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Union of India - Section

Section 224 in The Merchant Shipping Act, 1958

224. Sending of declaration by owner, agent or master to Central Government. -

(1)The owner, agent or master to whom a declaration of survey is given shall, within fourteen days after the date of the receipt thereof, send the declaration to such officer as the Central Government may appoint in this behalf.
(2)If the owner, agent or master fails to do so, he shall forfeit a sum not exceeding five rupees for every day during which the sending of the declaration is delayed and shall pay any sum so forfeited on the delivery of the certificate of survey.