(6)[ If an annual survey is completed before the period specified in sub-section (5) then,-(a)the anniversary date mentioned on the certificate shall be amended by endorsement to a date which shall not be more than three months later than the date on which the survey was completed;(b)the subsequent annual survey required by sub-section (5) shall be completed using the new anniversary date;(c)the expiry date of the certificate may remain unchanged provided one or more annual survey is carried out so that the maximum interval between the surveys specified under sub-section (5) is not exceeded.
