Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com SAILING VESSELS (STATEMENT OF CREW)RULES, 1960 CONTENTS 1. Short title and commencement 2. Form of statement of crew 3. Copy to be communicated to registrars 4. Statement to be produced on demands 5. Penalty SCHEDULE 1 :- . SAILING VESSELS (STATEMENT OF CREW)RULES, 1960 G.S.R. 1554, dated 17th December, 1960.-In exercise of the powers conferred by sub-section (1) of Sec. 429 of the Merchant Shipping Act, 1958 (44 of 1958), read with Sec. 435 of the said Act, the Central Government hereby makes the following rules, namely:- 1. Short title and commencement :- (1) These rules may be called the Sailing Vessels (Statement of Crew) Rules, 1960. (2) They shall come into force on the 1st January, 1961. 2. Form of statement of crew :- (1) The statement of the crew referred to in Sec. 429 shall be maintained in the form set out in the Schedule to these rules. (2) Every change in the personnel of the crew shall be recorded in the statement of the crew and the statement maintained up-to- date. 3. Copy to be communicated to registrars :- The owner of tindal of a sailing vessel shall communicate a copy of the statement of the crew of the vessel and every change entered therein to the registrar of the port where the vessel is registered. 4. Statement to be produced on demands :- The owner or tindal of a sailing vessel shall produce the statement for inspection on demand by the registrar, the regional officer (sails) or any other officer appointed in this behalf. 5. Penalty :- The owner or tindal of a sailing vessel who commits a breach of these rules shall be punishable with fine which may extend up to Rs. 200. SCHEDULE 1 .