(3)Every notice given under sub-section (2) shall be communicated in the prescribed manner to the customs collector of any port at which the ship may seek to obtain port clearance who shall order that the ship shall be detained until a certificate under the hand of a radio inspector is produced to the effect that the ship is properly provided with a radio telegraph or radio telephone installation and certified operators [* * *] [[ The words " and watchers" omitted by Act 21 of 1966, Section 11 (w.e.f.28.5.1966).]] in conformity with this Part.
