(b)after the expiration of the period (if less than one year) for which the hull, boilers, engines or other machinery, or any of the equipments of the [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for " steam-vessel" (w.e.f. 1.5.1978).] to which the certificate relates have been stated in the certificate to be sufficient; or
