Section 8 in The Merchant Shipping (Safety Convention Certificates) Rules, 1968
8. Alternation in ships subsequent to grant of certificates.
(1)The owner, his agent or master of a ship in respect of which a certificate granted under these rules is in force, shall as soon as possible after any alteration is made in the ship's hull, equipment or machinery which affects the efficiency thereof or the sea worthiness of the ship, give written notice containing full particulars of the alteration to the principal officer.(2)If the principal officer has reason to believe that since the survey of a ship for the purpose of issue of any certificate under these rules:-(a)any such alteration as aforesaid has been made in the hull, equipment or machinery of the ship; or(b)the hull, equipment or machinery of the ship has sustained any injury or is otherwise insufficient, the principal officer may require the ship to be surveyed again to such extent as he may think fit, and if such requirement is not complied with, he may cancel, suspend or withdraw the certificate issued under these rules in respect of the said ship.
