The second of the certificates (hereinafter called certificate B) shall be in the prescribed form and shall state-(a)the voyage which the ship is to make, and the intermediate ports (if any) at which she is to touch;(b)that she has the proper complement of officers and seamen;(c)[ that the master holds-(i)a certificate of survey and certificate A; or(ii)a passenger ship safety certificate accompanied by an exemption certificate, a special trade passenger ship safety certificate and a special trade passenger ship space certificate; or(iii)a nuclear passenger ship safety certificate;](d)that she has on board such number of medical officers licensed in the prescribed manner and such number of attendants, if any, as may be prescribed;(e)that food, fuel and pure water over and above what is necessary for the crew, and the other things (if any) prescribed for [special trade passenger ships] [ Substituted by Act 69 of 1976, Section 2, for " Unberthed passenger ships" (w.e.f. 1.12.1976).] or pilgrim ships, have been placed on board, of the quality prescribed, properly packed, and sufficient to supply the [special trade passengers] [ Substituted by Act 69 of 1976, Section 2, for " Unberthed passengers" (w.e.f. 1.12.1976).] or pilgrims on board during the voyage which the ship is to make (including such detention in quarantine as may be probable) according to the prescribed scale;(f)in the case of [a special trade passenger ship,] [ Substituted by Act 69 of 1976, Section 2, for " an unberthed passenger ship" w.e.f. 1.12.1976).] if the ship is to make a voyage in season of foul weather specified as such in the rules made under section 262, and to carry upper-deck passengers, that she is furnished with substantial bulwarks and a double awning or with other sufficient protection against the weather;(g)in the case of [a special trade passenger ship,] [ Substituted by Act 69 of 1976, Section 2, for " an unberthed passenger ship" w.e.f. 1.12.1976).] the number of cabin and [special trade passenger ships] [ Substituted by Act 69 of 1976, Section 2, for " Unberthed passenger ships" (w.e.f. 1.12.1976).] embarked at the port of embarkation;(h)such other particulars, if any, as may be prescribed for [special trade passenger ships] [ Substituted by Act 69 of 1976, Section 2, for " Unberthed passenger ships" (w.e.f. 1.12.1976).] or pilgrim ships, as the case may be.
