Section 6 in The Merchant Shipping (Safety Convention Certificates) Rules, 1968
6. Certificates to be affixed in conspicuous part of ships.
- The owner or master of every ship for which a certificate has been granted under these rules shall forthwith, on receipt of the certificates, cause one of the duplicates thereof to be affixed and kept affixed so long as the certificate remains in force and the ships is in use on some conspicuous part of the ship where it may be easily read by all persons on board thereof.
