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The Merchant Shipping Act, 1958

[Act No. 44 of 1958]

[30th October, 1958.]

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)]


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