(4)Unless directions to the contrary are given by the Registering Authority, the surveyor is to hold the certificate of the Inland Vessel during the time it is under repair, and for this purpose he is to require it of the master, unless the damage is such that in the surveyors opinions the certificate should be cancelled, in which case he should forward it to the Registering Authority with his report. In all cases of serious damage the certificates should be returned to the Registering Authority to be cancelled.
