(1)The State Government shall, if satisfied that all the provisions of this Act have been complied with in respect of a declaration sent under section 8, cause,-(a)a certificate of survey, in duplicate, to be prepared, and(b)notice thereof to be given by post or otherwise to the owner or master 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.
