Section 10 — Suspension or cancellation of certificate.

The certificate on inventory of hazardous materials shall be liable to be suspended or cancelled by the National Authority in any of the following cases, namely:-- (i) if the ship, prima facie , does not comply with the particulars of the certificate; (ii) where the inventory of hazardous materials is not properly maintained and updated with such changes in the ship structure and equipment as may be prescribed; (iii) in case of transfer of the ship to the flag of another State; (iv) if the survey specified by the Administration is not completed within the period specified in section 7; or (v) if endorsement of certificate does not disclose,-- (a) conduct of an additional survey as required under section 7; or (b) extension of the validity of the certificate required under section 9: Provided that no certificate under this section shall be suspended or cancelled unless the owner of the ship has been given an opportunity of being heard.

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