Section 36(8) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(8)The surveyor or the authorised person may inspect the Oil Record Book on board whilst the ship is in a port or offshore terminal and may make a Copy of any entry in that book and may require the master of the ship to certify that the Copy is a true Copy of such an entry and such Copy shall be admissible in any judicial proceedings as evidence of the facts stated in the entry:Provided that the inspection of an Oil Record Book and the taking of a certified Copy by the surveyor or the authorised person under this rule shall be performed as expeditiously as possible without causing the ship to be unduly delayed.
