Section 4 in The Merchant Shipping (Safety Convention Certificates) Rules, 1968
4. Inspection by surveyor.
- On receipt of an application under rule 3, the principal officer shall depute a surveyor or surveyors, a radio inspector or a person appointed under sub-section (1) of section 344B, as the case may be, for the inspection of the ship, who shall, after inspection, submit a report tot the principal officer:Provided that where the owner, his agent or master desires such inspection to be made on a Sunday or other holiday or between the hours of 5 p.m. and 7 a.m. he shall be liable to pay additional fees as specified in items X and XI of the First Schedule.
