Section 10 in The Sailing Vessels (Inspection) Rules, 1962
10. Defects.
(1)If a surveyor finds that any defect exists in the hull, rigging, equipment or machinery of a vessel, he shall address a letter to the owner or tindal of the vessel in Form SVIC II pointing out the defects and the repairs necessary to make them good.(2)The repairs shall be carried out to the satisfaction of the surveyor.
