(2)If vessel is not a British registered vessel or a vessel registered under the Indian Registered under the Indian Registration of Ships Act, 1841, or the Indian Restoration of Ships Act (1841) Amendment) Act, 1850, or under any other law for the time being in force for the registration of vessels in [India] [The words "British India "successively amended by the A.O. 1948, the A.O 1950 and Act 3 of 1951, Section 3 and Schedule, to read as above.] and the owner or master thereof fails to satisfy the conservator as to what is her true tonnage according to the mode of measurement prescribed by the rules for the time being in force for regulating the measurement of British vessels, the conservator shall cause the vessel to be measured and the tonnage thereof to be ascertained according to the mode aforesaid, and in such case the owner or,master of the vessel shall be liable to pay the expenses of the measurement.
