Section 6(3) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(3)Surveys of ships for the purposes of enforcement of the provisions of these rules shall be carried out by a surveyor appointed under section 9 or, as the case may be, a person authorised for that purpose under sub-section (1) of section 356G of the Act, by the Central Government, in accordance with the provisions of the said section 356G and the Central Government shall empower such surveyor or authorised person to -(a)require repairs to a ship;(b)carry out surveys if requested by the appropriate authorities of a port State:
