Section 8(1) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(1)The Government of a State Party to the Convention may, at the request of the Central Government, cause a ship to be surveyed' and if satisfied that the provisions of these rules are complied with, shall issue or authorise the issue of an International Oil Pollution Prevention Certificate to the ship and, where appropriate, endorse or authorise' the endorsement of that Certificate on the ship in accordance with these rules.
