(1)When a ship requires to be furnished with a certificate of survey under this Part and the Central Government is satisfied-(a)by the production of a certificate of survey that the ship has been officially surveyed at a port in a country outside India;(b)that the requirements of this Act are proved by that survey to have been substantially complied with; and(c)that certificates of survey granted under this Part are accepted in such country in lieu of the corresponding certificates required under the laws in force in that country;the Central Government may, if it thinks fit, dispense with any further survey of the ship in respect of the requirements so complied with, and give a certificate which shall have the same effect as a certificate given after survey under this Part.
