Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com SAILING VESSELS (ASSIGNMENT OF FREE BOARD) RULES, 1960 CONTENTS 1. Short title and commencement 2. Definitions 3. Vessels to be certified 4. Applications for assignment of free board 5. Survey 6. Particulars of markings to be furnished 7. Computation of free board 8. Markings 9. Issue of Certificate 10. Period of validity of Certificate 11. Renewal of Certificate 12. Certificate to be exhibited on vessel 13. Alterations to vessel 14. Loading of vessel SCHEDULE 1 :- Fees for survey for assignment of free board for sailing vessels SCHEDULE 2 :- Fees for survey for assignment of free board for sailing vessels SCHEDULE 3 :- FREE BOARD CERTIFICATE SAILING VESSELS SAILING VESSELS (ASSIGNMENT OF FREE BOARD) RULES, 1960 G.S.R. 1553 dated 17th December, 1960.1 In exercise of the powers conferred by Cls. (a) and (b) of sub-section (2) of Sec. 420 and by Sec. 435 of the Merchant Shipping Act, 1958 (44 of 1958), the Central Government hereby makes the following rules, namely : 1. Short title and commencement :- (1) These rules may be called the Sailing Vessels (Assignment of Free Board) Rules, 1960. (2) They shall come into force on the 1st January, 1961. 2. Definitions :- In these rules, unless the context otherwise requires- (a)"Assigning Authority" means a Registrar of Sailing Vessels, or a Corporation or Association, appointed by the Central Government to be an Assigning Authority for the purpose of these rules; (b)"free board deck" means the uppermost complete deck having permanent means of closing all the openings on the weather part or the deck; (c)"Schedule" means a Schedule to these rules; 1 [(d) "Surveying Authority" means a Registrar of Sailing Vessels holding a certificate of competency issued under the Merchant Shipping Act, 1958, or recognised as equivalent thereto, or a Surveyor or a Naval Architect appointed by the Central Government and includes any person appointed as such by a Corporation or Association referred to in Cl.(a);] (e) "vessel" means a sailing vessel. Subs. by G.S.R. 360, dated 14-3-1962. 3. Vessels to be certified :- No vessel shall ply or proceed to sea unless it has been assigned the free board, and a free board certificate issued in respect thereof in accordance with these rules. 4. Applications for assignment of free board :- Every application for the assignment of free board and the issue of a free board certificate shall be made to the Assigning Authority and be accompanied by fees at the rate specified in Schedule I. 5. Survey :- On receipt of an application under rule 4, the Assigning Authority shall cause the vessel to be surveyed by the surveying Authority who, on completion of the survey, shall forward to the Assigning Authority a report on the result of the survey. 6. Particulars of markings to be furnished :- If, on a consideration of the report of the Surveying Authority under rule 5, the Assigning Authority is satisfied that a free board certificate may be granted, such Authority shall furnish to the owner the particulars of the position in which the deck line and the free board lines are to be marked. 7. Computation of free board :- The free boards for vessels shall be computed in accordance with the Table in Schedule II. 8. Markings :- (1) The owner of the vessel shall cause to be marked on each side of the vessel the particulars of the deck and the free board lines and also the disc as in the following figure:- (2) The markings referred to in sub-rule (1) shall be cut into the planking to a depth of at least one-eighth of an inch and shall be painted white or yellow on a dark background. 9. Issue of Certificate :- (1) When the markings have been cut to the satisfaction of the Surveying Authority, the Assigning Authority shall issue a free board certificate in respect of the vessel. (2) The Certificate shall be in the form set out in Schedule III . 10. Period of validity of Certificate :- A free board certificate issued under rule 9 shall be valid for a period of one year and may be renewed for a period not exceeding one year at a time upto a maximum of five years. 11. Renewal of Certificate :- (1) A free board certificate may be renewed on application made in this behalf and the provisions of rules 5 to 8 shall apply to applications for renewal. (2) Every application for renewal shall be accompanied by fees at the rate specified in Schedule I. 1 (3) On being satisfied that the original certificate is lost, destroyed or badly mutilated, the Assigning Authority may issue a duplicate copy of the free board certificate on payment of fees at the rate specified in Schedule I.] Subs. by G.S.R. 1744, dated 29-10-1963. 12. Certificate to be exhibited on vessel :- The free board certificate shall be exhibited in a conspicuous part of the vessel when it is in use. 13. Alterations to vessel :- Whenever alterations have taken place in the hull or super- structure of a vessel so as to affect the position of the free board lines, the owner shall apply for a fresh free board certificate. 14. Loading of vessel :- No vessel shall be so loaded that the marking of the free board line is submerged. SCHEDULE 1 Fees for survey for assignment of free board for sailing vessels SCHEDULE 2 Fees for survey for assignment of free board for sailing vessels SCHEDULE 3 FREE BOARD CERTIFICATE SAILING VESSELS