Section 312(3) in The Merchant Shipping (Shipping Office Forms) Rules, 1963
(3)Any ship attempting to proceed to sea without being surveyed and marked as required by this section may be detained until she has been surveyed and marked, and any ship which does not comply with the conditions of assignment to the extent required in her case by this section shall be deemed to be unsafe for the purpose of section 336.Submersion of load lines
