Section 15(6) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(6)The authority authorised by the Central Government may inspect the Cargo Record Book on board any ship to which these rules apply while the ship is in its port, and may make a copy of any entry in that book and may require the master of the ship to certify that the copy is a true copy of such entry and such copy shall be made admissible in any judicial proceedings as evidence of the facts stated therein:Provided that the inspection of a Cargo Record Book and the taking of a certified copy by the said authority shall be performed as expeditiously as possible without causing the ship to be unduly delayed.
