(3)The registering authority at any time, if satisfied that the vessel is in a condition not fit to ply in the Inland water, suspend the registration of the vessel and require the owner thereof to surrender forth with certificates of survey and registration in respect of that vessel. Before cancellation, the owner of the vessel should be given an opportunity to be heard. A registering authority may also suspend/cancel a certificate of registration if the vessel has been destroyed or rendered permanently unfit for service.
