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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(9) in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974

(9)The surveyor shall survey the ship and shall satisfy himself that the arrangements, materials and scantlings of the structure, boilers and other pressure vessels and their appurtenances, other than domestic boilers having a heating surface of 4.65 sq. metres or less or a working pressure of 3.52 k. gms. per sq. centimetres or less and other domestic pressure vessels having such a working such a working pressure, main and auxiliary machinery, electrical installations and other equipments comply with the requirements of these rules and are in all respects satisfactory for the services for which the ship is intended having regard to the period for which a cargo ship construction certificate or a cargo ship safety construction certificate, as the case may be, in respect of the ship is to be issued.