A certificate of survey shall not be in force [in any State] [Substituted by " by any L.G."](a)after the expiration of one year from the date thereof; or(b)after the expiration of the period (if less than one year) for which 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).] to which the certificate relates have been stated in the certificate to be sufficient; or(c)after notice has been given [by the State Government of the State in which it was granted] [Substituted by " by any L.G."], to the owner or master of such [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for "steam-vessel" (w.e.f. 1.5.1978).] that such State Government has cancelled or suspended it. [A certificate of survey shall not be in force in any State by virtue of any endorsement in respect of that State, after notice has been given by the State Government of that State, to the owner or master of a [mechanically propelled vessel] [Inserted by the A.O. 1937.] that that Government has cancelled or suspended the endorsement.]
