Section 10 in The Merchant Shipping (Safety Convention Certificates) Rules, 1968

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Union of India - Section

Section 10 in The Merchant Shipping (Safety Convention Certificates) Rules, 1968

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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Union of India - Section

Section 10 in The Merchant Shipping (Safety Convention Certificates) Rules, 1968

10. Savings.