Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MERCHANT SHIPPING (EQUIVALENT ARRANGEMENTS FOR CARRIAGE OF GRAIN)ORDER, 1977 CONTENTS 1. Short title and commencement 2. Equivalent arrangements for carriage of grain SCHEDULE 1 :- Calculation of Assumed Heeling Moments SCHEDULE 2 :- . MERCHANT SHIPPING (EQUIVALENT ARRANGEMENTS FOR CARRIAGE OF GRAIN)ORDER, 1977 S.O. 2251, dated the 9th May, 1977.1 Whereas the Central Government has prescribed, under the Merchant Shipping (Carriage of Grain) Rules, 19742, certain fittings and provisions as "necessary and reasonable precautions", or the purposes of section 332 of the Merchant Shipping Act, 1958 (44 of 1958), to be followed by : (a) all Indian ships, and (b) ships other than Indian ships (i) when they are loaded with grain at any port or place in India or within the territorial water of India, or (ii) when they enter any port or place in India or come within the territorial waters of India laden with grain; And whereas the Central Government is otherwise satisfied that the fittings provisions, recommended by the Inter- Governmental Maritime Consultative Organisation and set out in Appendices I and II to this Order are as effective as those required by the Merchant Shipping (Cartiage of Grain) Rules, 1974; And Whereas the Central Government considers it expedient to permit the alternative fittings or provisions set out in the said Appendices I and II to this Order, be fitted or made in any of the ships aforesaid; Now, therefore, in exercise of the powers conferred by section 454A of the Merchant Shipping Act, 1958 (44 of 1958); the Central Government hereby makes the following Order, namely:- 1. Short title and commencement :- (1) This Order may be called the Merchant Shipping (Equivalent Arrangements for Carriage of Grain) Order, 1977. (2) It shall come into force on the date of its publication in the Official Gazette. 2. Equivalent arrangements for carriage of grain :- A ship to which the Merchant Shipping (Carriage of Grain) Rules, 1974, apply may, instead of complying with the requirements of the said rules comply with the requirements specified in either Appendix I or Appendix II to this Order: Provided that no such ship shall be permitted to comply- (i) partly with the requirements specified in the said rules and partly with the requirements specified in any of the said two Appendices; (ii) party with the requirements specified in the said Appendix I and partly with requirements specified in the said Appendix II. SCHEDULE 1 Calculation of Assumed Heeling Moments SCHEDULE 2 .