Section 6(2) in The Merchant Shipping (Prevention of Pollution by Harmful Substances Carried by Sea in Packaged Form) Rules, 2010
(2)The shipping documents supplied by the shipper shall include or be accompanied by a signed certificate or declaration that the shipment offered for carriage is properly packaged and marked, appropriately labelled or placarded in proper condition for carriage to minimize the hazard to the marine environment.
