Section 32(5) in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974
(5)The surveyor shall survey the ship with a view to satisfying himself-(a)that such of the parts of the ship and its equipment specified in sub-rule (2) as are subject to the application for the survey remain efficient, so far as practicable; and(b)that no material alterations have been made in the hull, machinery or equipment of the ship to which the cargo ship construction certificate or the cargo ship safety construction certificate, as the case may be, relates without the previous approval of the principal officer.
