- The certificate on inventory of hazardous materials shall be liable to be suspended or cancelled by the National Authority in any of the following cases, namely:-(i)if the ship, prima facie, does not comply with the particulars of the certificate;(ii)where the inventory of hazardous materials is not properly maintained and updated with such changes in the ship structure and equipment as may be prescribed;(iii)in case of transfer of the ship to the flag of another State;(iv)if the survey specified by the Administration is not completed within the period specified in section 7; or(v)if endorsement of certificate does not disclose,-(a)conduct of an additional survey as required under section 7; or(b)extension of the validity of the certificate required under section 9:Provided that no certificate under this section shall be suspended or cancelled unless the owner of the ship has been given an opportunity of being heard.
