Section 3 in The Merchant Shipping (Safety Convention Certificates) Rules, 1968
3. Application for certificates.
- Every application for the grant of a certificate referred to in sub-sections (1), (2) and (2A) of section 307 and sub-section (1) of section 344B of the Act shall be made by the owner, his agent or master of the ship to the principal officer at least three days before the commencement of survey and shall be accompanied by the appropriate amount of fees as specified in items I to IX of the First Schedule.
