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 429 in The Merchant Shipping Act, 1958

429. Statement relating to crew of sailing vessel to be maintained. -

(1)Every owner or tindal of a sailing vessel shall maintain or cause to be maintained in the [prescribed] form a statement of the crew of the vessel containing with respect to each member thereof-
(a)his name;
(b)the wages payable to him;
(c)the names and addresses of his next-of-kin;
(d)the date of commencement of his employment; and
(e)such other particulars as may be prescribed.
(2)Every change in the crew of the vessel shall be entered in the statement under sub-section (1).
(3)A copy of such statement and of every change entered therein shall be communicated as soon as possible to the registrar of the port of registry of the vessel concerned.