Section 9 in The Merchant Shipping (Amendment) Act, 2002
9. Amendment of section 299A.-
In section 299A of the principal Act,-(a) in sub- section (1),-(i)for the words" the Central Government", the words" the Central Government or any person authorised by it in this behalf" shall be substituted;(ii)for the words" the Central Government", the words" that Government or the authorised person" shall be substituted;(b)in sub- section (2),-(i)for the words" of the Act and the Central Government", the words" and the Central Government or any person authorised by it in this behalf" shall be substituted;(ii)for the words" the Central Government", the words" that Government or the authorised person" shall be substituted;(c)after sub- section (2), the following sub- section shall be inserted, namely:-(3)The owner of every ship in respect of which a certificate is issued under sub- section (1) or sub- section (2), sub- section (1) or sub- section (2) of section 300 or section 301 shall, so long as the certificate remains in force, cause the ship to be s rveyed in the manner as specified in the Safety Convention or in cases where such specified manner is not applicable, in such manner as the rules made in this behalf prescribe, as the case may be.".
