Co-ownership Agreement
For (vessel) _____________________________ Reg. no.__________________The persons listed below herewith declare the following percentages of co-ownership of the above vessel: Last name, first name(s), date of birth, Co-ownership (percentages place of citizenship, address: or fractions, minimum 10%):
1. __________________________________________________________________________________________________________________________________________________________________
2. __________________________________________________________________________________________________________________________________________________________________
3. __________________________________________________________________________________________________________________________________________________________________
4. __________________________________________________________________________________________________________________________________________________________________
The persons listed above also acknowledge that the Swiss Maritime Navigation Office cannot send copies of all correspondence to all co-owners. The following person is therefore authorised to represent the co-owners towards the Swiss Maritime Navigation Office: _____________________________________________________this representation does apply to changes in ownership or an application to delete the vessel from the Swiss register. Place and date Signatures of all co-owners
1.___________________________ 1._______________________________
2.____________________________ 2._________________________________
3._____________________________ 3. _________________________________
4._____________________________ 4.________________________________
Enclosures: -
-Application form for registration as co-owner
- Copy of Swiss passport or new Swiss identity card (both sides) for each applicant
- Copy of skipper’s licence(s) (where applicable) –
Proof of ownership (bank debit statements, receipts, etc.)
Please note:
• A maximum of six persons may be registered as co-owners.
• We recommend including internal regulations governing responsibilities, liability aspects, etc., in the co-ownership agreement.
