Section 9(3) in The Merchant Shipping (Amendment) Act, 2002
(3)The owner of every ship in respect of which a certificate is issued under sub- section (1) or sub- section (2), sub- section (1) or sub- section (2) of section 300 or section 301 shall, so long as the certificate remains in force, cause the ship to be s rveyed in the manner as specified in the Safety Convention or in cases where such specified manner is not applicable, in such manner as the rules made in this behalf prescribe, as the case may be.".
