(5)The owner of every ship in respect of which any certificate has been issued under sub-section (1) of section 316 shall, so long as the certificate remains in force, cause the ship to be surveyed in the prescribed manner [and the certificate endorsed once at least in each year during the period commencing three months before and ending three months after the anniversary date of expiry of the certificate for the purpose of ensuring that-(a)alterations have not been made to the hull or superstructure which would affect the calculations determining the position of the load lines;(b)the fittings and the appliances for the protection of openings, the guard rails, freeing ports, or the means of access to the crew's quarters are maintained in an effective condition;(c)the free board marks are correctly and permanently marked; and(d)the stability information required under section 298 is readily available on board.]
