Inland Vessels (Survey And Certification) Rules 2022

 

[07 June 2022]

 

G.S.R. 420(E).-Whereas draft of the Inland Vessels (Survey and Certification) Rules, 2022 were published, as required under sub-section (1) of section 106 of the Inland Vessels Act, 2021 (24 of 2021), vide notification of the Government of India in the Ministry of Ports, Shipping and Waterways vide number G.S.R. 150 (E) dated the 23rd February, 2022 in the Gazette of India, Extraordinary, Part-II, Section 3, Sub-section (i) dated the 23rd February, 2022 inviting objections and suggestions from all persons likely to be affected thereby before the expiry of the period of thirty days from the date on which copies of the Gazette containing the said notification were made available to public;

 

And, whereas, copies of the said Gazette notification were made available to the public on 23rd February, 2022;

 

And, whereas the objections and suggestions received from the public in respect of the said draft rules have been considered by the Central Government.

 

Now, therefore in exercise of the powers conferred by sub-section (2) of section 9, sub-section (2) of section 10, sub-section (1) of section 11, sub-section (1) of section 12, sub-section (3) of section 12 and sub-sections (1) and (3) of section 13 read with clauses (g) to (l) of sub-section (2) of section 106 of the Inland Vessels Act, 2021, the Central Government hereby makes the following rules, namely.

 

Rule - 1. Short Title Commencement.

 

(1)     These Rules shall be called the Inland Vessels (Survey and Certification) Rules 2022.

(2)     They shall come into force on the date of their final publication in Official Gazette.

 

Rule - 2. Definitions.

 

(1)     In these rules, unless the context otherwise requires,

(a)      "Act" means the Inland Vessels Act, 2021(24 of 2021);

(b)      "existing vessel" or "existing inland vessel" means any inland vessel which is not any new inland vessel that falls within the definition of new inland vessel;

(c)      "new inland vessel" means any inland vessel whose keel is laid or which is at a similar stage of construction on or after the date of coming into force of the rules; and

(d)      "major conversion or modification" means any of the followinga) change in Gross Tonnage of the vessel by more than ten per cent;

(e)      change of vessel type; and

(f)       change of propulsion system or main engines or type of fuel.

(2)     Words and expressions used and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act.

 

Rule - 3. Declaration of Inland Water Area- Zones.

 

(1)     The State Government may categorize inland water areas, based on the maximum significant wave height criteria, as Zone 1, Zone 2 and Zone 3, as follows.

(i)       Zone 1 means an area where the maximum significant wave height does not exceed 2.0 metres;

(ii)      Zone 2 means an area where the maximum significant wave height does not exceed 1.2 metres; and

(iii)     Zone 3 means an area where the maximum significant wave height does not exceed 0.6 metres.

(2)     Vessels shall therefore be designed, constructed and maintained for service in the most onerous zone that it intends to operate in.

 

Rule - 4. Certificate of Survey.

 

(1)     The application to be submitted under sub-section (1) of section 9 of the Act for issuance of certificate of survey shall be in Form No. 1 appended to these rules and the relevant details shall be furnished in Form No. 7 appended to these rules.

(2)     The certificate of survey shall specify that the inland vessel is fit for a particular Zone of operation.

(3)     An inland mechanically propelled vessel shall not proceed on any voyage or be used for any service unless she has a valid certificate of survey for the type of service and for the zone intended for operation.

(4)     The Certificate of Survey shall remain valid for a period of 5 years, subject to the conditions specified by the Designated Authority, including the completion of periodical surveys as specified in these rules.

(5)     The Designated Authority may allow a mechanically propelled vessel to proceed on a voyage during the interval between the date on which her certificate of survey expires and the earliest possible date of renewal.

 

Rule - 5. Certification of compliance with design, construction, modification or alteration to be recorded.

 

(1)     The designated authorities or authorised persons shall ensure that the inland vessels are in compliance with the Inland Vessels (Design and Construction) Rules, 2022.

(2)     Designated authorities or authorised persons shall ensure that the inland vessels, which are constructed and employed in the inland waters prior to the enactment of the Act are in compliance with the laws and standards that were prevailing prior to the enactment of the Act:

 

Provided that Designated authorities or authorised persons shall ensure that the existing vessels which have undergone major conversion or modification shall comply with the Inland vessels (Design and Construction) Rules, 2022 as far as it is considered reasonable and practicable by the Designated Authority.

(3)     Subject to sub-rule (1) and (2), the designated authority or authorised persons of respective State Government shall record the certification with regard to compliance of construction, design, modification or alteration, as the case may be; in the certificate of survey issued under the Act and in accordance with these rules.

(4)     A vessel may be surveyed by the surveyors of the Designated Authority of the State in which it is plying at the time of survey though it may be registered at other place.

 

Rule - 6. Classification of Inland Vessels.

 

For the purpose of these rules, Inland vessels shall be classified as follows.

(A)     The vessels which fall in Category- A are decked vessels of any of the following types-

(a)      vessels, other than house boats, that are more than 24 metres in length and houseboats of more than 30 metres in length;

(b)      vessels that carry more than 50 passengers on board;

(c)      all vessels equipped for towing other vessels, having a bollard pull capacity exceeding 10 tonnes;

(d)      vessels designed and constructed to carry petroleum goods, chemicals or liquefied gases bulk as cargo;

(e)      vessels carrying dangerous goods as defined in the Act; and

(f)       vessels of 300 gross tonnage and above.

(B)     Category B vessels are vessels not covered under Category-A or category-C.

(C)     Category C vessels are of less than 10 metres in length.

 

Rule - 7. Action on Survey Recommendations.

 

(1)     When the Designated Authority determines that the condition of the vessel or its equipment does not correspond substantially with the particulars of the certificate or that the vessel is not fit to be put to service without danger to the vessel or the persons on board, it shall be ensured that corrective action is taken.

(2)     The Designated Authority may allow the vessel to be put into service, provided that the corrective actions has been carried out under sub-section (1) on the deficiencies identified during the survey undertaken and the corrective actions are to be carried out by the owner or manager within the stipulated time.

 

Rule - 8. Types of survey.

 

(1)     The structure, machinery, life-saving appliances, radio installations, fire fighting and other equipment shall be subject to the surveys as specified below-

(a)      an initial survey before the vessel is put in service;

(b)      an annual survey within three months before or after each anniversary date of the Inland Vessel Certificate of Survey;

(c)      a minimum of two inspections of the outside of the vessels bottom carried out during the five year period of validity of the Inland Vessel Safety Certificate;

Provided the interval between any two such inspections shall not exceed thirty-six months;

(d)      a renewal survey at intervals not exceeding five years; and

(e)      an additional survey, which is an inspection, either general or partial according to the circumstances, to be made after a repair resulting from investigations or whenever any important repairs or renewals are made to the vessel.

Explanation.- For the purposes of clause (a), initial survey means declaration made by the surveyor under this Act prior to vessel is put in service.

(2)     The Surveys referred in sub-rule (1) shall include the following-

(a)      the structure, machinery and equipment other than those covered in clauses (b), (c) and (d) of this sub-rule;

(b)      the fire safety systems and appliances, life-saving appliances and arrangements, the vessel borne navigational equipment, means of embarkation for pilots, if applicable, and other equipment;

(c)      the Safety equipment plans, nautical publications, lights, shapes, means of making sound signals and distress signals; and

(d)      the radio installations of the vessel.

 

Rule - 9. Initial Survey.

 

(1)     The initial survey shall include the following-

(a)      complete inspection and tests where necessary, of the items referred in sub-rule (2) to ensure that the arrangements, materials, scantling and workmanship of the structure, boilers, and other pressure vessels, their appurtenances, main and auxiliary machinery including steering gear and associated control systems, electrical installations and other equipment comply with relevant requirements, and in satisfactory condition and are fit for the service for which the vessel is intended; and

(b)      verification of the following itemsi) freeboard mark and draft marks on the vessel;

(i)       approved tonnage computation of the vessel;

(ii)      approved Safety Equipment plan; and

(iii)     approved stability particulars and loading manual of the vessel, if applicable.

(2)     For existing vessels, the outside of the vessels bottom shall be inspected within twelve months preceding the issuance of the Certificate of Survey under these rules.

 

Rule - 10. Annual Survey.

 

(1)     The annual survey of the vessel shall include a general inspection of the items specified in sub-rule (2) of rule 9 to confirm that they are in satisfactory condition and fit for the service for which the vessel is intended.

(2)     During the annual survey Surveyor shall satisfy himself regarding the efficiency of the following:

(a)      hatchways on freeboard and superstructure decks, ventilator and air pipe coamings, exposed casings, skylights, deckhouses and companionways, superstructure bulkheads, side scuttles and deadlights, together with all closing appliances;

(b)      means of ensuring weathertightness of steel hatch covers;

(c)      scuppers and sanitary discharges with valves;

(d)      guard rails and bulwarks;

(e)      freeing ports, gangways and lifelines;

(f)       freeboard marks;

(g)      general examination of machinery and steering gear;

(h)     vent piping;

(i)       fire fighting appliances; and

(j)       life saving appliances.

Rule - 11. Intermediate Docking Survey between renewal surveys.

 

(1)     Vessels operating in sea ports and other vessels of 20 years of age and over are to be examined in drydock or slipway:

 

Provided that, consideration may be given to acceptance of in water survey for vessels of less than 20 years of age and operating in sea ports;

 

Provided further that, consideration may be given to waiver of this requirement for vessels of 20 years of age and over and not operating in seaports subject to satisfactory internal examination.

 

Rule - 12. Renewal Survey.

 

(1)     The renewal survey shall consist of an inspection, with tests when necessary, of the structure, machinery and equipment mentioned in sub-rule (2) of rule 9, to ensure that the requirements relevant to the Certificate of Survey are complied with and that they are in a satisfactory condition and are fit for the service for which the vessel is intended.

(2)     The renewal survey shall also consist of a check that all the certificates, record books, operating manuals and other instructions and documentation specified in the requirements relevant to the certificate of survey are on board the vessel.

(3)     For the purposes of renewal survey, the underwater parts are to be examined in a drydock or slipway as part of renewal survey.

(4)     Additionally, the propeller shaft shall be removed and inspected, and the surveyor shall be satisfied that the stern gear, including the propeller shaft, is in good working order and will continue to be in a serviceable condition for five year period covered by the renewal survey.

(5)     In the case of other propulsion types, the surveyor shall assess whether maintenance or servicing is required, in any case the advice of the manufacturer shall be followed.

(6)     All passenger vessels are to be subjected to a Lightweight survey at renewal surveys to verify any changes in light displacement and longitudinal centre of gravity and the vessel is to be re-inclined whenever, in comparison with the approved stability information, a deviation from the light displacement exceeding 2 percent or a deviation from the longitudinal centre of gravity exceeding 1 per cent. of the length is found.

 

Rule - 13. Additional surveys.

 

(1)     Whenever an accident occurs to a vessel or a defect is discovered which affects the safety or integrity of the vessel or the efficiency or completeness of its equipment, the master or owner shall make a report at the earliest opportunity to the Designated Authority.

(2)     The Designated Authority shall then initiate an investigation to determine as to whether a survey to the particular certificate is necessary to be conducted on the vessel.

(3)     The additional survey, which may be general or partial according to the circumstances, shall be such as to ensure that the repairs and any renewals have been effectively made and that the vessel and its equipment continue to be fit for the service for which the vessel is intended.

 

Rule - 14. Maintenance of conditions after survey.

 

(1)     The owner or master of every Inland vessel shall ensure that the condition of the vessel and its equipment is maintained to conform with the provisions of the Certificate of Survey to ensure that the vessel in all respects will remain fit to operate without danger to the vessel, persons on board or the environment.

(2)     After any survey of the vessel has been completed, no significant change shall be made in the structural arrangement, machinery, equipment and other items covered by the survey, without the approval of the Designated Authority or a recognised organisation acting on its behalf.

(3)     Whenever an accident occurs to the vessel or a defect is discovered, either of which affects the safety of the vessel or the efficiency or completeness of its life-saving appliances or other equipment, a request shall be made immediately to the Designated Authority or recognised organisation acting on its behalf for a survey, to be carried out.

 

Rule - 15. Issue or endorsement of certificates.

 

(1)     After an initial or renewal survey, the surveyor shall forthwith issue the applicant, a declaration in Form No. 2 appended to these rules specifying that the vessel complies with the relevant requirements and provisions of these rules and the Act.

(2)     A Certificate of Survey in Form No. 5 or Form No. 6 as the case may be shall be issued by the State Government or by the authority recognised by it, if satisfied that all the provisions of the Act have been complied with, in respect of a declaration submitted under sub-rule (1) above and upon receipt of payment of fee, as may be specified by the State Government.

(3)     The certificate referred to in sub-rule (1) shall be accompanied by a Record of Equipment and Vessel Information in Annexure to Form No. 2 shall be permanently attached thereto.

(4)     Notwithstanding sub-rule (2), the surveyor who conducted the survey and issued the declaration specified in sub-rule (1) above, may grant a provisional certificate of survey in Form No. 4 based on an application on Form No. 3 appended to these rules, which shall be valid for a period not exceeding sixty days or by an endorsement extend the validity of the prevailing certificate of survey, not exceeding sixty days.

(5)     Any mechanically propelled inland vessel, which has been issued with a provisional certificate of survey or endorsement, under sub-rule (4), may proceed on voyage or use in service, temporarily, pending the issue of the certificate of survey and subject to the conditions as may be issued by the Designated Authority from time to time by circulars, orders or directives.

 

Rule - 16. Duration and validity of certificates.

 

(1)     Certificate of Survey shall be issued for a period which shall not exceed five years subject to endorsements being made for completion of annual survey.

(2)     When the renewal survey is completed within three months before the expiry date of the existing certificate, the new certificate shall be valid from the date of completion of renewal survey to a date not exceeding five years from the date of expiry of the existing certificate.

(3)     When the renewal survey is completed not more than three months after the expiry date of the existing certificate, the new certificate shall be valid from the date of completion of the renewal survey to a date not exceeding five years from the date of expiry of the existing certificate.

(4)     When the renewal survey is completed more than three months before or after the expiry date of the existing certificate, the new certificate shall be valid from the date of completion of the renewal survey to a date not exceeding five years from the date of completion of the renewal survey.

(5)     Where the renewal survey has been completed and new certificate cannot be issued or placed onboard the Inland vessel before the expiry date of the existing certificate, the Designated Authority or a recognised organisation acting on its behalf shall endorse the existing certificate and such certificate shall be accepted as valid for a further period which shall not exceed sixty days from the expiry date.

(6)     Where a vessel at the time when a certificate expires is not in a position to be surveyed, the Designated Authority may extend the period of the validity of the certificate considering the circumstances, for a period not longer than 3 months.

(7)     In the case of exceptional circumstances due to non-availability of dry-docking facilities, the State Government may consider extension of certificates for a period not exceeding 6 months.

(8)     A certificate issued under sub-rule (5) shall cease to be valid in any of the following cases-

(a)      where the relevant surveys and inspections are not completed within the periods specified under these rules; or

(b)      where the certificate is not endorsed in accordance with the requirements of these rules; or

(c)      where the vessel is withdrawn from the Registry.

 

Rule - 17. Form of certificates.

 

The certificates and the record of equipment and information shall be drawn up in the forms corresponding to the forms appended to these rules.

 

Rule - 18. Availability of certificates.

 

The certificates issued under rule 16 shall be readily available on board for examination at all times.

 

Rule - 19. Term of certificates of survey.

 

Any Certificate of Survey issued under the provisions of these rules shall be subject to terms of certificate of survey contained in Chapter IV of the Act.

 

Rule - 20. Change of name.

 

(1)     Where a change of name of a vessel is proposed in respect of which a certificate of survey has been granted under the Act, the owner or master of the vessel shall forward the certificate of survey to the authority who issued the certificate along with an application in Form No. 9 appended to these rules with all the particulars referred therein for change of the name of the vessel entered in the certificate of survey.

(2)     The designated authority or the authorised officer shall, after due enquiry by himself or through any other officer satisfy that the new name is not allotted to any other vessel and cause such change as is necessary to be effected in the certificate of survey, which shall thereupon be returned to the owner after due process of carving or marking of the changed name on vessel and upon due changes effected by the Registering Authority in Registration Certificate and Book of Registration.

 

Rule - 21. Inland vessel State inspection.

 

(1)     Every vessel while in a port (inland port or major or minor coastal ports) within the jurisdiction of another State Government shall be subject to inspection by the designated authorities or officers duly authorised by such Government for the purpose of inspection to verify and ascertain that the certificates issued under these rules are valid and a vessel may also be surveyed by the officers of Inland Waterways Authority of India according to the Rules of Inland Waterways Authority of India when in National Waterways and normally no such inspections by Ports or Inland Waterways Authority of India shall be conducted within six months of the completion date of the last inspection.

(2)     Certificates, if found valid, shall be accepted, unless there are clear grounds for believing that the condition of the vessel or of its equipment does not correspond substantially with the particulars of any of the certificates or that the vessel is not fit for service.

(3)     Where a certificate has expired or ceased to be valid, the officer carrying out the inspection under sub-rule (1) shall take steps to ensure that the vessel shall not leave the port unless the officer is satisfied that it may proceed to the next port of call, or leave the port for the purpose of proceeding to an appropriate repair yard, without danger to the vessel or persons on board.

 

Rule - 22. Official log book.

 

(1)     The master and engineer or driver of the vessel shall keep an official log book specified in Form No. 8 appended to these rules and shall make, or cause to be made, such entries in that log book as required.

(2)     An entry in an official log book shall be made by the master, engineer or driver or officer in- charge of the inland vessel:

(a)      as soon as possible after the occurrence to which it relates; and

(b)      the date and time of the occurrence and the entry.

(3)     An entry in the official log book shall be made by the master or the officer in-charge and counter signed by the Designated Authority carrying out any inspection of the vessel stating the outcome of the inspection and action taken, if any.

(4)     Official log book shall be supplied by the Designated Authority on payment of prescribed fee.

(5)     Official log book is the property of the Designated Authority and shall be maintained properly.

(6)     Official log book shall be produced for verification at the time of annual survey of the vessel.

(7)     The officer carrying out the inspection shall make an entry in the official log book.

Rule - 23. Qualifications for appointment as Surveyor.

 

A surveyor of inland vessels shall possess any of the following qualifications and experience-

 

(a)      Marine or Mechanical or Electrical Engineer or Naval Architect in possession of minimum First or Second class Motor/Steam Ministry of Transport (MOT) Certificate issued by Director General of Shipping, Government of India or equivalent certificate recognized by the Government of India and 5 years of experience after first certificate of competency either in sea going regular vessels or Classification Societies or Ship Building yards or reputed International Shipping Companies or State Port Department or State Maritime Board or Directorate General of Shipping or Mercantile Marine Department;

(b)      Master Mariner (Foreign Going) with 2 years of sailing experience or experience in maritime training or marine survey after having obtained masters certificate issued by Director General of Shipping, Government of India or equivalent international certificate; or

(c)      Marine Engineer Operator Class III [Near Coastal Voyage Vessel (NCV) - Chief Engineer Officer] Certificate or Master (Near Coastal Voyage Vessel) certificate issued by the Director General of Shipping with minimum 10 years of sailing experience of which at least 5 years experience in the capacity of Master or Chief Engineer; or

(d)      Inland Vessel Master Class I or Inland Engineer Certificate with a minimum of 15 years of service onboard inland vessels of which at least 5 years shall be in the capacity of a Master or Chief Engineer ;or

(e)      a basic degree in Naval Architecture with 7 years experience in sea going regular vessels or Classification Societies or Ship Building yards or reputed International Shipping Corporations or State Port Department or

(f)       Diploma in ship building with 15 years experience in sea going regular vessels or Classification Societies or Ship Building yards or reputed International Shipping Corporations or State Port Department.

 

Rule - 24. Qualifications for appointment as Chief Surveyor.

 

A Chief Surveyor of inland vessels shall possess any of the above qualifications as mentioned in Section 23 above, and having a minimum of five years experience as Surveyor.

 

Form No. 1

 

Form of application for conducting survey of Inland Vessel

 

[see rule 4 (1)]

 

Date:

Place:

To

The Chief Surveyor/Surveying Authority

At Port..................

Application for (indicate type) Survey of Inland Vessel

I/We, the authorised persons under the law hereby apply to you to make necessary arrangement for the Initial/Periodical/Dry Docking/ (strike out the not applicable ones) of the Inland Vessel detailed below.

The particulars of the vessel are as under;

1.        Name of vessel

2.        Official no. of the vessel

3.        Port of Registry of vessel

4.        Tonnage (i) Registered..................

5.        Type of the vessel

6.        (Passenger/ Passenger-cum-cargo/ Cargo/ Tanker - state type, etc.)

7.        Category of the Vessel

8.        Year of Build

9.        Name and address of Builder

10.     Hull Dimensions

11.     Place and date of last survey

12.     Type and British Horse Power (BHP) of main propulsion Machinery

13.     Details of other machineries

14.     Owners name and address with telephone no.

15.     Agents name and address with telephone no.

16.     Date and time of proposed visit of surveyor

17.     Place of proposed Survey

Station.................

Signature of Owner/Master/Authorised Person

Date.................

Enclosures:

1.        Proof of payment of survey fee and other charges

2.        Copy of last Certificate of Survey

3.        Copy of Certificate of Registration (if already registered)

4.        Document establishing the Authority of Authorised Person (if making request)

 

Form No. 2

 

Form of declaration to be issued by the Surveyor

 

[see rule 15 (1)]

 

Declaration of Survey

Ref. No. :

Dated:

This is to certify that I have surveyed the Inland Vessel named ____________________, Official No. ___________________, in accordance with the Inland Vessel Act, 2021 and the rules made thereunder. During the survey, the condition of vessel and its equipment was found, as detailed in the "Record of vessel Equipment and Vessel Information" attached as annexure to this Declaration of Survey Based on the details contained in the Record of Vessel Equipment and Vessel Information together with the number and qualification of personnel manning the vessel, the vessel is fit for the service stated in the Certificate of Survey, and worthy of the trade or purpose stated therein.

This declaration of Survey is valid upto sixty days from the date of declaration mentioned above.

Surveyor

Enclosure: Record of Equipment and Vessel Information

Annexure to Form No. 2

 

Record of Equipment and vessel Information

 

[see rule 15(3)]

 

 

 

 

 

 

 

 

 

 

Issued at:..............................on:..............................

(Signature of authorised official issuing the certificate) (Seal of the issuing Authority)

 

Form No. 3

 

Application for Provisional certificate of survey

 

[see rule 15 (4)]

 

From

............................................................

............................................................

............................................................

To

Certifying Authority

............................................................

............................................................

Sir,

Subject: Application for Provisional certificate of Survey

This has reference to the Declaration of Survey Ref No. xxxxxx dated xx/xx/xxxx for the vessel with Official Number xxxxx.

It is requested that a Provisional Certificate of Survey be issued which is valid till such time a permanent Certificate of Survey is issued.

Yours faithfully,

Signature

Name of the Owner/Master/Authorised person

 

Form No. 4

 

Provisional Certificate of Survey

 

[see rule 15 (4)]

 

Category A/Category B/Category C Vessel (to strikeout whichever is not applicable) Expiry on or before the..............................day of 20..............................

Provisional Certificate of Survey No. _______________ Zone of operation ________ Date of Issue______________ Date of Expiry __________________ This Provisional Certificate of Survey has been issued subsequent to Survey carried out of the below detailed inland vessel.

Name of the Vessel _____________ Official No. ________________ Port of Registry _____________ Certificate of Registry No. __________________ Gross Tonnage _____________ Registered Tonnage _____________ Freeboard Assigned __________ mm, Loading marks placed on the vessels side: Yes/No ___,

Name of the Master ___________________________________________________

Masters COC Grade _______________ No. ___________ Place of Issue _______________

Name of the Engineer or Engine Driver ______________________________________________

Masters COC Grade _______________ No. ___________ Place of Issue _______________

Name and Address of Owner or Agent ____________________________________________

___________________________________________________________________________

Date of Survey carried out __________________ Place of survey carried out ______________ PLYING LIMITS (as applicable): -

Within inland waters limits of -------- and not extending beyond ____ Nautical Miles from the nearest shore.

CARGO/PASSENGER CAPACITY

Maximum permissible cargo carriage capacity: ______________ tonnes and /or ______ Passengers with ______ crew.

Safety equipment carried on the vessel:

THIS IS TO CERTIFY that the provisions of the rules with respect to the survey of the above mentioned Inland Vessel and the Transmission of declaration in respect thereof, have been complied with.

This Provisional Certificate of Survey, issued under the provisions of section 13(1) of the Inland Vessels Act, 2021 continues to be in force only until the............day of 20............

Examined and Registered Signed by Chief Surveyor

Form No. 5

 

Certificate of Survey - Category A Vessel

 

[see rule 15 (2)]

 

Certificate of Survey No. _______________ Zone of operation ________

Date of Issue______________ Date of Expiry __________________

This is Certificate of Survey has been issued subsequent to Survey carried out of the below detailed inland vessel.

Name of the Vessel _____________ Official No. ________________ Port of Registry _____________ Certificate of Registry No. __________________ Gross Tonnage _____________ Registered Tonnage _____________

Freeboard Assigned __________ mm, Loading marks placed on the vessels side: Yes/No ___,

Name of the Master ___________________________________________________

Masters COC Grade _______________ No. ___________ Place of Issue _______________

Name of the Engineer or Engine Driver ______________________________________________

Masters COC Grade _______________ No. ___________ Place of Issue _______________

Name and Address of Owner or Agent ____________________________________________

___________________________________________________________________________

Date of Survey carried out __________________ Place of survey carried out ______________

PLYING LIMITS (as applicable): -

Within inland waters limits of -----------

CARGO/PASSENGER CAPACITY

Maximum permissible cargo carriage capacity: ______________ tonnes and /or ______ Passengers with ______ crew.

Safety equipment carried on the vessel:

THIS IS TO CERTIFY that the provisions of the rules with respect to the survey of the above mentioned Inland Vessel and the Transmission of declaration in respect thereof, have been complied with.

THIS CERTIFICATE, unless previously cancelled or revoked, to be in force until the _____ day of _____ 20___.

Examined and Registered Signed by Chief Surveyor

 

Form No. 6

 

Certificate of Survey - Category B/ Category C Vessel

 

[Refer Rule 15 (2)]

 

Category of Vessel :

Certificate of Survey No. _________________ Zone of operation: _________

Date of Issue______________ Date of Expiry __________________

This is Certificate of Survey has been issued subsequent to Survey carried out of the below detailed inland vessel.

Name of the Vessel _____________ Official No. ________________

Port of Registry _____________ Certificate of Registry No.
__________________

Gross Tonnage _____________ Registered Tonnage _____________

Freeboard Assigned ____________ mm, Loading marks placed on the vessels side: Yes/No, ___

Name of the Master ___________________________________________________

Masters COC Grade _______________ No. ___________ Place of Issue _______________

Name of the Engineer or Engine Driver ________________________________________________

Masters COC Grade _______________ No. ___________ Place of Issue _______________

Name and Address of Owner or Agent ____________________________________________

___________________________________________________________________________

Date of Survey carried out ________________ Place of survey carried out ______________ PLYING LIMITS (as applicable): -

Within inland waters limits of ____________________________________________

CARGO/PASSENGER CAPACITY

Maximum permissible cargo carriage capacity: ______________ tonnes and /or ______ Passengers with ______ crew.

Safety equipment carried on the vessel:

THIS IS TO CERTIFY that the provisions of the rules with respect to the survey of the above mentioned Inland Vessel and the Transmission of declaration in respect thereof, have been complied with.

THIS CERTIFICATE, unless previously cancelled or revoked, to be in force until the _____ day of _____ 20___. Examined and Registered Signed by Chief Surveyor

 

Form No. 7

 

Particulars to be furnished for Survey of New Vessel or Vessels which are to be surveyed for the first time

 

[see rule 4(1)]

 

1.        Name of vessel (if already named)/Yard No._____

2.        Owners name and address

3.        Length, breadth and depth of vessel

4.        Type of Vessel. (Passenger, cargo, cargo-cum-passenger, Chemical Carrier, Liquid Carrier, Tug, Dumb barge, etc)

5.        Particulars of hull

(a)      Year of built

(b)      Builders name and address

(c)      Builders certificate

(d)      Material of the hull

(e)      Number of Bulk heads, their placement and thickness

(f)       Hull plating material and thickness

(g)      Frames (material and thickness)

(h)     Floors (material and thickness)

6.        Particulars of propulsion of Engines

(a)      Number of sets fitted and Sr. No.

(b)      Manufacturers name and brand

(c)      Model Number

(d)      Year of built

(e)      Type of Engine with Horse power of each

(f)       Stroke ________ Cylinder diameter _______

(g)      Diameter of propulsion shaft and material

(h)     Type and Number of gears

(i)       Test certificate

7.        Particulars of equipment.

(a)      Anchor-Port, Starboard (weight and Material of each)

(b)      Anchor-Spare (weight and material of each equipment)

(c)      Chain: size type and length and test certificate (Port)

(d)      Chain: size type and length and test certificate (Starboard)

(e)      Ropes-size, material and number of ropes

(f)       Search Lights, number, size and power

(g)      Life buoys, Buoyant apparatus with Self Ignited lights, Number with buoyant lanyard

(h)     Navigation Lights giving particulars and certificate, main mast, auxiliary mast, port, Starboard, Stem, Anchor not under command

(i)       Shapes for anchor not under command etc.

(j)       Sound signals: Mechanical or Electrical

8.        Particulars of fire appliance

(a)      Number, size and capacity of fire pumps

(b)      Fire mains, diameter, material and number of hydrants

(c)      Number of hoses

(d)      Nozzles

(i)       Jet type

(ii)      Spray type

(iii)     Jet/Spray type

(e)      Any other equipment

9.        Number of portable fire extinguisher with particulars and name of manufactures

(a)      Soda Acid

(b)      Foam

(c)      Dry Powder

(d)      Any other types

10.     Particulars of communication equipment

11.     Particulars of navigation equipment

12.     Particulars of pollution control devices

(a)      Sewage treatment and disposal

(b)      Solid waste processing and disposal

(c)      Sound Pollution Control

(d)      Water consumption/day

(e)      Source of water

13.     No. of deck crew ------------- No. of engine crew ---------

14.     Number of passengers

15.     Plans, Drawings, etc.:

Verification by Designated Authority

Name and Designation of verifying officer ________________________

Signature & Date_____________

DIRECTIONS AS TO KEEPING OFFICIAL LOGS

1.        An official log shall be kept in the prescribed form in every Inland Vessel.

2.        The official log may, at the discretion of the master or owner, be kept distinct from or united with the ordinary ships log so that in all cases the spaces in the official log book be duly filled up.

3.        The importance of keeping this book properly, and duly making all the entries at the proper time, and with the strictest regard to form, cannot be too strongly impressed on masters. By neglecting to do so masters render themselves liable to heavy penalties, and their owners to serious loss whilst members of their crew will suffer inconvenience from not being able to obtain records of their services. The absence of proper entries will also prevent fines or forfeitures from being enforced and will tend to prevent the maintenance of discipline.

4.        An entry required by the Act in the official log book shall be made as soon as possible after the occurrence to which it relates, and, if not made on the same day as that occurrence, shall be made and dated so as to show the date of the occurrence and of the entry respecting it.

5.        Every entry in the official log book shall be signed by the master and by the officer or some other member of the crew and also

6.        If it is an entry of injury or death, shall be signed by the medical officer on board, if any, and if it is an entry of wages due to or the property of a crew member who dies, shall be signed by the officer and by some member of the crew besides the master.

7.        Every entry made in an official log book in the manner provided by these rules shall be admissible in evidence.

8.        Care must be taken whenever there is a change of master to see that documents handed over are up-to-date.

9.        Entries must be made in order of date, and no blanks should be left.

10.     If any entry in the Official Log relates in any way to a member of the crew the page number is to be entered against the mans name in the Official Log and Index.

Entries required to be made in official log books.

(1)     If any offence within the meaning of the Act of desertion or absence without leave or against discipline is committed or if any act of misconduct is committed for which the offenders agreement imposes fine and it is intended to enforce the fine:

(a)      an entry of the offences or acts shall be made in the official log-book and signed by the master and one of the persons employed or engaged in any capacity on board of the mechanically propelled vessel;

(b)      the offender shall be furnished with a copy of the entry and have the same read over distinctly and audibly to him and may there upon make such reply there to as he thinks fit;

(c)      a statement to a copy of the entry having been so furnished and entry having been so read over and the reply, if any made by the offender shall likewise be entered and signed in the manner aforesaid;

(d)      in any subsequent legal proceedings the entries by this section required shall, if practicable, be produced or proved, and in default of such production or proof, the court hearing the case may in its discretion refuse to receive evidence of the offence or act of misconduct.

(2)     Every case in which the crew has faced shortage of food or drinking water.

(3)     Every case in which a member of the crew is promoted to a higher grade of service with the date of such promotion, the grade and the rate of wages which the crew member is to receive.

(4)     in cases of illness, frequent entries (daily if possible) showing the progress and treatment of patient.

(5)     Every case of drunkenness or misconduct on the part of any member of crew whether the Master wishes the case to be investigated or not.

(6)     Every important accident or damage to ship or cargo.

(7)     Every conviction by a legal tribunal of a member of his crew and the punishment inflicted.

(8)     a report on the quality of work of each member of his crew; or a statement that the master declines to give an opinion thereon with a statement of his reasons for so declining.

(9)     Every case of illness, hurt or injury happening to a member of his crew with the nature thereof and the medical treatment adopted (if any).

(10)   Every case of death happening onboard and the cause thereof, together with such particulars.

(11)   Every birth happening on board, with the sex of the infant, the names of the parents and such other particulars.

(12)   The name of every crew member who ceases to be a member of the crew otherwise than by death, with the place, time, manner and cause thereof.

(13)   The wages due to any crew member who dies during the voyage and the gross amount of all deductions to be made there from.

(14)   The money or other property taken over of any crew member who dies during the voyage.

(15)   Any other matter which may be necessary for entry in the official logbook.

 

Form No. 9

 

Application for Change of Name of the Vessel on Certificate of Survey

 

[see rule 20 (1)]

 

Ref. No.: Dated:

From

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-------------------------------------------------------

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To,

The Chief Survey or of Inland Vessels,

................................

Sir,

Sub: Change of name of the vessel on Certificate of Survey No.: ………………………

I................................R/O................................ being the owner/master of Inland Vessel................................ (name) bearing Official No................................. hereby request that the name of the vessel may be changed as................................ (here enter the new name). The certificate of survey No................................ dated................................ in original and copy of Certificate of Registration are enclosed herewith for making the change of name.

Signature

Name of owner/ master

Enclosures: as stated above