Section 32(3) in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974
(3)Every application for the survey of a ship under this rule shall be in Schedule I to these rules and shall be made to the principal officer by whom the cargo ship construction certificate or the cargo ship safety construction certificate, as the case maybe, was issued :Provided that where a ship holds a cargo ship construction certificate or a cargo ship safety construction certificate, as the case may be, issued outside India, the application may be made to the principal officer of any district.
