Section 13 in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010
13. Control on operational requirement.
(1)During inspection of a foreign ship in Indian port under section 356G, the surveyor, or as the case may be, any other person authorised thereunder, has clear grounds to believe that the master or crew of that ship are not familiar with operational requirements and procedures relating to the prevention of pollution by sewage, the Director-General or any officer authorised by him, shall, on the recommendation of the surveyor or the authorised person, take such steps as provided in section 356H.(2)Nothing in this rule shall be construed to limit the rights and obligations of the Central Government carrying out control over operational requirements specifically provided for in the Convention.
