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299B. Power to make rules.- (1) The Central Government may, subject to the condition of previous publication, make rules to regulate the making of surveys of cargo ships under this part. (2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: - (a) the times and places at which, and the manner in which, surveys arc to be made; (b) the requirements as to construction, machinery, equipment and marking of sub-division load-lines which are to be fulfilled by cargo ships generally or by any class of cargo ships in particular; (c) the duties of the surveyor making a survey; (d) the rates according to which the fees payable in respect of surveys are to be calculated in the case of all or any of the places or ports of survey; (e) the closing of and keeping closed, the openings in ships' hulls and any water-tight bulkheads; (f) the securing of and keeping in place, and the inspection of, contrivances for closing any such openings as aforesaid; (g) the operation of mechanisms of contrivances for closing any such openings as aforesaid and the drills in connection with the operation thereof; and (h) the entries to be made in the official log book or other record to be kept of any of the matters aforesaid.]    |
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