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221. Power of surveyor.- (1) The owner or agent of every passenger ship for which a certificate of survey is required under this Part shall cause it to be surveyed in the prescribed manner. (2) For the purposes of a survey under this Part, a surveyor may, at any reasonable time, go on board a ship, and may inspect the Ship and any part thereof, and the machinery, equipment or articles on board thereof: Provided that he does not unnecessarily hinder the loading or unloading of the ship, or unnecessarily detain or delay her from proceeding on any voyage. (3) The owner, agent, master and every officer of the ship shall afford to the surveyor all reasonable facilities for a survey, and all such information respecting the ship and her machinery and equipment, or any part thereof, respectively, as the surveyor reasonably requires.    |
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