In all cases in which a surveyor is directed by the Registering Authority to obtain from an owner or master a certificate that has expired, or has been cancelled or revoked, he is to apply for it without delay, and in the event of his application not being attended to, he is at once to report the case. A fine of two hundred rupees may be imposed on any owner or master who neglects or refuses to deliver such certificate when required to do so by the Registering Authority.
