Section 9(3) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(3)The Central Government may, on the request of the Government of a State Party, cause survey of the ship and if satisfied that the provisions of these rules are complied with, issue an International Oil Pollution Prevention Certificate for Carriage of Noxious Liquid Substances in Bulk to that ship and the copy of the Certificate and of the survey report shall be transmitted as soon as possible to the requesting Government of the State Party:Provided that the Certificate so issued shall contain a statement to the effect that it has been issued at the request of the Government of the State Party and it shall have the same force and receive the same recognition as the Certificate issued under sub-rule (1).
