(1)Where, on receipt of a declaration of survey granted under Part VIII in respect of passenger ship, the Central Government is satisfied that the ship complies with the construction rules and with the provisions of this Act and the rules made thereunder relating to life saving and fire appliances and [radio installation] [ Substituted by Act 21 of 1966, Section 14, for sub-Section (2) (w.e.f. 28.5.1966).] applicable to such ship and is provided with lights and shapes and the means of making fog and distress signals required by the collision regulations, the Central Government may issue in respect of the ship a certificate in the prescribed form to be called a [passenger ship safety certificate.] [ Substituted by Act 21 of 1966, Section 14, for " safety certificate" (w.e.f. 28.5.1966).]
