Section 10(5) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(5)If, at a time when the Certificate expires, a ship is not in the port in which it is to be surveyed, or in such other cases as it deems proper and reasonable so to do, the Central Government may, extend the period of validity of the certificate:Provided that such extension shall be granted only for the purpose of allowing the ship to complete its voyage to the port in which it is to bee surveyed:Provided further that such extension shall not be granted for a period longer than three months:Provided also that a ship to which an extension is granted shall not, on its arrival in the port in which it is to be surveyed, be entitled to leave that port without having a new Certificate and such new Certificate issued after the renewal survey is completed, shall be valid for a maximum period of five years from the date of expiry of the existing Certificate before the extension was granted.
