Section 4(4) in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010
(4)The Central Government shall -(a)subject to such conditions as it deems fit, empower the surveyor or, as the case may be the authorised person, referred to in sub-rule (3), to require repairs to a ship and to carry out survey on the request of appropriate authorities of a State Party; and(b)notify the International Maritime Organisation of the specific responsibilities and conditions of authority so given to the surveyor or the authorised person, for circulation to the State Parties, for the information of their officers.
