(3)If it is found [on any inspection under sub-section (2) or, as the case may be, sub-section (2-A)] [ Substituted by Act 25 of 1970, Section 12, for " on any such inspection" (w.r.e.f. 21.7.1968).] that the ship is loaded beyond the limits allowed by the certificate, the ship may be detained and the provisions of section 342 shall apply.
