86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
MERCHANT SHIPPING (FORMS OF LICENCES) RULES, 1960
In exercise of the powers conferred by Cl. (a) of sub-section (2) of Sec. 414 of the Merchant Shipping Act, 1958 (44 of 1958), and in supersession of the Control of Shipping (Forms of Licences) Rules, 1949 published with the Notificatiori of the Government of India, Department of Commerce No. 8-MIV (l)/49, dated the 29th October, 1949, the Central Government hereby makes the following rules, namely
Rule 1 Short title
These rules may be called the Merchant Shipping (Forms of Licences) Rules, 1960.
Rule 2 Definitions
In these rules,
(a) "Act" means the Merchant Shipping Act, 1958 (44 of 1958)
(b) "Form" means a form set out in the Schedule to these rules.
Rule 3 Forms of applications and licences
Every application for a licence specified in column 1 of the table below shall be made in the Form specified against it in column 2 of the said table and the licence, when granted, shall be in form specified in the corresponding entry in column 3 thereof.
SCHEDULE 1
[See Rule 7(1)]
A. On meeting with dangerous ice, a dangerous derelict or any other direct danger to navigation (except a tropical storm), the Master shall send information relating to the following matters, namely:
(i) the kind of ice, derelict or other danger observed;
(ii) the position of the ice, derelict or other danger when the observation was made;
(iii) the Greenwich Mean Time and date when the observation was made.
B. On meeting with a tropical storm, the Master of the vessel shall send a statement that a storm has been encountered as also information relating to the following matters, namely:
(i) the Greenwich Mean Time, date and position of the ship at the time the
storm was encountered;
(ii) The true course and the speed of the reporting vessel when the
observation was made; and so far as is practicable
(iii) The barometric pressure with an indication as to whether such pressure is given in millibars, inches or millimetres and as to whether the reading is corrected or uncorrected;
(iv) Barometric tendency (the change in barometric pressure during the past three hours);
(v) The wind force according to the Beaufort Scale;
(vi) The true direction of the wind;
(vii) The state of the sea (smooth, moderate, rough or high);
(viii) The swell (slight, moderate, heavy) and the true direction from which it comes;
(ix) The period or length of swell (short, average or long).
Note. In cases where the Master of a vessel regarding a tropical storm has furnished information, it is desirable that so long as the vessel remains subject to the influence of the storm, other observations be made and transmitted hourly if possible, but in any case, at intervals of not more than three hours.
C. On meeting with winds of force 10 or above on the Beaufort Scale for which no storm warning has been received, the Master, shall send messages containing information as given in paragraph (b) and may omit details about sea and swell.
D. On meeting sub-freezing air temperatures associated with gale force winds causing severe ice accretion on superstructures, the Master shall send messages in respect of the following matters:
(i) Time and date (Greenwich Mean Time);
(ii) Air Temperature;
(iii) Sea Temperature (if practicable); (iv) Wind force and direction.
86540
103860
630
114
59824