Section 9(1) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(1)After satisfactory completion of an initial or renewal survey in accordance with the provisions of rule 8, the Central Government shall issue an International Pollution Prevention Certificate for Carriage of Noxious Liquid Substances in Bulk in Form-I to any ship intending to carry noxious liquid substances in bulk and which is engaged in voyages to Ports and terminals under its jurisdiction.
