242. Contents of certificate B.-

The second of the certificates (hereinafter called certificate B) shall be in the prescribed form and shall state-

(a) the voyage which the ship is to make, and the intermediate ports (if any) at which she is to touch;

(b) that she has the proper complement of officers and seamen;

4[(c) that the master holds-

(i) a certificate of survey and certificate A; or

(ii) a passenger ship safety certificate accompanied by an exemption certificate, a special trade passenger ship safety certificate and a special trade passenger ship space certificate; or

(iii) a nuclear passenger ship safety certificate;]

(d) that she has on board such number of medical officers licensed in the prescribed manner and such number of attendants, if any, as may be prescribed;

(e) that food, fuel and pure water over and above what is necessary for the crew, and the other things (if any) prescribed for 1[special trade passenger ships] or pilgrim ships, have been placed on board, of the quality prescribed, properly packed, and sufficient to supply the 2[special trade passengers] or pilgrims on board during the voyage which the ship is to make (including such detention in quarantine as may be probable) according to the prescribed scale;

(f) in the case of 3[a special trade passenger ship], if the ship is to make a voyage in season of foul weather specified as such in the rules made under section 262, and to carry upper-deck passengers, that she is furnished with substantial bulwarks and a double awning or with other sufficient protection against the weather;

(g) in the case of 3[a special trade passenger ship], the number of cabin and 2[a special trade passengers] embarked at the port of embarkation;

(h) such other particulars, if any, as may be prescribed for 1[special trade passenger ships] or pilgrim ships, as the case may be.

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