(4)The certificate on inventory of hazardous materials shall be endorsed by the National Authority after successful completion of an additional survey conducted in accordance with clause (c) of sub-section (1) of section 7.Explanation. - For the purposes of this section, the expressions-(i)"existing ship" means a ship which is not a new ship;(ii)"new ship" means a ship,-(a)for which the building contract is placed on or after the date of coming into force of this Act; or(b)other than the ship referred to in sub-clause (a), the keel of which is laid or which is at a similar stage of construction after six months from the date of coming into force of this Act; or(c)which is to be delivered after thirty months from the date of coming into force of this Act,and which is intended to be registered in India.
