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421. Certificate of inspection.- (1) No sailing vessel shall ply or proceed to sea unless there is in force in respect of that vessel a certificate of inspection granted under this Part, the same being applicable to the voyage on which she is about to ply or proceed. (2) A certificate of inspection in respect of a sailing vessel shall specify- (a) the name and tonnage of the vessel; (b) the names of the owner and tindal of the vessel; (c) the maximum number of the crew and the maximum number of passengers which the vessel is fit to carry; (d) the limits within which the vessel may be used for the purpose of trading and the terms and conditions subject to which she may be used for such trading; (e) the particulars of the free board assigned to the vessel; and shall contain a statement to the effect that her hull, rigging and equipment (including auxiliary machinery, if any) are in good condition. (3) Every certificate of inspection shall be in force from the date of issue for a period of one year or for such shorter period as may be specified therein: Provided that where a sailing vessel is on a voyage outside India at the time of expiry of the certificate, the certificate shall continue to be valid until her first arrival at a port in India after the expiry of such period. (4) No customs collector shall grant a port clearance to a sailing vessel registered under this Part until after the production by the owner or tindal thereof of a certificate of inspection granted under this Part in respect of the vessel.    |
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