(4)The registering authority shall, after satisfying itself that the inland vessels is not defective in hull, machinery or equipment and is river worthy, either issue a fresh certificate of registration or make such alteration in the certificate of registration in force as he may deem necessary. If the registering authority is of the view that a fresh survey should be conducted before issue of fresh certificate of registration, he shall direct the owner to apply for survey. Such survey shall be completed within one month.
