(6)If a valid international load line certificate [or, as the case may be, international load line exemption certificate] [Substituted by Act 25 of 1970, Section 12, for " on any such inspection" (w.r.e.f. 21.7.1968).] is not produced to the surveyor on such demand as aforesaid, the surveyor shall have the same power of inspecting the ship, for the purpose of seeing that the provisions of this Part relating to load lines have been complied with as if the ship were an Indian ship.
