Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MERCHANT SHIPPING (SHIPPING OFFICE FORMS) RULES, 1963 CONTENTS 1. Short Title and Commencement 2. Definitions 3. Change in Crew 4. Inward and Outward Clearances 5. Register of Young Persons 6. Wages and Property of Seamen Left Behind 7. Account of Wages 8. Release 9. Allotment Note 10. Wages and Property of Deceased Seamen 11. Official Log Book SCHEDULE 1 :- . MERCHANT SHIPPING (SHIPPING OFFICE FORMS) RULES, 1963 G.S.R. 455 dated 4th March, 1963.1 In exercise of the powers conferred by Sec.457 of the Merchant Shipping Act, 1958 (44 of 1958), and in supersession of all previous rules and orders on the subect, the Central Government hereby makes the following rules, namely: 1. Short Title and Commencement :- (1) These rules may be called the Merchant Shipping (Shipping Office Forms) Rules, 1963. (2) They shall come into force at once. 2. Definitions :- In these rules (a)"Act" means the Merchant Shipping Act, 1958; (b)"Form" means a form set out in the Schedule to these rules. 3. Change in Crew :- The statement of changes in the crew of a ship referred to in section 105 of the Act shall be in Form I. 4. Inward and Outward Clearances :- The certificates mentioned in sub-sections (1) and (4) of section 106 of the Act shall be in Forms II and III respectively. 5. Register of Young Persons :- The register of young persons referred to in section 112 of the Act to be kept by the master in the case of every Indian ship and every other ship which engages young persons in India, where there is no agreement with the crew, shall be in Form IV. 6. Wages and Property of Seamen Left Behind :- Whenever a seaman or apprentics is left behind, the form of the statement of the amount due to the seaman or apprentice, the property left on board and the expenses incurred by the master or owner as a result of the absence of such seaman or apprentice referred to in sub-section (2) of Section 122 of the Act and the form of the receipt of the Shipping Master referred to in sub-section (3) thereof shall be as set out in Forms V and VI. 7. Account of Wages :- The account of wages of seamen and of the deductions to be made therefrom to be delivered under Section 125 of the Act shall be in Form VII. 8. Release :- The release referred to in sub-section (1) of Section 130 of the Act shall be in Form VIII. 9. Allotment Note :- The form of the allotment note referred to in Section 136 of the Act shall be in Form IX. 10. Wages and Property of Deceased Seamen :- The statement of the property of a deceased seaman or apprentice to be given to a consular officer or shipping master in accordance with Section 153 of the Act shall be in Form X. 11. Official Log Book :- The Official Log Book which shall be kept by every Indian ship except a home-trade ship of less than two hundred tons gross shall be in Form XI. SCHEDULE 1 .