(1)A registering authority may suspend, for such period and subject to such conditions as it thinks fit, the certificate of registration of an inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for " steam-vessel" (w.e.f. 1.5.1978).], if it has reason to believe that after the granting of the certificate the vessel has become unfit to ply in inland waters.
