(4)If it is found [on any inspection under sub-section (2) or, as the case may be, sub-section (2-A)] [Substituted by Act 25 of 1970, Section 12, for " on any such inspection" (w.r.e.f. 21.7.1968).] that the load lines on the ship are not in the position specified in the certificate, the ship may be detained until the matter has been rectified to the satisfaction of the surveyor.
