(2)If the Central Government has reason to believe that since the making of the last declaration of survey in respect of a ship-(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 have sustained any injury or are otherwise insufficient;the Central Government may require the ship to be again surveyed to such extent as it may think fit, and, if such requirement is not complied with, may cancel any certificate of survey issued under this Part in respect of the said ship.
