Section 32(1) in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974
(1)The owner of every ship in respect of which a cargo ship construction certificate or a cargo ship safety construction certificate has been issued shall, as long as the said certificate remains in force, cause the ship to be surveyed in the manner and at the intervals specified in sub-rule (2) for the purpose of ascertaining that the ship complies with all such requirements of its cargo ship construction certificate or the cargo ship safety construction certificate, as the case may be, to remain in force and if the ship is not so surveyed the principal officer may cancel the certificate.
