convention Certificates) Rules, 1968

Rule THE-MERCHANT-SHIPPING-SAFETY-CONVENTION-CERTIFICATES-RULES-1968 of 1968

Published on 11 April 1968
Commenced on 11 April 1968
[This is the version of this document from 11 April 1968.]
[Note: The original publication document is not available and this content could not be verified.]

1791.

G.S.R. 814, dated 11th April, 1968.[***] [Substituted by G.S.R. 382, dated 1st March, 1978] - In exercise of the powers conferred by sub-section (2) of section 7, clause (d) of sub-section (2) of section 299B., section 344 and clause (d) and (o) of sub-section (2) of section 344 I of the Merchant Shipping Act. 1958 (44 of 1958), and in supersession of the Merchant Shipping (Safety Convention Certificates) Rules, 1954, the Central Government hereby makes the following rules, the same having been previously published as required by the said sections 299B and 344, namely :-

1. Short title and commencement.

(1)These rules may be called the Merchant Shipping (Safety Convention Certificates) Rules, 1968.

(2)They shall come into force at once.

2. Definitions.

- In these rules, unless the context otherwise requires -

(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958);

(b)"Principal Officer" means the principal officer of the Mercantile Marine Department of the district concerned or in his absence, the surveyor who carries out his duties;

(c)"Schedule" means a Schedule appended to these rules.

3. Application for certificates.

- Every application for the grant of a certificate referred to in sub-sections (1), (2) and (2A) of section 307 and sub-section (1) of section 344B of the Act shall be made by the owner, his agent or master of the ship to the principal officer at least three days before the commencement of survey and shall be accompanied by the appropriate amount of fees as specified in items I to IX of the First Schedule.

4. Inspection by surveyor.

- On receipt of an application under rule 3, the principal officer shall depute a surveyor or surveyors, a radio inspector or a person appointed under sub-section (1) of section 344B, as the case may be, for the inspection of the ship, who shall, after inspection, submit a report tot the principal officer:Provided that where the owner, his agent or master desires such inspection to be made on a Sunday or other holiday or between the hours of 5 p.m. and 7 a.m. he shall be liable to pay additional fees as specified in items X and XI of the First Schedule.

5. [ Forms of certificate. [Substituted by G.S.R. 382, dated 1st March, 1978]

(1)Nuclear passenger ship safety certificate, nuclear cargo ship safety certificate, passenger ship safety certificate, cargo ship safety construction certificate, cargo ship safety equipment certificate, cargo ship safety radiotelegraphy certificate, cargo ship safety radiotelephony certificate and exemption certificate shall be granted in duplicate in the appropriate form set out in the Second Schedule.

(2)Qualified passenger ship safety certificate, qualified cargo ship safety construction certificate and qualified cargo ship safety equipment certificate shall be in one of the appropriate forms referred to in sub-rule (1) with such modifications as may be necessary to show in what respects the ship, in respect of which the certificate is issued, complies with the requirements of the International Convention for the Safety of Life at Sea, signed in London on the 17th day of June, 1960, and in the case of passenger Ship, also of the Simla Rules, 1931, as they apply to unberthed passenger ships.]

6. Certificates to be affixed in conspicuous part of ships.

- The owner or master of every ship for which a certificate has been granted under these rules shall forthwith, on receipt of the certificates, cause one of the duplicates thereof to be affixed and kept affixed so long as the certificate remains in force and the ships is in use on some conspicuous part of the ship where it may be easily read by all persons on board thereof.

7. Cancellation, suspension or withdrawal of certificate.

(1)Any certificate granted under these rules may be cancelled, suspended or withdrawn by the Director-General of Shipping or any other officer authorizes by him in this behalf, if he has reason to believe-

(a)that the declaration regarding the sufficiency of hull boilers, engines or any of the equipment of the ship has been fraudulently or erroneously made; or

(b)that the certificate has been otherwise been issued upon false or erroneous information.

(2)Before any certificate is cancelled, suspended or withdrawn under sub-rule 91), the holder thereof shall be given a reasonable opportunity of showing cause why the certificate should not be cancelled, suspended or withdrawn as the case ma be :Provided that this sub-rule shall not apply where the Director-General of Shipping is satisfied that for some reason, which shall be recorded in writing, it is not reasonable practicable to give to the holder of the certificate an opportunity of showing cause.

8. Alternation in ships subsequent to grant of certificates.

(1)The owner, his agent or master of a ship in respect of which a certificate granted under these rules is in force, shall as soon as possible after any alteration is made in the ship's hull, equipment or machinery which affects the efficiency thereof or the sea worthiness of the ship, give written notice containing full particulars of the alteration to the principal officer.

(2)If the principal officer has reason to believe that since the survey of a ship for the purpose of issue of any certificate under these rules:-

(a)any such alteration as aforesaid has been made in the hull, equipment or machinery of the ship; or

(b)the hull, equipment or machinery of the ship has sustained any injury or is otherwise insufficient, the principal officer may require the ship to be surveyed again to such extent as he may think fit, and if such requirement is not complied with, he may cancel, suspend or withdraw the certificate issued under these rules in respect of the said ship.

9. Delivery of certificate whose period has expired or which has been cancelled, suspended or withdrawn.

- Every certificate granted under these rules, whose period has expired or which has been cancelled or suspended, or withdrawn shall be delivered to the principal officer.

10. Savings.

- Nothing in these rules shall apply to the survey of cargo ships carried out by a person or body of persons in pursuance of persons in pursuance of sub-section (1A) of section 9 of the Act.First Schedule[See Rule 3]The fees for certificates shall be as follows :-

I.For a passenger ship safety or a qualified passenger ship safetycertificate	Rs.120.00
II.For a cargo ship safety radiotelegraphy or a cargo ship safetyradiotelephony
(IA)For a special trade passenger ship safety certificate	Rs.120.00
(IB)For a special trade passenger ship space certificate	Rs.120.00
III.For a cargo ships safety equipment certificate or a qualified(i)for ships not exceeding 1600 tons gross(ii)for ships exceeding 1600 tons gross but not exceeding 3000 tonsgross(iii)for ships exceeding 3000 tons gross	Rs.150.00Rs.200.00Rs.300.00
IV.For a cargo ship safety construction certificate of a qualifiedcargo ship safety construction certificate.	Rs.120.00
V.For a nuclear passenger ship safety certificate	Rs.120.00
VI.For a nuclear cargo ship safety certificate	Rs.120.00
VII.For an exemption certificate	Rs.32.00
VIII.For each additional copy of any certificate	Rs.20.00
IX.For extension of -(a)Cargo ship safety radiotelegraphy or cargo ship safetyRadiotelephony certificate(b)Certificate not covered by clause (a) above	Rs.300.00Halfthe fee prescribed for issue of the original certificate

X. Holiday Fees. - In addition to the fees payable as prescribed above a fee of Rs. 60 shall be payable along with every application for inspection which the applicant desires top be made on a Sunday or any day which is observed as a holiday by the office of the Mercantile Marine Department in the district concerned.XI. Overtime fees. - Overtime fees shall be charged as follows :(a)Where, at the request of the owner, his agent or master of a ship, a surveyor or a radio inspector or other officer undertakes inspection of the ship after 5 P.M. and before 7 A.M., an additional fee of Rs. Shall be charged;(b)Where a surveyor, or radio inspector or other officer is detained at the request for the owner, his agent or master after 5 P.M. to complete an inspection undertaken between the hours of 7 A.M. and5 P.M., an additional fee of Rs. 25 if the surveyor, radio inspector or other is released from duty before 6 P.M., and of Rs. 50 if he is detained later than 6 P.M. shall be charged;(c)Where owner, his agent or master has asked for inspection between the hours of 7 A.M. and 5 P.M. but the official arrangements have not allowed of the work being done between those hours, no additional fee shall be chargeable.In every case falling under clause (a) or clause (b), the owner, his agent or master shall give in information in writing to the principal officer stating the hours during which the surveyor, radio inspector or other officer was in attendance.Second Schedule(See Rule 5 (I)]Nuclear Cargo Ship Safety CertificateIssued under the provisions of the International convention for the safety of life at sea, 1960

Nameof Ship	DistinctiveNumber or letters	Portof Registry	GrossTonnage	Dateon which level was laid(seenote below)

This is to Certify ---I. That the above mentioned ship has been duly surveyed in accordance with the provisions of the Convention referred to above.II. That the ship, being a nuclear ship, complied with all requirements of Chapter VIII of the Convention and conformed to the Safety Assessment approved for the ship.III. That the survey showed that the ship satisfied the requirements set out in Regulation 10 of Chapter I of the Convention as to hull, machinery and equipment, and complied with the relevant requirements of Chapter II.IV. That the life-saving appliances provide for a total number or persons and no more, viz:......lifeboats on port side capable of accommodating.......... Person..............lifeboats on starboard side capable of accommodating........ person..........Motor lifeboats (included in the total lifeboats shown above), including "motor life boats fitted with radiotelegraph instructional and searchlight and ........ motor lifeboats fitted with searchlight only;................ life rafts, for which approved launching devices are required, capable of accommodating ............. Persons; and........... life rafts for which approved launching devices are required, capable of accommodating................persons;.............life buoys;.............life jackets.V. That the lifeboats and liferafts were equipped in accordance with the provisions of the Regulations annexed to the Convention.VI. That the ship was provided with a line-throwing apparatus and portable radio apparatus for survival craft in accordance with the provisions of the Regulations.VII. That the ship complied with the requirements of the Regulations as regards radiotelegraph installations, viz.-

	Requirementof Regulations	Actualprovision
Hoursof listening by operator	–	–
Numberof operators	–	–
Whetherauto alarm fitted	–	–
Whethermain installation fitted	–	–
Whetherreserve installation fitted	–	–
Whethermain and reserve transmitters	–	–
Electricallyseparated or combined	–	–
Whetherdirection-finder fitted	–	–

VIII. That the functioning of the radiotelegraph installations for motor lifeboats and/or the portable radio apparatus for survival craft, if provided complied with the provisions of the Regulations.IX. That the inspection showed that the ship complied with the requirements of the said convention as regards fire-extinguishing appliances and was provided with navigation lights and shapes, pilot ladder, and means of making sound signals and distress signals in accordance with the provisions of the Regulations and the International Collision Regulations.X. That in all other respects the ship complied with the requirements of he Regulations so far as these requirements apply thereto.This certificate is issued under the authority of the Indian Government will remain in force, unless previously cancelled, until ----Issued at the day of 19............The undersigned declares that he is duly authorized by the Indian Government to issue this certificate.Note. - It will be sufficient to indicate the year in which the keel was laid except for 1952 and for 1965, the year of the coming into force of the International Convention for the Safety of Life at Sea, 1960, in which cases the actual date should be given.Nuclear Passenger Ship Safety CertificateIssued under the provision of the International convention for the safety of life at sea, 1960

Nameof Ship	DistinctiveNo. or letters	Portof Registry	GrossTonnage	Particularsof voyage if any, sanctioned under Regulation (27)(C)(vi) ofChapter III	Dateon which keel was laid see note below

Sub-division loadlines assigned and marked on the ship's side at amid ships(Regulation II of Chapter II)	Free Board toapply when the spaces in which passengers are carried include thefollowing alternative spaces.
C.1C.2C. 3

IV. That the life saving appliances provided for a total number of ............persons and no more, viz.............. Lifeboats (including ......... motor lifeboats) capable of accommodating ............persons, and .......... motor lifeboats fitted with radiotelegraph installation and searchlight (included in the total lifeboats shown above) and ......... motor lifeboats fitted with searchlight only (also included in the total lifeboats shown above) requiring ...........certificated lifeboatmen;..............liferafts, for which approved launching devices are required, capable of accommodating ......... persons; and..............liferafts, for which approved launching devices are not required, capable of accommodating ......... Persons;..............lifebuoys;..............lifejackets.V. That the life boats and liferafts were equipped in accordance with the provisions of the Regulations.VI. That the ship was provided with a line-throwing appliance and portable radio apparatus for survival craft, in accordance with the provisions of the Regulations.VII. That the ship complied with the requirements of the Regulations as regards radiotelegraph installation, viz. :-

	Requirementsof Regulation	Actualprovision
Hoursof listening by operator	–	–
Numberof operators	–	–
Whetherauto alarm fitted	–	–
Whethermain installation fitted	–	–
Whetherreserve installations fitted	–	–
Whethermain and reserve transmitters	–	–
Electricallyseparated or combined	–	–
Whetherdirection-finder fitted	–	–
Numberof passengers for which certificated	–	–

VIII. That the functioning of the radiotelegraph installation of motor lifeboats and/or the portable radio apparatus of survival craft, if provided, complied with the provisions of the Regulations.IX. That the ship complied with the requirements of the Regulations regards fire-detecting and fire-extinguishing appliances and was provided with navigation lights and shapes, pilot ladder, and means of making sound signals and distress signals, in accordance with the provisions of the Regulations and also the International Collision Regulations.X. That in all other respects the ship complied with the requirements of the Regulations so far as these requirements apply thereto.This certificate is issued under the authority of the Indian Government.It will remain in force unless previously cancelled until---Issued at the day of 19.............The undersigned declares that he is duly authorized by the Indian Government, to issue this certificate.....................(Signature)Note. - It will be sufficient to indicate the year in which the keel was laid except for 1952 and for 1965, the year of the coming into force for the International Convention for the Safety of Life at Sea, 1960, in which cases the actual date should be given.In the case of a ship which is converted as provided in Regulation 1(b)(i) of Chapter II, the date on which the work of conversion was begun should be given.Passenger Ship Safety CertificateIndiaFor an/a short International VoyageIssued under the Provisions of the International convention for the safety of life at sea, 1960

Nameof Ship	DistinctiveNo. or letters	Portof Registry	GrossTonnage	Particularsof Voyages if any, sanctioned under Regulation(27)(c)(vi) ofChapter III	Dateon which keel was laid (see note below)

This is to Certify "I. That the above-mentioned ship has been duly surveyed in accordance with the provisions of the Convention referred to above.II. That the survey showed that the ship complied with the requirements of the Regulations annexed to the said convention as regards :-

(1)the structure, main and auxiliary boilers and other pressure vessels and machinery;

(2)the watertight sub-division arrangements and details :

(3)the followings sub-divisional loadlines :-

Sub-division load lines assigned and marked on the ship's sideat amidships assigned and marked on the (Regulation II of ChapterII).	Free board To apply when the spaces in which passenger arecarried included the following alternative spaces.
C. 1C. 2C. 3

III. That the life-saving appliances provide for a total number of .............person and no more, viz:-.............life boats (including .............motor lifeboats) capable of accommodating ............. Person, and ............. Motor lifeboats fitted with radiotelegraph installation and searchlight (included in the total lifeboats shown above) and ........... Motor lifeboats fitted with searchlight only (also included in the total lifeboats shown above), requiring ........ certificated lifeboatmen;.............liferafts, for which approved launching devices are required, capable of accommodating .............persons; and .............liferafts, for which approved launching devices are not required, capable of accommodating.............. persons;.............buoyant apparatus capable of supporting ........ persons;.............lifebuoys;.............lifejackets.IV. That the lifeboats and liferafts were equipped in accordance with the provisions of the Regulations.V. That the ship was provided with a line-throwing appliance and portable radio apparatus for survival craft in accordance with the provision of the Regulations.VI. That the ship complied with the requirements of the Regulations as regards radio telegraph installations, viz:-

Requirementsof Regulations	ActualProvision
Hours of listeningby operator
Number ofoperators
Whether auto alarmfitted
Whether maininstallation fitted
Whether reserveinstallation fitted
Whether main andreserve transmitters electrically Separated or combined
Whether directionfinder fitted
Number ofpassengers for which certificated

VII. That the functioning of the radiotelegraph installations for motor lifeboats and/or the portable radio apparatus for survival craft, if provided, complied with the provision of the Regulations.VIII. That the ship complied with the requirement of the Regulations as regards fire-detecting and fire "extinguishing appliances and was provided with navigation lights and shapes, pilot ladder, and means of making sound signals and distress. Signals in accordance with the provisions of the Regulations and also the International Collision Regulations.IX. That in all other respects the ships complied with the requirements of the Regulations, so far as these requirements apply thereto.This certificate is issued under the authority of the Indian Government. It will remain in force, unless previously cancelled, until.................. Issued at..........the............... day of.............19............The undersigned declares that he is duly authorized by the said Government to issue this Certificate....................

(Signature)Note. - It will be sufficient to indicate the year in which the keel was laid except for 1952 and the year of the coming into force of the international Convention for the Safety of Life at Sea, 1960, in which cases the actual date should be given.

In the case of a ship which is converted as provided in Regulation 1 (b) (i) of Chapter II of the Convention, the date on which the work of conversion was begun should be given.Cargo Ship Safety Construction CertificateIssued by the Government of IndiaIssued under the provision of the International convention for the safety of life at sea, 1960

Name of Ship	Distinctive Number or Letters	Port of Registry	Gross Tonnage	Date on which keel was laid (see note below)

That is to certify-That the above-mentioned ship has been duly surveyed in accordance with the provisions of Regulation 10 of Chapter I of the Convention referred to above, and that the survey showed that the condition of the hull, machinery and equipment, as defined in the above Regulation was in all respects satisfactory and that the ship complied with the applicable requirements of Chapter II (other than that relating to fire-extinguishing appliances and fire control plans).This certificate is issued under the authority of the Indian Government. It will remain in force, unless previously cancelled, until.Issued at ........... the.......... day of ..............19............The undersigned declares that he is duly authorised by the said Government, to issue this certificate.SealSignatureNote. - It will be sufficient to indicate the year in which the keel was laid except for 1952 and for 1965, the year of the coming into force of the International Convention for the Safety of Life at Sea, 1960, in which cases the actual date should be given.Cargo Ship Safety Equipment CertificateIssued by the Government of IndiaIssued under the provisions of theInternational Convention For The Safety Of Life At Sea, 1960

Name of Ship	Distinctive Number or Letters	Port of Registry	Gross Tonnage	Date on which keel was laid (see note below)

That is to certify-I. That the above mentioned ship has been duly inspected in accordance with the provisions of the Convention referred to above.II. That the inspection showed that the life-saving appliances provided for a total number of ................ persons and no more, viz.......................... lifeboats on port side capable of accommodating ................... persons;....................... lifeboats on starboard side capable of accommodating .................. persons;.............................. motor lifeboats (included in the total lifeboats shown above), including ................ motor lifeboats fitted with radiotelegraph installation and searchlights, and ......................... motor lifeboats fitted with searchlight only;....................... liferafts, for which approved launching devices are not required capable of accommodating ................ persons; and.....................liferates for which approved launching devices are not required, capable of accomodating .................person;.............................. life buoys;............................ life jackets.III. That the lifeboats and liferafts were equipped in accordance with the provisions of the Regulations annexed to the Convention.IV. That the ship was provided with a line-throwing apparatus and portable radio apparatus for survival craft in accordance with the provisions of the Regulations.V. That the inspection showed that the ship complied with the requirements of the said convention as regards fire-extinguishing appliances and fire control plans and was provided with navigation lights and shapes, pilot ladder, and means of making sound signals and distress signals in accordance with the provisions of the Regulations and the International Collision Regulations.VI. That in all other respects the ship complied with the requirements of the Regulations so far as these requirements apply thereto.This certificate is issued under the authority of the Indian Government. It will remain in force, unless previously cancelled, until.........................Issued at ......................the ................... day of ................19............The undersigned declares that he is duly authorised by the said Government, to issue this certificate.Seal

(Signature)Note. - It will be sufficient to indicate the year in which the keel was laid except for 1952 and the year of the coming into force of the International Convention for the Safety of Life at Sea, 1960, in which cases the actual date should he given.

Cargo Ship Safety Rediotelegraphy CertificateIssued by the Government of IndiaIssued under the provisions of theInternational Convention For The Safety Of Life At Sea, 1960

Nameof Ship	DistinctiveNumber or Letters	Portof Registry	GrossTonnage	Dateon which keel was laid(see note below)

That is to certify-I. That the above mentioned ship of the Convention referred to above as regardsRadiotelegraphy:

	Requirementsof Regulations	Actualprovisions
Hoursof listening by operatorNumberof operatorsWhetherauto alarm fittedWhethermain installation fittedWhetherreserve installation fittedWhethermain and reserve transmitters electrically separated or combined.Whetherdirection-finder fitted

II. That the functioning of the radiotelegraphy installations for motor life-boats and/or the portable radio apparatus for survival craft, if provided, complied with the provisions of the said Regulations.This certificate is issued under the authority of the Indian Government. It will remain in force, unless previously cancelled, until ...................................Issued at .................. the ................ day of ...........19............The undersigned declares that he is duly authorised by the said Government, to issue this certificate.Seal

(Signature)Note. - It will be sufficient to indicate the year in which the keel was laid except for 1952 and for 1965, the year of the coming into force of the International Convention for the Safety of Life at Sea, 1960, in which cases the actual date should be given.

Cargo Ship Safety Radiotelephony CertificateIssued under the provisions of theInternational Convention For The Safety Of Life At Sea, 1960

Nameof Ship	DistinctiveNumber or Letters	Portof Registry	GrossTonnage	Dateon which keel was laid (see note below)

That is to certify-I. That the above mentioned ship the Convention referred to above as regards Radiotelephony :

	Requirementsof Regulations	Actualprovisions
Hours of listening
Number ofoperators

II. That the functioning of the portable radio apparatus for survival craft, if provided, complies with the provisions of the said Regulations.This certificate is issued under the authority of the Indian Government. It will remain in force, unless previously cancelled, until ...................................Issued at .................. the ................ day of ...........19............The undersigned declares that he is duly authorised by the said Government, to issue this certificate.Seal

Exemption CertificateIssued under the provisions of theInternational Convention For The Safety Of Life At Sea, 1960

Nameof Ship	DistinctiveNumber or Letters	Portof Registry	GrossTonnage

THIS IS TO CERTIFY that the above-mentioned ship is, under the authority conferred by Regulation .................. of Chapter ................. of the Regulations annexed to the Convention referred to above, exempted from the requirements of ......................... of the Convention on the voyages ....................... to ..................Insert here the conditions, if any, on which the exemption }certificate is granted.This certificate is issued under the authority of the Indian Government. It will remain in force, unless previously cancelled, until............................Issued at .................. the ................ day of ...........19............The undersigned declares that he is duly authorised by the said Government, to issue this certificate.SeaL

(Signature)

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