(1)In all cases in which an inland vessel has sustained damage from any accident, or other cause, affecting its efficiency, in any part of hull equipment, or machinery, the surveyor of the port where the inland vessel may be, shall go on board and ascertain the extent of the damage. In doing so, he will take care not to make any change in the position or condition of things on the board.(2)The accidental inland vessel shall be surveyed, and a report thereof shall be sent to the Registering Authority as early as possible.
