413. Power of Director General to call for information. -
The Director General may, by notice, require-(a)the owner, master or agent of any ship in respect of which a licence granted by the Director General under this Act is in force; or(b)the owner, master or agent of any ship in respect of which any directions have been or may be given under clause (b) of section 411;to furnish within the period specified in the notice information as to-(i)the classes of passengers and cargo which the ship is about to carry or is capable of carrying or has carried during any specified period;(ii)the rates of passenger fares and freight charges applicable to the ship;(iii)any other matter which may be prescribed.
