Section 32 in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974
32. Intermediate surveys.
(1)The owner of every ship in respect of which a cargo ship construction certificate or a cargo ship safety construction certificate has been issued shall, as long as the said certificate remains in force, cause the ship to be surveyed in the manner and at the intervals specified in sub-rule (2) for the purpose of ascertaining that the ship complies with all such requirements of its cargo ship construction certificate or the cargo ship safety construction certificate, as the case may be, to remain in force and if the ship is not so surveyed the principal officer may cancel the certificate.(2)The survey to be carried under sub-rule (1) shall be as follows :(a)the hull and ship's side fastenings shall be examined in dry dock at intervals not exceeding two years and ship's side fittings shall be thoroughly examined at intervals not exceeding four years :Provided that where the principal officer is satisfied in the case of any ship that an extension of this period is justified, he may, on application of the owner, extend the period between the two surveys by such period as he may consider necessary but such period of extension shall not exceed 12 months.(b)all boilers including exhaust gas or steam heated steam generators, economisers and domestic boilers, other than domestic boilers having a heating surface of 4.65 sq. metres or less and a working pressure of 3.52 k. gms. per sq. centimetre or less, shall be examined internally and externally at intervals not exceeding two years until they are eight years old and thereafter annually :Provided that where the principal officer is satisfied in the case of any ship that the extension of this period is justified, he may on application of the owner, extend the period between two surveys by such period as he may consider necessary, but not exceeding six months.(c)screw shafts and tube shafts with continuous liners or running in oil shall be withdrawn and surveyed at intervals not exceeding three years and other screws and tube shafts shall be withdrawn and surveyed at intervals not exceeding two years :Provided that in the case of single screw ships where shafts have liners or approved oil glands or are made of approved corrosion resistant material, the interval between two surveys may be extended by a period not exceeding twelve months if the principal officer is satisfied that-(i)the shafts are withdrawn and examined at each survey by an efficient crack detection method; and(ii)the design of the keyway is such so as to justify the period of extension.(3)Every application for the survey of a ship under this rule shall be in Schedule I to these rules and shall be made to the principal officer by whom the cargo ship construction certificate or the cargo ship safety construction certificate, as the case maybe, was issued :Provided that where a ship holds a cargo ship construction certificate or a cargo ship safety construction certificate, as the case may be, issued outside India, the application may be made to the principal officer of any district.(4)The principal officer, on receipt of the application and on payment of fees by the applicant at the appropriate rate specified in this behalf in Schedule II to these rules, shall cause the ship to be surveyed by a surveyor.(5)The surveyor shall survey the ship with a view to satisfying himself-(a)that such of the parts of the ship and its equipment specified in sub-rule (2) as are subject to the application for the survey remain efficient, so far as practicable; and(b)that no material alterations have been made in the hull, machinery or equipment of the ship to which the cargo ship construction certificate or the cargo ship safety construction certificate, as the case may be, relates without the previous approval of the principal officer.(6)On completion of the survey in accordance with the requirements of sub-rule (5), the surveyor shall forward a report of survey of the ship in Schedule III to these rules to the principal officer.(7)The principal officer, if satisfied on the scrutiny of the report of survey that he may properly do so, allow the cargo ship construction certificate or the cargo ship safety construction certificate, as the case may be, to remain in force or cancel it as he may deem fit.
