(1)The State Government may suspend or cancel a certificate of survey, if it has reason to believe that-(a)the declaration of the surveyor of the sufficiency and good condition of the hull, engines or other machinery or of any of the equipment of the mechanically propelled vessel has been fraudulently or erroneously made; or(b)the certificate has otherwise been granted upon false or erroneous information; or(c)since the making of the declaration, the hull, engine or other machinery, or any of the equipment of the mechanically propelled vessel have sustained any material damage, or have otherwise become insufficient.
