Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 4 in The Merchant Shipping (Tonnage Measurement Of Ships) Rules, 1960

4. Deductions from Gross, Tonnage.

- [(1) From the gross tonnage of a ship determined in accordance with the provisions of rule 3, deductions shall be made on account of the following spaces, namely :-(a)allowance for propelling power machinery in ships propelled by steam or other mechanical power determined in accordance with rule 5;(b)any space used exclusively for the accommodation of master or crew :Provided that such space conforms to the requirements of the Merchant Shipping (Crew Accommodation) Rules, 1960, but excluding the following space :(i)space appropriated for the storage of fresh water;(ii)space appropriated for the storage of provisions (other than fresh water) in excess of 15 per cent of the aggregate crew accommodation space;(c)the wheelhouse and chartroom, and space fitted with the appropriated for the use of radio and navigational aids;(d)chain lockers and space appropriated for, or for the working of the steering gear, anchor gear and capstan;(e)space appropriated for the storage of safety equipment or batteries;(f)workshop and store rooms appropriated for the use of pumpmen, electricians, carpenters and boatswains, and the lamp-room;(g)space occupied by the donkey engine and boilers if they area outside the propelling machinery space and connected to the main pumps of the ship;(h)space occupied by the main pumps of the ship if they are outside the propelling machinery space;(i)any space below the upper deck (other than double bottom) adapted solely for water ballast:Provided that no deduction shall be made on account of any space unless it has previously been included in the gross tonnage.] [Substituted by G.S.R. 639, dated 14th May, 1975.]
(2)No deduction on account of any space shall be made under sub-rule (1) unless--
(a)the space has been certified by a surveyor as reasonable in extent and properly and efficiently constructed for the purpose for which it is intended;
(b)a notice is permanently marked in or over such space stating the purpose for which it is to be applied.