Section 6(9) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(9)Whenever an accident occurs to a ship or a defect is discovered which substantially affects the integrity of the ship or the efficiency or completeness of its equipment as covered by these rules, the master or owner of the ship shall report at the earliest opportunity to the Central Government responsible for issuing the Certificate, who shall cause investigations to be initiated by the surveyor or the authorised person to determine whether a survey as required by sub-rule (1) is necessary:Provided that if the ship is in the port of another State Party, the master or owner shall also report immediately to the appropriate authorities of that Port State and the surveyor or the authorised person shall also ascertain that such report has been made.
