Section 20 in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
20. Penalty.
- Whoever contravenes any of the provisions of these rules shall be punished with fine in accordance with the provisions clause (b) of sub-rule 2 of section 458 of the Act.Form-I[See rule 9(1) & (3)]Form of International Pollution Prevention Certificatefor the Carriage of Noxious Liquid Substances in BulkInternational Pollution Prevention Certificatefor the carriage of noxious liquid substances in bulkIssued under the provisions of the International Convention for the Prevention of Pollution from Ships, 1973, as modified by the Protocol of 1978 relating thereto, and as amended, (hereinafter referred to as "the Convention") under the authority of the Government of India.By : Principal Officer-Cum-Joint Dg(Tech), Mercantile Marine DepartmentParticulars of ship*Name of ship ...................................................Distinctive number or letters ..................................IMO Number ↑...................................................Port of registry ...............................................Gross tonnage ...................................................*The NLS Certificate shall be at least in English, French or Spanish. Where entries in an official national language of the State whose flag the ship is entitled to fly are also used this shall prevail in case of a dispute or discrepancy.↑ Refer to the IMO ship Identification Number Scheme adopted by the Organisation by resolution A.600(15).This is to Certify:
