Section 11 in National Waterways, Safety Of Navigation And Shipping Regulations, 2002
11. Certifications of survey and registration.-
Every certificate of registration and every certificate of survey issued in respect of a mechanically propelled vessel under the Merchant Shipping Act, 1958, the Coasting Vessel Act, 1938, the Canals and Public Ferries Act, 1890 (Madras Act II of 1890). and the Inland Vessels Act, 1917 shall be valid and effective as a certificate of registration or certificate of survery as the may be, for making voyage in the national waterways :Provided that the certificate of survey shall be suitably endorsed by the Competent Officer having regard to the safety requirements as per regulations.
