(2)A certificate of inspection in respect of a sailing vessel shall specify-(a)the name and tonnage of the vessel;(b)the names of the owner and tindal of the vessel;(c)the maximum number of the crew and the maximum number of passengers which the vessel is fit to carry;(d)the limits within which the vessel may be used for the purpose of trading and the terms and conditions subject to which she may be used for such trading;(e)the particulars of the free board assigned to the vessel;and shall contain a statement to the effect that her hull, rigging and equipment (including auxiliary machinery, if any) are in good condition.
