Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MERCHANT SHIPPING (FORM OF PASSENGER SHIPS SURVEY CERTIFICATES)RULES, 1964 CONTENTS 1. Short title, Commencement and application 2. Definitions 3. Declaration of survey 4. Certificate of survey 5. Expired, cancelled, or suspended certificates of survey 6. Penalty SCHEDULE 1 :- SCHEDULE I SCHEDULE 1 :- SCHEDULE II MERCHANT SHIPPING (FORM OF PASSENGER SHIPS SURVEY CERTIFICATES)RULES, 1964 MERCHANT SHIPPING (FORM OF PASSENGER SHIPS SURVEY CERTIFICATES)RULES, 1964 1. Short title, Commencement and application :- (1) These rules may be called the Merchant Shipping (Form of Passenger Ships' Survey Certificates) Rules, 1964. (2) They shall come into force at once. (3) They shall apply to sea-going passenger ships fitted with mechanical means of propulsion. 2. Definitions :- In these rules, (a) "Act" means the Merchant Shipping Act, 1958; (b) "Schedule" means a Schedule to these rules; 3. Declaration of survey :- The form of declaration of survey referred to in section 223 of the Act shall be as set out in Schedule I. 4. Certificate of survey :- (1) The form of certificate of survey referred to in section 225 of the Act shall be as set out in Schedule II. (2) Every certificate of survey shall be issued in duplicate by the principal Officer or in his absence by the Surveyor carrying out his duties. (3) The owner or master of every ship for which a certificate of survey has been granted shall cause one of the duplicates thereof to be affixed, and kept affixed so long as the certificate remains in force and the ship is in use on some conspicuous part of the ship where it may be easily read by all persons on board thereof. 5. Expired, cancelled, or suspended certificates of survey :- Every certificate of survey granted under the Act which has expired or has been cancelled or suspended shall be forwarded as soon as possible to the Principal Officer by whom the certificate was originally issued. 6. Penalty :- Whoever commits a breach of any of the provisions of these rules shall be punishable with fine which may extend to one thousand rupees, and if the breach is a continuing one, with further fine which may extend to fifty rupees for every day after the first during which the breach continues. SCHEDULE 1 SCHEDULE I SCHEDULE 1 SCHEDULE II