(2)The person or persons so appointed may, for the purpose of the investigation, enter into and upon the [mechanically propelled vessel] [Substituted by the A.O. 1937, for certain words.] with all necessary workmen and labourers, and remove any portion of the [mechanically propelled vessel] [Substituted by the A.O. 1937, for certain words.] or of the machinery thereof, and shall report to the State Government what, in his or their opinion, was the cause of the explosion.
