Section 356G(2) in The Merchant Shipping (Amendment) Act, 2003
(2)The surveyor or any such person may, if necessary, make, without unduly delaying the oil tanker or the other ship, a true copy of any record of the oil tanker or the other ship and may require the master of such tanker or ship to certify the copy to be a true copy and such copy shall be admissible as evidence of the facts stated therein. Information regarding contravention of provisions of Convention.
