Section 4(a) in The Merchant Shipping (Management for the Safe Operation of Ships) Rules, 2000
(a)Safety and environmental protection policy which shall explicitly establish the commitment of the Company to achieve the following objectives; namely-(i)ensuring safety at sea, prevention of human injury or loss of life, and avoidance of damage to the environment in particular to the marine environment and to property;(ii)providing safe practices in ship operation and a safe working environment;(iii)establishing safeguards against all identified risks; and(iv)improving safety management skills of personnel ashore and on board ships, including preparing for emergencies related both to safety and environment protection.
