Section 10(8) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(8)If an annual or intermediate survey is competed before the period specified in rule 6, then-(a)the anniversary date shown on the Certificate shall be amended by endorsement to a date which shall not be more than 3 months later than the date on which the survey was completed;(b)the subsequent annual or intermediate survey as required by sub-rule (1) of rule 6 shall be completed at the intervals specified therein using the new anniversary date; and(c)the expiry date may remain unchanged provided one or more annual or intermediate surveys, as appropriate, are carried out so that the maximum intervals between the surveys specified under sub-rule (1) of rule 6 are not exceeded.
