Section 7(1) in The Merchant Shipping (Safety Convention Certificates) Rules, 1968
(1)Any certificate granted under these rules may be cancelled, suspended or withdrawn by the Director-General of Shipping or any other officer authorizes by him in this behalf, if he has reason to believe-(a)that the declaration regarding the sufficiency of hull boilers, engines or any of the equipment of the ship has been fraudulently or erroneously made; or(b)that the certificate has been otherwise been issued upon false or erroneous information.
