Section 31(8) in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974
(8)If requisite preparations enabling the surveyor to carry out the survey are not made on the day and at the hour for the intended survey mentioned in the application or if the surveyor is unavoidably detained or otherwise prevented from conducting the survey on such day and such hour, any other day and hour may be fixed for the survey of the ship which may be convenient both to the surveyor and the applicant.
