Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

(1)The Central Government shall appoint surveyors or authorise any person for the purpose of implementing the provisions of these rules and such surveyor or, as the case may be, the authorise person shall execute control in accordance with control procedures developed by the Organization.