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The Recycling of Ships Act, 2019 7. Surveys.- (1) The National Authority or such person or organisation, as the Central Government may by notification authorise, shall carry out following surveys of the ships- (a) an initial survey before the issue of certificate on inventory of hazardous materials, so as to verify such requirements as may be prescribed; (b) a renewal survey at intervals not exceeding five years as may be prescribed; (c) an additional survey either general or partial, at the request of the ship owner after a change, replacement or significant repair of the structure, equipment, systems, fittings, arrangements or material; (d) a final survey prior to the ship being taken out of service and before the recycling of the ship so as to verify such requirements as may be prescribed; and (e) such other surveys as may be prescribed. (2) The survey shall be conducted and a certificate to this effect shall be issued in accordance with the provisions of this Act and the rules or regulations made thereunder.    |
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