321. Issue of load line certificates to foreign ships in India and Indian ships in foreign countries .-
[(1)] [ Substituted by Act by Act 63 of 2002, Section 14, for certain words (w.e.f. 1.2.2003).] The Central Government may, at the request of a country to which the Load Line Convention applies, issue an international load line certificate in respect of a ship [registered or to be registered] [ Substituted by Act 25 of 1970, Section 10, for " registered" (w.r.e.f. 21.7.1968).] in that country if it is satisfied in like manner as in the case of an Indian ship that it can properly issue the certificate and where the certificate is issued at such a request, it shall contain a statement that it has been so issued.(2)[ The Central Government shall, as soon as may be, after the issue of a certificate in respect of a ship under sub-section (1), forward to the Government at whose request such certificate was issued a copy each of the certificate, the survey report used in computing the free board of the ship and of the computations.] [ Inserted by Act 25 of 1970, Section 10 (w.r.e.f. 21.7.1968).]
