Section 22 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
22.
Wherever the tonnage of any vessel has been ascertained the same shall thenceforth be deemed to be the tonnage thereof unless any alteration is made in the form or capacity of such vessel or unless it is discovered that the tonnage thereof has been erroneously computed and in cither of such cases such vessel shall be remeasured and her tonnage determined according to the rules hereinbefore contained in that behalf.Note. - Every time the registration of a vessel is renewed it shall be the duty of the authority issuing such a certificate to re-measure the vessel.
