Section 6(3) in The Merchant Shipping (Prevention of Pollution by Harmful Substances Carried by Sea in Packaged Form) Rules, 2010
(3)Each ship carrying harmful substances shall have a special list or manifest setting forth the harmful substances on board and the location thereof or a detailed stowage plan setting out the location of the harmful substances on board in the place of such special list or manifest and :-(a)copies of such documents shall be retained on shore by the owner of the ship or his representative until such harmful substances are unloaded; and(b)before departure, copies of such documents shall be made available to the person or organisation authorized by the Central Government.
