Section 8(1) in The Merchant Shipping (Safety Convention Certificates) Rules, 1968
(1)The owner, his agent or master of a ship in respect of which a certificate granted under these rules is in force, shall as soon as possible after any alteration is made in the ship's hull, equipment or machinery which affects the efficiency thereof or the sea worthiness of the ship, give written notice containing full particulars of the alteration to the principal officer.
