Section 6 in The Merchant Shipping (Management for the Safe Operation of Ships) Rules, 2000
6. Interim Document of Compliance and Safety Management Certificate.
(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.(2)An Interim Safety Management Certificate shall be issued for a period of not more than six months by the Central Government to facilitate initial implementation of the International Safety Management Code in the following cases namely:-(a)to new ships on delivery, or(b)when a Company takes on the responsibility for the operation of a ship which is new to the Company.Provided that in exceptional circumstances, after representation by the company, the validity of the Interim Safety Management Certificate may be extended for a further period not exceeding six months.
