(2)If a valid international load line certificate is produced to the surveyor on any such demand, the surveyor's powers of inspecting the ship with respect to load line shall be limited to seeing-(a)that the ship is not loaded beyond the limits allowed by the certificate;(b)that the position of the load lines on the ship corresponds with the position specified in the certificate;(c)[ that no material alterations as would necessitate the assignment of an increased free board have taken place in the hull or superstructures of the ship;] [ Substituted by Act 25 of 1970, Section 12, for Clause (c) (w.r.e.f. 21.7.1968).](d)that the fittings and appliances for the protection of openings, the guard rails, the freeing ports and the means of access to the crew's quarters have been maintained on the ship [in an effective condition] [ Substituted by Act 25 of 1970, Section 12, for " in as effective a condition as they were in when the certificate was issued" (w.r.e.f. 21.7.1968).].[(2-A) If a valid international load line exemption certificate is produced to the surveyor on demand made under sub-section (1), the surveyor's powers of inspecting the ship with respect to load lines shall be limited to seeing that the conditions stipulated in the certificate are complied with.] [ Inserted by Act 25 of 1970, Section 12 (w.r.e.f. 21.7.1968).]
