CONDITIONS OF TENDER FOR REPAIR OF SHIP

 

1. All workmanship and materials to be of first class quality suitable for the purpose intended and all to be done to the satisfaction of the owner’s representative and the underwriters and the classification surveyors.
2. The vessel must be taken in hand by the contractor where she now lies at__________ and all towages pilotages boat hire riggers for moving the ship dry and wet dock dues and charges and all other charges which it may be necessary to incur from date of acceptance of tender including the cost of temporary repairs to move the vessel must be borne by the contractor and be included in the tendered price; a seaworthy certificate to be obtained from an approved source before the vessel leaves the port.
3. The vessel shall be at the risk of the contractor during the currency of the contract and be kept fully insured against all risks by the contractor whether transporting afloat or in dry dock and the policies to be handed to the owners if so required. The insured value of the vessel is Rs_______
4. The tender must cover and include the work herein specified and all removals and the like necessary in connection therewith whether specifically mentioned or not. The removals must be replaced as before but any renewals not detailed in the specification will be treated as extras excepting renewals of previously sound parts which have been broken or damaged by the contractor’s workmen.
5. Any additional work required to the hull or machinery beyond that specified herein or any other extra work whatever to be carried out by the contractor must be specially ordered in writing or agreed to by a duly authorised person at a price mutually agreed and no extension of time will be allowed unless it is mutually agreed that the extra work cannot be concurrently carried out with the other work.
6. The contractor shall not be liable for any delay in delivery caused by strikes or lock-outs and all or any causes whatever beyond his control.
7. The tender shall be a lump sum and the time required for the execution of temporary repairs and transporting repairing and retransporting shall be stated on a basis of clear working days and in the event of the time being exceeded save as provided in clauses 5 and 6 the sum of Rs______ per day will be deducted from the amount of the tendered price as an agreed sum by way of liquidated damages for such extra time but in the event of the work being completed in less than the stated time the sum of Rs__ per day will be paid premium or bonus on the contract price by the owners to the contactor.
8. Payment on account of the total cost of the work will if desired be made to the contractor during the progress of the work and the balance will if demanded be paid immediately on completion of the work.
9. Any charge for tugs pilotage carnage railway carriage and such like items or any other cash disbursements made by the contractor at the request of the owner or underwriter [excepting those covered by the tender in accordance with clause 2] shall be reimbursed to the contractor with an allowance of [five] per cent when vouchers are produced.
10. The work must be carried out in its entirety as specified and no deviation whatever will be allowed unless mutually agreed. The contractor to be responsible for all outfit equipment and the like on board the vessel.
11. All old material to be the contractor’s property.
12. On completion of repairs the vessel to be delivered free of cost to the owners afloat at contractor’s yard.
13. Any dispute which may arise under this contract to be referred to an arbitrator to be mutually agreed upon.
14. The lowest or any tender will not necessarily be accepted.
15. Any craft used for deep-sea to wage to be approved. A seaworthy certificate to be obtained from an approved source before the vessel leaves the port.