(1)If a surveyor authorised to inspect a ship-(a)makes a statement in his report of inspection with which the owner or his agent or the master of the ship is dissatisfied, or(b)gives notice under this Act of any defect in any ship, or(c)declines to give any certificate under this Act, the owner, master or agent, as the case may be, may, subject to the provisions of sub-section (2) and of section 387, appeal to a Court of survey.
