13. Power for State Government to suspend or cancel certificate of survey.
[A certificate of survey or any endorsement thereon made under section 10A may be suspended or cancelled by the Government of the State in which the certificate was granted or in respect of which the endorsement was made, as the case may be, if that Government has reason to believe] [Substituted the A.O. 1937, for cetain words.](a)that the declaration by the surveyor of the sufficiency and good condition of the hull, boilers, engines or other machinery or of any of the equipments of the [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for "steam-vessel" (w.e.f. 1.5.1978).] has been fraudulently or erroneously made ; or(b)that the certificate has otherwise been granted upon false or erroneous information ; or(c)that since the making of the declaration the hull, boilers, engines or other machinery, or any of the equipments of the [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for "steam-vessel" (w.e.f. 1.5.1978).] have sustained any material injury, or have otherwise become insufficient.
