(1)The National Authority or such person or organisation, as the Central Government may by notification authorise, shall carry out following surveys of the ships-(a)an initial survey before the issue of certificate on inventory of hazardous materials, so as to verify such requirements as may be prescribed;(b)a renewal survey at intervals not exceeding five years as may be prescribed;(c)an additional survey either general or partial, at the request of the ship owner after a change, replacement or significant repair of the structure, equipment, systems, fittings, arrangements or material;(d)a final survey prior to the ship being taken out of service and before the recycling of the ship so as to verify such requirements as may be prescribed; and(e)such other surveys as may be prescribed.(2)The survey shall be conducted and a certificate to this effect shall be issued in accordance with the provisions of this Act and the rules or regulations made thereunder.
