Section 356P(1) in The Merchant Shipping Act, 1958
(1)Save as otherwise provided in this Part, this Part shall apply to-(a)every Indian ship, wherever it is;(b)ships not entitled to fly the flag of India, but which operate under the authority of India; and Short title and commencement.(c)ships that enter a port, shipyard, or offshore terminal or place in India or within the territorial waters of India or any marine areas adjacent thereto over which India has, or may hereafter have, exclusive jurisdiction in regard to control of pollution under the Territorial Waters, Continental Shelf, Exclusive Economic Zone and other Maritime Zones Act, 1976 or any other law for the time being in force.
