CONTRACT TO REPAIR A SHIP

 

THIS AGREEMENT made this______ day of______, 20__.

BETWEEN

________________________ (insert the name, address etc. of owner ofship) (hereinafter called ‘the ship-owners’) of the ONE PART.

AND

________________________ (insert the name, address etc. of ship repairers) (hereinafter called ‘the repairers’) of the OTHER PART.

WHEREAS:

• The motor vessel [or steamship] [name] (hereinafter called the ship) was recently stranded on__________ an sustained damage but is now in dock at__________
• The shipowners require that the damage to the ship by the stranding should be repaired and that her engines and machinery should be thoroughly overhauled and repaired and that these repairs should be done at once without waiting for further surveys or specifications

NOW IT IS HEREBY MUTUALLY AGREED between the parties hereto as follows:

1. The repairers undertake to repair all the damage to the hull sustained by the ship when she stranded and to execute all the necessary repairs to the ship engines boilers shafting and outfit. The engines and boilers are to be tested under steam to meet Lloyd’s requirements.
2. The repairs undertake that the ship shall be put through her annual or periodical survey if due during the repair period.
3. The repairers undertake to complete the whole of the above works and to pay [dock rent from the__________ day of__________] and every other charge other than surveyor’s fees without any extra cost whatever to the ship-owners.
4. The ship shall be completed and delivered by the repairers to the ship-owners at [place] on the__________ day of__________ and if the repairers fail to do so they shall pay to the ship-owners by way of liquidated damages the sum of Rs_______ per day for every day the ship is kept beyond this date.
5. The ship-owners shall pay to the repairers Rs__________ in manner following namely Rs________ cash on completion and delivery and balance in three equal acceptances by the ship-owners at four, eight and twelve months after delivery. If the ship shall be completed and delivered prior to the said_______ day of____ the ship-owners shall also pay Rs_______ per day as bonus for every working day between the date of delivery and the said__________ day of __________.
6. If the dispute or difference shall arise between the ship-owners and the repairers under this contract it shall be referred in accordance with the Arbitration Act, 1940 or any statutory modifications thereof for the time being in force to an Arbitrator to be mutually agreed upon or in case of disagreement to an umpire to be appointed by the Appointor.

IN WITNESS WHEREOF etc. __________

[Signature of or on behalf of parties]