Section 2 in The Merchant Shipping (Tonnage Measurement Of Ships) Rules, 1960
2. [ Definitions. [Substituted by G.S.R. 897, dated 24th April, 1970.]
- In these rules, unless the context otherwise requires,-(a)"Act" means the Merchant Shipping Act, 1958;(b)"break" means the space above the line of the upper deck, when the deck is cut off and continued at a higher elevation;(c)"continuous deck" includes a deck continuous athwartship and in a fore and aft direction, at least between peak bulkheads, with interruptions in way of propelling machinery space, openings, leader and stairway, openings, trunks, chain lockers, cofferdams or steps which do not exceed 1220 millimetres in height :(d)"crew" means seamen and apprentices;(e)"exempted spaces" means spaces in a ship which, either by virtue of their location and usage or by nature of tonnage opening or other specified openings in their sides, are exempted and, therefore, not included in ascertaining her gross tonnage;(f)"gross tonnage" means the sum total of the cubic capacity of spaces below the upper deck and spaces permanently covered and closed-in spaces on or above the upper deck (other than such spaces which are exempt from measurement under these rules) and consists of-----(i)the tonnage below the tonnage deck;(ii)the tonnage of the spaces between the tonnage deck and the uppermost complete deck;(iii)the covered and closed-in spaces on or above the uppermost complete deck;(iv)the engine and light and air spaces above the upper deck; and(v)the excess of hatchways;(g)"load line rules" means the Indian Merchant Shipping (Load Line) Rules, 1934, as continued in force by sub-section (3) of section 461 of the Act;(h)"method" means one of the methods of determining the tonnage of a ship specified in Schedule I;(i)"propelling power allowance" means the deduction from the gross tonnage on account of the space occupied by the propelling power machinery;(j)"register tonnage" or "net tonnage" means the tonnage arrived at after making from the gross tonnage of a ship the allowances and deductions permissible under these rules;(k)"Schedule" means a Schedule to these rules;(l)"Second deck" for the purpose of tonnage mark means the deck next below the uppermost complete deck which is continuous in a fore and aft direction at least between peak bulkheads, is continuous athwartships, and is fitted as an integral and permanent part of the ship's structure, with proper covers fitted to all main hatchways;(m)"Surveyor" means a surveyor appointed under section 9 of the Act;(n)[ "ton" means a unit of volume equal to 2.83 cubic metres (alternatively one cubic metre is equivalent to 0.353 ton);](o)"tonnage deck" means the second deck except in the case of single deck ships, in which case it means the upper deck;(p)"trunk" means a hatch and ventilation trunks which do not extend longitudinally completely between main transverse bulkheads;(q)"uppermost complete deck" for the purpose of tonnage mark means the upper deck of a ship exposed to sea and weather fitted as an integral part of the ship's structure with permanent means of closing all openings in the weather portions thereof :Provided that all openings in the sides of ship below the deck, other than openings situated abaft a transverse water-tight bulkhead, placed aft of the rudder stock, are fitted with permanent means of water-tight closing.]
