The Recycling of Ships Act, 2019
[Act No. 49 of 2019]
[13th December, 2019.]
| Contents |
| Title |
Recycling of Ships Act, 2019 |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1. |
Short title, commencement and application |
| 2. |
Definitions |
| Chapter II |
Authorities under The Act |
| 3. |
Designation of National Authority |
| 4. |
Designation of Competent Authority |
| Chapter III |
Requirements for Ships |
| 5. |
Non-application of provisions of this Chapter |
| 6. |
Controls on hazardous materials |
| 7. |
Surveys |
| 8. |
Certificate on inventory of hazardous materials |
| 9. |
Validity of certificate |
| 10. |
Suspension or cancellation of certificate |
| Chapter IV |
Ship Recycling Facility |
| 11. |
Authorisation of ship recycling facility |
| 12. |
Ship recycling facility management plan and procedure for authorisation of ship recycling facility |
| 13. |
Suspension or cancellation of authorisation |
| 14. |
Emergency preparedness and response |
| 15. |
Workers safety, training and insurance |
| Chapter V |
Process of Recycling of Ships |
| 16. |
Ready for recycling certificate |
| 17. |
Ship recycling plan |
| 18. |
General requirements |
| 19. |
Obligations on part of ship owner |
| 20. |
Procedure for grant of permission for ship recycling |
| 21. |
Safe and environmentally sound management of hazardous materials |
| 22. |
Obligation on Ship Recycler to take measures for protection of environment |
| Chapter VI |
Reporting Requirements |
| 23. |
Statement of completion |
| 24. |
Report to National Authority |
| Chapter VII |
Appeals |
| 25. |
Appeal against decision of Competent Authority |
| 26. |
Appeal against decision of National Authority |
| Chapter VIII |
Powers and Functions of National Authority, Competent Authority and Central Government |
| 27. |
Power to search and seize records, etc. |
| 28. |
Power to inspect, dismiss, exclude or detain a ship |
| 29. |
Power to exempt |
| 30. |
Act not to apply to certain ships |
| Chapter IX |
Offences, Penalties and Compensation |
| 31. |
Penalty for contravention of provisions of Act or rules or regulations |
| 32. |
Penalty for contravention of provisions of this Act or rules or regulations for which no specific punishment is provided |
| 33. |
Punishment for other offences |
| 34. |
Offences by companies |
| 35. |
Offences to be non-congnizable, bailable and compoundable |
| 36. |
Cognizance of Offences |
| 37. |
Amount payable by owner, master or agent |
| 38. |
Place of trial and jurisdiction of court |
| 39. |
Compensation |
| Chapter X |
Miscellaneous |
| 40. |
Delegation of powers |
| 41. |
Act not in derogation of any other law |
| 42. |
Power to make rules |
| 43. |
Power to make regulations |
| 44. |
Laying of rules and regulations |
| 45. |
Protection of action taken in good faith |
| 46. |
Removal of difficulties |
