Section 5 in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010
5. Issue or Endorsement of Certificate.
(1)After an initial survey or, as the case may be, a renewal survey in accordance with the provisions of Rule 4, an International Sewage Pollution Prevention Certificate shall be issued to any ship which is engaged in voyages to ports or offshore terminals under the jurisdiction of other State Parties to the Convention and in the case of existing ships, such requirement shall apply five years after the date of 27th September, 2003.(2)The Certificate refer to in sub-rule (1) shall be issued or endorsed by the Central Government and in every case, it shall assume full responsibility for such Certificate.(3)The Central Government may, at the request of the Government of a State Party to the Convention, cause survey of a ship registered in that State and if satisfied that the provisions of the Convention are complied with, issue an International Sewage Pollution Prevention Certificate to that ship and a copy of the certificate and a copy of the Survey Report shall be transmitted as soon as possible to that Government requesting the survey.(4)A certificate issued under sub-rule (3) shall contain a statement that it has been issued at the request of the Government of the State Party and such certificate shall have the same effect as if it was issued by that Government.(5)No International Sewage Pollution Prevention Certificate shall be issued to a ship which is entitled to fly the flag of a State, which is not a Party.(6)The Central Government shall issue an Indian Sewage Pollution Prevention Certificate to any ship which is engaged in voyages to ports or offshore terminals in Indian waters and in the case of existing ships, such requirement shall apply five years after the date of 27th September, 2003.
