(1)Application for the renewal of a licence for a Class-I boat may be made by the owner of his authorised agent in writing to the Boat Surveyor. The Boat Surveyor may at his discretion before renewing the license require the boat to be produced for examination; and if he is of the opinion that the vessel satisfies the conditions specified under Rule 9, may renew the license for a period of one year for which a fee shall be payable in accordance with the scale prescribed under Rule 32.
