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Union of India - Section

Section 8 in The Sailing Vessels (Inspection) Rules, 1962

8. Auxiliary Engines.

(1)Before a vessel is to be fitted with an auxilliary engine, she shall be inspected by a surveyor to ascertain whether the hull is of adequate strength for the engines to the installed.
(2)The engines shall be fitted and necessary tests and speed trials carried out to the satisfaction of a surveyor.
(3)Unless the surveyor has any reason to doubt the efficiency of an engine, complete dismantling and inspection need only be carried out once in'[five years].