Section 7 in The Merchant Shipping (Safety Convention Certificates) Rules, 1968
7. Cancellation, suspension or withdrawal of certificate.
(1)Any certificate granted under these rules may be cancelled, suspended or withdrawn by the Director-General of Shipping or any other officer authorizes by him in this behalf, if he has reason to believe-(a)that the declaration regarding the sufficiency of hull boilers, engines or any of the equipment of the ship has been fraudulently or erroneously made; or(b)that the certificate has been otherwise been issued upon false or erroneous information.(2)Before any certificate is cancelled, suspended or withdrawn under sub-rule 91), the holder thereof shall be given a reasonable opportunity of showing cause why the certificate should not be cancelled, suspended or withdrawn as the case ma be :Provided that this sub-rule shall not apply where the Director-General of Shipping is satisfied that for some reason, which shall be recorded in writing, it is not reasonable practicable to give to the holder of the certificate an opportunity of showing cause.
