| Contents: |
| Title |
The Merchant Shipping Act |
| Sections: |
Particulars: |
| Part I |
Preliminary |
| 1. |
Short title and commencement |
| 2. |
Application of Act |
| 3. |
Definitions |
| Part II |
National Shipping Board |
| 4. |
Establishment of National Shipping Board |
| 5. |
Functions of National Shipping Board |
| 6. |
Power to make rules in respect of matters in this Part |
| Part III |
General Administration |
| 7. |
Director-General of Shipping |
| 8. |
Mercantile Marine Department |
| 9. |
Surveyors |
| 10. |
Radio inspectors |
| 11. |
Shipping offices |
| 12. |
Seamen's employment offices |
| 13. |
Seamen's welfare officers |
| Part IV |
[Omitted.] |
| Part V |
Registration of Indian Ships |
| 20. |
Application of Part |
| 21. |
Indian ships |
| 22. |
Obligation to register |
|
Procedure for registration |
| 23. |
Ports of registry |
| 24. |
Registrars of Indian ships |
| 25. |
Register book |
| 26. |
Application for registry |
| 27. |
Survey and measurement of ships before registry |
| 28. |
Marking of ship |
| 29. |
Declaration of ownership on registry |
| 30. |
Evidence on first registry |
| 31. |
Entry of particulars in register book |
| 32. |
Documents to be retained by registrar |
| 33. |
Power of Central Government to inquire into title of Indian ship to be so registered |
|
Certificate of registry |
| 34. |
Grant of certificate of registry |
| 35. |
Custody and use of certificate |
| 36. |
Power to grant new certificate when original certificate is defaced, lost, etc |
| 37. |
Endorsement on certificate of change of master |
| 38. |
Endorsement on certificate of change of ownership |
| 39. |
Delivery of certificate of ship lost or ceasing to be an Indian ship |
| 40. |
Provisional certificate for ships becoming Indian ships abroad |
| 41. |
Temporary pass in lieu of certificate of registry |
|
Transfers of ships, shares, etc |
| 42. |
Transfer of ships or shares |
| 43. |
Registry of transfer |
| 44. |
Transmission of property in Indian ship on death, insolvency, etc |
| 45. |
Order for sale where ship has ceased to be an Indian ship |
| 46. |
Transfer of ship on sale by order of court |
| 47. |
Mortgage of ship or share |
| 48. |
Entry of discharge of mortgage |
| 49. |
Priority of mortgages |
| 50. |
Mortgagee not deemed to be owner |
| 51. |
Rights of mortgagee |
| 52. |
Mortgage not affected by insolvency |
| 53. |
Transfer of mortgages |
|
Name of ship |
| 54. |
Transmission of interest in mortgage in certain circumstances |
| 55. |
Rules as to name of ship |
|
Registry of alterations, registry anew and transfer of registry |
| 56. |
Registry of alterations |
| 57. |
Regulations for registry of alterations |
| 58. |
Provisional certificate and endorsement where ship is to be registered anew |
| 59. |
Registry anew on change of ownership |
| 60. |
Transfer of registry |
| 61. |
Transfer of registry |
| 62. |
Restrictions on re-registry of abandoned ships |
|
National character and flag |
| 63. |
National colours for Indian ships |
| 64. |
Unlawful assumption of Indian character |
| 65. |
Concealment of Indian, or assumption of foreign, character |
| 66. |
Indian ships to hoist proper national colours in certain cases |
| 67. |
National character of ship to be declared before clearance |
|
Miscellaneous |
| 68. |
Liabilities of ships not recognised as Indian ships |
| 69. |
Proceedings on forfeiture of ship |
| 70. |
Notice of trust not received |
| 71. |
Liability of owners |
| 72. |
Evidence of register book, certificate of registry and other documents |
| 73. |
Power to register Government ships under this Part |
| 74. |
Power to make rules in respect of matters in this Part |
| Part VI |
Certificates of Officers |
|
Masters, mates, engineers, skippers, etc |
| 75. |
Application of Part |
| 75A. |
Definitions |
| 76. |
Certificates of competency to be held by officers of ships |
| 77. |
When officers deemed duly certificated |
| 78. |
Grade of certificates of competency |
| 79. |
Examination for, and grant of certificate |
| 80. |
[Omitted.] |
| 81. |
Form of certificates |
| 82. |
Record of orders affecting certificates |
| 83. |
Loss of certificates |
| 84. |
Production of certificates of competency to shipping master |
| 85. |
Power to cancel or suspend certificates obtained on false or erroneous information |
| 86. |
Recognition of certificate of competency *** granted in other countries |
| 86A. |
Foreign ships not to sail without certificated officers |
| 87. |
Power to make rules |
| Part VIA |
Obligation of Certain Certificate Holders to Serve Government or in Indian ships |
| 87A. |
Definitions |
| 87B. |
Holders of certificates to serve the Government or in Indian ships for certain period |
| 87C. |
Exemption from section 87B |
| 87D. |
Particulars of certificate, etc. to be furnished |
| Part VII |
Seamen and Apprentices |
|
Classification of seamen, seafarer, maritime labour standards and prescription of minimum manning scale |
| 88. |
Power to classify seamen |
| 88A. |
Definitions |
| 88B. |
Application of maritime labour standards to seafarers and ships |
| 89. |
Duties of shipping masters |
| 90. |
Fees to be paid |
|
Apprenticeship to the sea service |
| 91. |
Assistance for apprenticeship to sea service |
| 92. |
Special provisions as to apprenticeship to the sea service |
| 93. |
Manner in which contract is to be recorded |
| 94. |
Production of contracts to authorised person before voyage in ship |
|
Seamen's employment offices |
| 95. |
Business of seamen's employment offices |
| 96. |
Supply or engagement of seamen in contravention of Act prohibited |
| 97. |
Receipt of remuneration, donation, fees, etc., from seamen for shipping them prohibited |
| 97A. |
Prohibition against discrimination |
|
Engagement of seamen |
| 98. |
Qualifications for, and medical examination of, seamen |
| 99. |
Prohibition of engagement of seamen in Indian port without discharge certificate |
| 99A. |
Prohibition of engagement of seafarer without seafarer's identity document |
| 100. |
Agreements with crew |
| 101. |
Form and contents of the agreement |
| 102. |
Rengagement of seaman where agreement is made out of India |
| 103. |
Special provisions with regard to agreements with crew of Indian ships |
| 104. |
Renewal of running agreements in certain cases |
| 105. |
Changes in crew to be reported |
| 106. |
Certificate as to agreement with crew |
| 107. |
Copy of agreement to be made accessible to the crew |
| 108. |
Alteration in agreement with the crew |
|
Employment of young persons |
| 109. |
Prohibition of engagement of underage persons in certain cases |
| 110. |
[Omitted.] |
| 111. |
Medical examination of young persons |
| 112. |
Maintenance of list or register of young persons in a ship |
| 113. |
Power to make rules respecting employment of young persons |
|
Engagement of seamen by masters of ships other than Indian ships |
| 114. |
Engagements between seamen and masters of ships other than Indian ships |
| 115. |
Power to prohibit engagement of persons as seamen |
| 116. |
Engagement of seamen outside India for Indian ships |
| 117. |
Power to board ships and master seamen |
|
Discharge of seamen |
| 118. |
Discharge before shipping master |
| 119. |
Certificate of discharge |
| 120. |
Certificate as to work of seamen |
| 121. |
Discharge and leaving behind of seamen by masters of Indian ships |
| 122. |
Wages and other property of seaman or apprentice left behind |
| 123. |
Repatriation of seamen or termination of service at foreign port |
| 124. |
Discharge of seamen on change of ownership |
|
Payment of wages |
| 125. |
Master to deliver account of wages |
| 126. |
Disrating of seamen |
| 127. |
Deductions from wages of seamen |
| 128. |
Payment of wages before shipping master |
| 129. |
Time of payment of wages |
| 130. |
Settlement of wages |
| 130A. |
Certain undisbursed amounts to be utilised for welfare of seamen |
| 131. |
Master to give facilities to seaman for remitting wages |
| 132. |
Decision of questions by shipping masters |
| 133. |
Power of shipping master to require production of ship's papers |
| 134. |
Rule as to payment to seamen in foreign currency |
|
Advance and allotment of wages |
| 135. |
Advance of wages |
| 136. |
Allotment notes respecting seaman's wages |
| 137. |
Commencement and payment of sums allotted |
|
Rights of seamen in respect of wages |
| 138. |
Right to wages and provisions |
| 138A. |
Working hours of seamen |
| 139. |
Right to recover wages and salvage not to be forfeited |
| 140. |
Wages not to depend on freight |
| 141. |
Wages on termination of service by wreck, illness, etc |
| 142. |
Wages not to accrue during absence without leave, refusal to work or imprisonment |
| 143. |
Compensation to seamen for premature discharge |
| 144. |
Restriction on sale of and charge upon wages |
|
Mode of recovering wages |
| 145. |
Summary proceedings for wages |
| 146. |
Restrictions on suits for wages |
| 147. |
Wages not recoverable outside India in certain cases |
| 148. |
Remedies of master for wages, disbursements, etc |
|
Power of courts to rescind contracts |
| 149. |
Power of Court to rescind contract between master, owner or agent and seaman or apprentice |
|
Disputes between seamen and employers |
| 150. |
Power to refer disputes between seamen and their employers to tribunals |
| 151. |
Conditions of service, etc., to remain unchanged during pendency of proceedings before tribunal |
|
Property of deceased seamen and apprentices |
| 152. |
Master to take charge of the effects of deceased seamen |
| 153. |
Dealing with and account of property of seamen who die during voyage |
| 154. |
Master to pay and deliver property of deceased seamen |
| 155. |
Property of deceased seaman left abroad but not on board ship |
| 156. |
Dealing with property of deceased seamen |
| 157. |
Recovery of wages, etc., of seamen lost with their ship |
| 158. |
Property of seamen dying in India |
| 159. |
Payment over of property of deceased seamen by shipping master |
| 159A. |
Nomination |
| 160. |
Disposal of unclaimed property of deceased seamen |
|
Distressed seamen |
| 161. |
Relief and maintenance of distressed seamen |
| 162. |
Mode of providing for return of seamen to proper return port |
| 163. |
Receiving distressed seamen on ships |
| 164. |
Provisions as to taking distressed seamen on ships |
| 165. |
What shall be evidence of distress |
| 166. |
Indian consular office to decide return port to which or route by which seaman is to be sent |
| 167. |
Power to make rules with respect to distressed seamen |
|
Provisions, health and accommodation |
| 168. |
Ships to have sufficient provisions and water |
| 169. |
Allowances for short or bad provisions |
| 170. |
Foreign going Indian ship to carry duly certificated cook |
| 171. |
Weights and measures on board |
| 172. |
Beddings, towels, medicines, medical stores, etc., to be provided and kept on board certain ships |
| 173. |
Certain ships to carry medical officer |
| 174. |
Expenses of medical attendance in case of illness |
| 175. |
Accommodation for seaman |
| 176. |
Inspection by shipping master, etc., of provisions, water, weights and measures and accommodation |
| 176A. |
Ships to possess Maritime Labour Certificate and Declaration of Maritime Labour Compliance |
| 177. |
Inspection by master of provisions, water and accommodation at sea |
| 177A. |
Power to make rules to prevent accidents, etc |
|
Special provisions for the protection of seamen in respect of litigation |
| 178. |
Meaning of serving seaman |
| 179. |
Particulars to be furnished in plaints, etc |
| 180. |
Notice to be given in case of unrepresented seaman |
| 181. |
Power to set aside decrees and orders passed against serving seaman |
| 182. |
Modification of law of limitation where seaman is a party |
| 183. |
Reference in matters of doubt to shipping masters |
|
Provisions for the protection of seamen in respect of other matters |
| 184. |
Facilities for making complaints |
| 185. |
Assignment or sale of salvage invalid |
| 186. |
No debt recoverable till end of voyage |
| 187. |
Seaman's property not to be detained |
| 188. |
Prohibition against solicitation by lodging house keepers |
| 189. |
Ship not to be boarded without permission before seamen leave |
|
Provisions as to discipline |
| 190. |
Misconduct endangering life or ship |
| 191. |
Desertion and absence without leave |
| 192. |
Power to suspend deserter"s certificate of discharge |
| 193. |
Conveyance of deserter or imprisoned seaman on board ship |
| 194. |
General offences against discipline |
| 195. |
Smuggling of goods by seamen or apprentices |
| 196. |
Entry of offences in official logs |
| 197. |
Report of desertions and absence without leave |
| 198. |
Entries and certificates of desertion abroad |
| 199. |
Facilities for proving desertion in proceedings for forfeiture of wages |
| 200. |
Application of forfeiture |
| 201. |
Decision of questions of forfeiture and deduction in suits for wages |
| 202. |
Payment of fines imposed under agreement to shipping master |
| 203. |
Seaman or apprentice not to be enticed to desert |
| 204. |
Deserters not to be harboured |
| 205. |
Stowaways and seamen carried under compulsion |
| 206. |
Procedure where seaman not shipped in India is imprisoned on complaint of master or owner |
| 207. |
Power to send on board seaman not shipped in India who is undergoing imprisonment |
| 208. |
On change of master, documents to be handed over to successor |
| 209. |
Transmission of documents on transfer of seaman from one ship to another |
| 210. |
Leaving behind in India of seaman or apprentice engaged abroad |
| 211. |
Deserters from foreign ships |
|
Official logs |
| 212. |
Official logs to be kept and to be dated |
| 213. |
Entries in official log books how and when to be made |
| 214. |
Entries required to be made in official log books |
| 215. |
Offences in respect of official logs |
| 216. |
Delivery of official logs to shipping masters |
| 217. |
Official logs to be sent to shipping master in case of transfer of ship or loss |
|
National Welfare Board of Seafarers |
| 218. |
Functions of National Welfare Board for Seafarers |
| 218A. |
Power to make rules for purposes of Maritime Labour Convention |
| Part VIII |
Passenger Ships |
|
Survey of passenger ships |
| 219. |
Application of Part |
| 220. |
No ship to carry passengers without a certificate of survey |
| 221. |
Power of surveyor |
| 222. |
Fees in respect of survey |
| 223. |
Declaration of survey |
| 224. |
Sending of declaration by owner, agent or master to Central Government |
| 225. |
Grant of certificate of survey by Central Government |
| 226. |
Power of Central Government to order a second survey |
| 227. |
Duration of certificates of survey |
| 228. |
Cancellation or suspension of certificate of survey by Central Government |
| 229. |
Alterations in ships subsequent to grant of certificate of survey, and additional surveys |
| 230. |
Power to require delivery of expired or cancelled certificate of survey |
| 231. |
Certificate of survey to be affixed in conspicuous part of ship |
| 232. |
Ship not to carry passengers in contravention of Act |
|
Keeping Order in Passenger ships |
| 233. |
Offences in connection with passenger ships |
| 234. |
Power to exclude drunken passengers from passenger ships |
| 235. |
Ships with certificates of survey or certificates of partial survey granted outside India |
| 236. |
Power to make rules as to surveys |
|
Special trade passenger ships and pilgrim ships |
| 237. |
Ports or places where special trade passengers or pilgrims may embark or be discharged |
| 238. |
Notice to be given of day of sailing |
| 239. |
Power to enter on and inspect ship |
| 240. |
Ship not to sail without certificates A and B |
| 241. |
Contents of certificate A |
| 242. |
Contents of certificate B |
| 243. |
Officers entitled to grant certificates |
| 244. |
Survey of ship |
| 245. |
Discretion as to grant of certificate B |
| 246. |
Copy of certificate A to be exhibited |
| 247. |
Special trade passengers or pilgrims to be supplied with prescribed provisions |
| 248. |
Number of passengers on board not to exceed that allowed by or under this Part |
| 249. |
Special trade passenger or pilgrim not to be landed at a place other than that at which he has contracted to land |
| 250. |
Forwarding of passengers by Indian consular officers |
| 251. |
Recovery of expenses incurred in forwarding passengers |
| 252. |
Ship not to make voyage in contravention of contract |
| 253. |
Information to be sent to ports of embarkation and discharge |
| 254. |
Reports etc., under section 253 to be admissible in evidence |
| 255. |
Destination of ship, time of sailing etc., to be advertised |
| 256. |
Ship taking additional passengers at intermediate place |
| 257. |
Statements concerning passengers |
| 258. |
Death of special trade passengers on voyage |
| 259. |
Certain ships to carry medical officer and attendants |
| 260. |
Bringing passengers from foreign port in excess of authorised number prohibited |
| 261. |
[Repealed.] |
| 261A. |
Bunks to be provided for passengers |
| 261B. |
Space to be provided for passengers when bunks are not provided |
| 261C. |
Airing space to be provided for passengers |
| 262. |
Power to make rules as to special trade passenger ships |
| 263. |
[Repealed.] |
| 264. |
Hospital accommodation |
| 265. |
[Omitted.] |
| 266. |
[Omitted.] |
| 267. |
[Omitted.] |
| 268. |
[Omitted.] |
| 269. |
[Omitted.] |
| 270. |
Bond where pilgrim ship proceeds on outward voyage |
| 271. |
Medical inspection and permission required before embarkation of pilgrims |
| 272. |
Medical inspection after embarkation in certain cases |
| 273. |
Pilgrims to arrange return passages |
| 274. |
Issue or production of tickets |
| 275. |
Refund of passage money and deposits |
| 276. |
Disposal of unclaimed passage money and deposit |
| 277. |
Cost of return journey of pilgrims on ships other than those for which return ticket is available |
| 278. |
[Omitted.] |
| 279. |
Compensation for delay in sailing |
| 280. |
Substitution of ships |
| 281. |
Sanitary taxes payable by master of pilgrim ship |
| 282. |
Power to make rules relating to pilgrim ships |
| Part IX |
Safety |
| 283. |
Countries to which Load Line Convention or Safety Convention applies |
| 283A. |
Definitions |
|
Construction of ships |
| 284. |
Construction rules |
|
Prevention of collisions |
| 285. |
Collision regulations |
| 286. |
Observance of collision regulations |
| 287. |
Inspectors of lights and shapes and fog and distress signals |
|
Life saving appliances and fire appliances |
| 288. |
Power to make rules as to life saving appliances |
| 289. |
Rules relating to fire appliances |
| 290. |
Inspection of life saving appliances and fire appliances |
|
Installation of Radio Telegraphy, Radio Telephony and Direction Finders |
| 291. |
Radio requirements |
| 292. |
Radio direction finding apparatus |
| 293. |
Radio log |
| 294. |
Powers of radio inspectors |
| 295. |
Application of this Part to ships other than Indian ships |
| 296. |
Power to make rules |
|
Signalling lamps |
| 297. |
Signalling lamps |
|
Stability Information |
| 298. |
Information about ship's stability |
|
Safety certificates, safety equipment certificates, safety radio certificates, exemption certificates, etc. |
| 299. |
Safety certificates and qualified safety certificates for passenger ships |
| 299A. |
Safety construction certificates and construction certificates for cargo ships |
| 299B. |
Power to make rules |
| 300. |
Cargo ship safety equipment and cargo ship equipment certificates for ships other than passenger ships |
| 301. |
Cargo ship safety radio certificate and qualified cargo ship safety radio certificate etc |
| 302. |
Exemption certificates |
| 303. |
Duration of certificates |
| 304. |
Modification of safety convention certificates as respects life saving appliances |
| 305. |
Recognition of certificates issued outside India |
| 306. |
Issue of certificates to foreign ships in India and Indian ships in foreign countries |
| 307. |
Prohibition on proceeding to sea without certificates |
| 308. |
Production of certificates by ships other than Indian ships |
| 309. |
Application of certain sections to certificates |
| 309A. |
Alterations pending issue of a safely convention certificate |
|
Load lines |
| 310. |
Ships exempt from provisions relating to load lines |
| 311. |
Power to make rules as to load lines |
| 312. |
Marking of deck line and load lines |
| 312A. |
Alterations after survey |
| 313. |
Submersion of load lines |
| 314. |
Maintenance of load line marks |
| 315. |
Inspection of ships with respect to load lines |
|
Load line certificates |
| 316. |
Issue of load line certificates and effect thereof |
| 317. |
Duration and cancellation of certificates |
| 318. |
Ships not to proceed to sea without certificate |
| 319. |
Publication of load line certificate and particulars relating to depth of loading |
| 320. |
Insertion of particulars as to load lines in agreements with crew |
|
Special provisions as to ships other than Indian ships |
| 321. |
Issue to load line certificates to foreign ships in India and Indian ships in foreign countries |
| 322. |
Recognition of load line certificates issued outside India |
| 323. |
Inspection and control of Load Line Convention ships other than Indian ships |
| 324. |
Certificate of Load Line Convention ships other than Indian ships to be produced to customs |
| 325. |
Marking of deck line and load lines of ships other than Indian ships |
| 326. |
Submersion of load line of ships other than Indian ships |
| 327. |
Inspection of ships other than Indian ships belonging to non-Convention countries |
| 328. |
Load line certificates of ships other than Indian ships |
| 329. |
Certificates to be produced to customs by ships other than Indian ships registered in non-Convention countries |
|
Loading of timber |
| 330. |
Power to make rules as to timber cargo |
|
Dangerous goods and grain cargoes |
| 331. |
Carriage of dangerous goods |
| 331A. |
Grain loading plan |
| 332. |
Carriage of grain |
|
Sub-division load lines |
| 333. |
Submersion of sub-division load lines in case of passenger ships |
|
Unseaworthy ships |
| 334. |
Unseaworthy ship not to be sent to sea |
| 335. |
Obligation of owner to crew with respect to seaworthiness |
|
Detention of unsafe ships by the Central Government |
| 336. |
Power to detain unsafe ship and procedure for detention |
|
Costs of detention and damages incidental thereto |
| 337. |
Liability of Central Government for costs and damage when ship wrongly detained |
| 338. |
Liability of shipowner for costs when ship rightly detained |
| 339. |
Method of calculating costs of detention and survey |
| 340. |
Power to require from complainant security for costs, etc |
| 341. |
Costs, etc., payable by Central Government recoverable from complainant |
| 342. |
Application to ships other than Indian ships of provisions as to detention |
| 343. |
Exemption of ships from certain provisions of this Part |
| 344. |
Power to make rules respecting certificates under this Part |
| Part IXA |
Nuclear Ships |
| 344A. |
Application of Act to nuclear ships |
| 344B. |
Nuclear passenger ship safety certificates and nuclear cargo ship safety certificates |
| 344C. |
Prohibition of proceeding to sea without certificates |
| 344D. |
Safety assessment and operating manual |
| 344E. |
Foreign nuclear ships to give advance notice of arrival |
| 344F. |
Control on arrival of nuclear ships |
| 344G. |
Notice of accidents to nuclear ships |
| 344H. |
Application of certain sections to or in relation to certain certificates under section 344B |
| 344I. |
Power to make rules |
| Part IXB |
Security of Ships and Port Facilities |
| 344J. |
Application |
| 344K. |
Definitions |
| 344L. |
Ship identification number |
| 344M. |
Security measures |
| 344N. |
Port facility assessment |
| 344O. |
Obligations of companies, etc |
| 344P. |
Obligations of port facility |
| 344Q. |
International Ship Security Certificate |
| 344R. |
Ship Security Alert System |
| 344S. |
Control measures |
| 344T. |
Power to make rules |
| Part X |
Collisions, Accidents at sea and liability |
| 345. |
Division of loss in case of collision |
| 346. |
Damages for personal injury |
| 347. |
Right of contribution |
| 348. |
Duty of master of ship to assist in case of collision |
| 349. |
Collision to be entered in official log |
| 350. |
Report to Central Government of accidents to ship |
| 351. |
Notice of loss of Indian ship to be given to Central Government |
| Part XA |
Limitation of Liability |
| 352. |
Definitions |
| 352A. |
Limitation of liability of damages in respect of certain claims |
| 352B. |
Limits of liability |
| 352C. |
Limitation Fund and consolidation of claims |
| 352D. |
Release of ship, etc |
| 352E. |
Scope of application |
| 352F. |
Application of this Part to charterer, manager, etc., of a vessel |
| 352FA. |
Power to make rules |
| Part XB |
Civil Liability for oil Pollution Damage |
| 352G. |
Application |
| 352H. |
Definitions |
| 352I. |
Liability of owner |
| 352J. |
Limitation of liability |
| 352K. |
Constitution of limitation fund |
| 352L. |
Acquisition of right for compensation by subrogation |
| 352M. |
Consolidation of claim and distribution of fund |
| 352N. |
Compulsory insurance or other financial guarantee |
| 352O. |
Acceptance of certificates issued outside India |
| 352P. |
Ban on entering or leaving an Indian port without certificate |
| 352Q. |
Government ships |
| 352R. |
Power to make rules |
| Part XC |
International Oil Pollution Compensation fund |
| 352s. |
Definitions |
| 352T. |
Contribution to the Fund |
| 352U. |
Contribution payable by persons to the Fund |
| 352V. |
Power to call for information |
| 352W. |
Liability of the Fund |
| 352X. |
Jurisdiction of Courts |
| 352Y. |
Extinguishment of claims |
| 352Z. |
Subrogation and right of recourse |
| 352ZA. |
Power to make rules |
| Part XI |
Navigation |
| 353. |
Method of giving helm orders |
| 354. |
Duty to report dangers to navigation |
| 354A. |
Communication of intelligence regarding dangers to navigation |
| 355. |
Obligation to render assistance on receiving signal of distress |
| 355A. |
Obligation to render assistance to persons in danger |
| 356. |
Obligation to render assistance to persons in danger |
| Part XIA |
Prevention and Containment of Pollution of the sea by oil |
| 356A. |
Application |
| 356B. |
Definitions |
| 356C. |
Issue of pollution prevention certificate |
| 356D. |
Issue of certificates for foreign ships in India and Indian ships in foreign countries |
| 356E. |
Requirement for construction and equipment in ships to prevent pollution |
| 356F. |
Record books |
| 356G. |
Inspection and control of oil tankers and other ships to which this Part applies |
| 356H. |
Information regarding contravention of provisions of Convention |
| 356I. |
Oil reception facilities at ports in India |
|
Provisions for Containment of Accidental Pollution |
| 356J. |
Power to give a notice to owner, etc., of polluting ship |
| 356K. |
Powers to take measures for preventing or containing oil pollution |
| 356L. |
Power of the Central Government to give directions to certain ships to render certain services |
| 356M. |
[Repealed.] |
| 356N. |
[Repealed.] |
| 356O. |
Power to make rules |
| Part XIB |
Control of Harmful anti-fouling systems of ships |
| 356P. |
Application |
| 356Q. |
Definitions |
| 356R. |
Control of anti-fouling systems |
| 356S. |
Issuance of International Anti-Fouling System Certificate |
| 356T. |
Issue of Anti-Fouling System Certificate for foreign ships in India and Indian ships in foreign countries |
| 356U. |
Controls of waste materials |
| 356V. |
Record of anti-fouling systems |
| 356W. |
Inspection and control of all ships above 400 gross tonnage |
| 356X. |
Information regarding contravention of the provisions of Convention |
| 356Y. |
Power to make rules |
| Part XII |
Investigations and Inquiries |
| 357. |
Definition of "coasts" |
| 358. |
Shipping casualties and report thereof |
| 359. |
Report of shipping casualties to Central Government |
| 360. |
Application to court for formal investigation |
| 361. |
Court empowered to make formal investigation |
| 362. |
Power of court of investigation to inquire into charges against masters, mates and engineers |
| 363. |
Power of Central Government to direct inquiry into charges of incompetency or misconduct |
| 364. |
Opportunity to be given to person to make defence |
| 365. |
Power of court as to evidence and regulation of proceedings |
| 366. |
Assessors |
| 367. |
Power to arrest witnesses and enter ships |
| 368. |
Power to commit for trial and bind over witnesses |
| 369. |
Report by court to Central Government |
| 370. |
Powers of court as to certificates granted by Central Government |
| 371. |
Power of court to censure master, mate or engineer |
| 372. |
Power of court to remove master and appoint new master |
|
Marine Board |
| 373. |
Convening of Marine Boards outside India |
| 374. |
Constitution and procedure of Marine Board |
| 375. |
Decisions of Marine Board to be by majority |
| 376. |
Powers of Marine Board |
|
Miscellaneous provisions relating to cancellation and suspension of certificates |
| 377. |
Powers of Central Government to cancel, suspend, etc., certificate of master, mate or engineer |
| 378. |
Delivery of Indian certificate cancelled or suspended |
| 379. |
Effect of cancellation or suspension of certificate |
| 380. |
Suspended certificate not to be endorsed |
| 381. |
Power of Central Government to cancel or suspend other certificates |
|
Re-hearing of cases |
| 382. |
Re-hearing |
|
Courts of survey |
| 383. |
Constitution of court of survey |
| 384. |
Appeal from surveyor to court of survey |
| 385. |
Powers and procedure of court of survey |
| 386. |
Power to make rules |
|
Scientific referees |
| 387. |
Reference in difficult cases to scientific persons |
|
Investigations into explosions or fires on board ships |
| 388. |
Power to investigate causes of explosion or fire on board ship |
| 389. |
Report to be made regarding cause of explosion or fire |
| Part XIII |
Wreck and Salvage wreck |
| 390. |
Definition of "coasts" |
| 391. |
Receivers of wreck |
| 392. |
Duty of receiver where vessel is in distress |
| 393. |
Power to pass over adjoining lands |
| 394. |
Power of receiver of wreck to suppress, plunder and disorder by force |
| 395. |
Procedure to be observed by persons finding wreck |
| 396. |
Investigation of certain matters in respect of vessels wrecked, etc |
| 397. |
Notice to be given by receiver |
| 398. |
Immediate sale of wreck by receiver in certain cases |
| 399. |
Claims of owners to wreck |
| 400. |
Prohibition of certain acts in respect of wreck |
| 401. |
Search warrants where wreck is concealed |
| 402. |
Salvage payable for saving life, cargo or wreck |
| 403. |
Savings |
| 404. |
Power to make rules respecting wreck and salvage |
| Part XIV |
Control of Indian Ships and ships Engaged in Coasting trade |
| 405. |
Application of Part |
| 406. |
Indian ships and chartered ships to be licensed |
| 407. |
Licensing of ships for coasting trade |
| 408. |
Revocation or modification of licence |
| 409. |
Licences to be surrendered when they cease to be valid |
| 410. |
No port clearance until licence is produced |
| 411. |
Power to give directions |
| 411A. |
Powers of the Central Government to protect interests of Indian shipping from undue foreign intervention |
| 412. |
[Repealed.] |
| 413. |
Power of Director-General to call for information |
| 414. |
Power to make rules |
| Part XV |
Sailing Vessels |
| 415. |
Application of Part |
| 416. |
Decision of question whether a vessel is a sailing vessel |
| 417. |
Certificate of registry |
| 418. |
Particulars relating to sailing vessel to be painted |
| 419. |
Change of name of sailing vessel |
| 420. |
Prevention of overloading or overcrowding |
| 421. |
Certificate of inspection |
| 422. |
Cancellation, re-issue, etc., of certificate of inspection |
| 423. |
Registry of alterations |
| 424. |
Transfer of registry |
| 425. |
Closure of registry |
| 426. |
Restriction on transfer of sailing vessel |
| 427. |
Mortgages of sailing vessels |
| 428. |
Fraudulent use of certificate of registry or certificate of inspection, etc., prohibited |
| 429. |
Statement relating to crew of sailing vessel to be maintained |
| 430. |
Inquiry into jettisoning of cargo |
| 431 |
Non-Indian sailing vessels not to engage in coasting trade without permission |
| 432. |
Detention of overloaded non-Indian sailing vessels |
| 433. |
Power of courts to rescind contracts between owner and tindal |
| 434. |
Application to sailing vessels of other provisions relating to ships |
| 434A. |
Insurance of members of crew of asailing vessel |
| 434B. |
Policy of insurance |
| 435. |
Power to make rules respecting sailing vessels |
| Part XVA |
Fishing Boats |
| 435A. |
Application of Part |
| 435B. |
Definition |
| 435C. |
Obligation to register |
| 435D. |
Port of registry |
| 435E. |
Registrars of Indian fishing boats |
| 435F. |
Application for registry |
| 435G. |
Certificate of registry |
| 435H. |
Particular relating to Indian fishing boats to be painted |
| 435I. |
Change of name of Indian fishing boat |
| 435J. |
Special provision for Indian fishing boats |
| 435K. |
Certificate of inspection |
| 435L. |
Cancellation, re-issue, etc. of certificate of inspection |
| 435M. |
Inspection of safety equipments and appliances |
| 435N. |
Registration of alteration |
| 435O. |
Transfer of registry |
| 435P. |
Closure of registry |
| 435Q. |
Restriction on Transfer of Indian fishing boats |
| 435R. |
Mortgage of Indian fishing boats |
| 435S. |
Fraudulent use of certificate of registry or certificate of inspection, etc., prohibited |
| 435T. |
Statement relating to crew of Indian fishing boat to be maintained |
| 435U. |
Power to make rules respecting Indian fishing boats |
| 435V. |
Application to Indian fishing boats of other provisions relating to ships |
| 435W. |
Fishery data to be furnished by Indian fishing boats |
| 435X. |
Power to exempt |
| Part XVI |
Penalties and Procedure |
|
Penalties |
| 436. |
Penalties |
| 437. |
Place of trial |
| 438. |
Cognizance of offences |
| 439. |
Jurisdiction of Magistrate |
| 440. |
Special provision regarding punishment |
| 441. |
Offences by companies |
| 442. |
Depositions to be received in evidence when witness cannot be produced |
| 443. |
Power to detain foreign ship that has occasioned damage |
| 444. |
Power to enforce detention of ship |
| 445. |
Levy of wages, etc., by distress of movable property or ship |
| 446. |
Notice to be given to consular representative of proceedings taken in respect of foreign ship |
| 447. |
Application of fines |
| 448. |
Service of documents |
| Part XVII |
Miscellaneous |
| 449. |
Power to appoint examiners and to make rules as to qualifications of ship surveyors |
| 450. |
No person to practise as ship surveyor unless qualified |
| 451. |
Power of ship surveyor to inspect ship |
| 452 |
Inquiry into cause of death on board Indian ship |
| 453. |
Certain persons deemed to be public servants |
| 454. |
Powers of persons authorised to investigate, etc |
| 454A. |
Power to prescribe alternative fittings, etc |
| 455. |
Exemption of public ships, foreign and Indian |
| 456. |
Power to exempt |
| 457. |
General power to make rules |
| 458. |
Provisions with respect to rules and regulations |
| 459. |
Power to constitute committees to advise on rules, regulations and scales of fees |
| 460. |
Protection of persons acting under Act |
| 460A. |
Removal of difficulties |
| Part XVIII |
Repeals and Savings |
| 461. |
Repeals and savings |
| The Schedule |
Enactments Repealed |
| Part I |
[See section 461 (1)] |
| Part II |
[See Section 461 (2)] |
