Section 9(4) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(4)The Government of a State Party may, at the request of the Central Government, cause a ship to be surveyed and if satisfied that the provisions of these rules are complied with, shall issue or authorise the issue of an International Pollution Prevention Certificate for Carriage of Noxious Liquid Substances in Bulk to the ship and where appropriate, endorse or authorise the endorsement of that Certificate on the ship, in accordance with these rules and a copy of the Certificate and of the survey report shall be transmitted as soon as possible to the Central Government making such request:Provided that a Certificate so issued shall contained a statement to the effect that it has been issued at the request of the Central Government and it shall have the same force and receive the same recognition as the Certificate is issued under sub-rule (1).
