(1)in cases of collision, the surveyor should examine the lights and screens of the Inland Vessel, and if the Inland Vessel, with which it has been in collision is within his district he should examine the lights of the Inland Vessel also, should forward to the Registering Authority examine in a separate report, a statement in respect of the size, condition, and place of its lamp and screens and whether in his opinion they are deficient.(2)The surveyors should be very careful in wording their report as to lights and screens as they may be used in evidence in case taken into Court.(3)If, in consequence of any accident to an Inland Vessel, or any other reason, the surveyor considers it necessary to require the vessel to be taken into dock for the purpose of surveying the hull thereof, he may do so, but he is to be cautious never to exercise this power unless the circumstances of the case actually require it.(4)Unless directions to the contrary are given by the Registering Authority, the surveyor is to hold the certificate of the Inland Vessel during the time it is under repair, and for this purpose he is to require it of the master, unless the damage is such that in the surveyors opinions the certificate should be cancelled, in which case he should forward it to the Registering Authority with his report. In all cases of serious damage the certificates should be returned to the Registering Authority to be cancelled.(5)If the master or owner decline to give up the certificate the surveyor shall inform immediately to the Registering Authority, and the Director Inland water transport.(6)When the vessel is in every respect rendered efficient both in hull and machinery to the entire satisfaction of the surveyor, he is to put an endorsement on the back of the certificate if they have not been previously cancelled, to the effect that the damage has been made good so as to last for the period for which the certificate was granted, and return the certificate to the master or owner, or his agent, and allow the inland vessel to proceed. He is then to send to the Registering Authority a statement to the extent of repair that was necessary, and endorsement made on the certificate.
