Section 6(1) in The Merchant Shipping (Management for the Safe Operation of Ships) Rules, 2000
(1)An Interim Document of Compliance, valid for not more than twelve months, shall be issued by the Central Government to facilitate initial implementation of the International Safety Management Code in the following cases, namely:(a)where a Company is newly established, or(b)when a Company takes on responsibility for the operation of the type of a ship which is not listed in the Document of Compliance:Provided that the Company demonstrates that it has a Safety Management System that meets the objectives of rule 3.
