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Union of India - Section

Section 320 in The Merchant Shipping Act, 1958

320. Insertion of particulars as to load lines in agreements with crew. -

(1)Before an agreement with the crew of any ship in respect of which a load line certificate is in force, is signed by any member of the crew, the master of the ship shall insert in the agreement the particulars as to the position of the deck line and load lines specified in the certificate.
(2)In the case of a ship required by this Act to engage its crew before a shipping master, the shipping master shall not proceed with the engagement of the crew until-
(a)there is produced to him a load line certificate for the time being in force in respect of the ship; and
(b)he is satisfied that the particulars required by this section have been inserted in the agreement with the crew.
Special provisions as to ships other than Indian ships