(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the times and places at which, and the manner in which, surveys are to be made;(b)the requirements as to construction, machinery, equipment and marking of sub-division load lines, which are to be fulfilled by ships generally or by any class of ships in particular before a declaration of survey may be granted;(c)the survey of ships by two or more surveyors;(d)the duties of the surveyor making a survey and, where two or more surveyors are employed, the respective duties of each of the surveyors employed;(e)the form in which declarations of survey and certificates of survey under this Part are to be made and the nature of the particulars to be stated therein respectively;(f)the rates according to which the fees payable in respect of surveys are to be calculated in the case of all or any of the ports of survey;(g)the closing of, and keeping closed, the openings in ships' hulls and in water-tight bulk-heads;(h)the securing of, and keeping in place and the inspection of contrivances for closing any such openings as aforesaid;(i)the operation of mechanisms of contrivances for closing any such openings as aforesaid and the drills in connection with the operation thereof; and(j)the entries to be made in the official log book or other record to be kept of any of the matters aforesaid.[ Special trade passenger ships] [ Substituted by Act 69 of 1976, Section 2, for " Unberthed passenger ships" (w.e.f. 1.12.1976).] and pilgrim ships
