Section 9 in Inland Vessels (Prevention and Control of Pollution and Protection of Inland Water) Rules, 2016
9.
At any time after one year from the coming into force of these rules, an inspection shall be carried out under section-54G of the Act by the surveyor or any person authorised by the State Government in this behalf and the following actions shall be taken,-(i)if the Inland port is found to be provided with pollution containment equipment and removing material conforming to the orders of the State Government under section 54F of the Act or the rules made thereunder by the Central Government' under Chapter VIAB, a certificate of compliance or conformity shall be issued in the Form prescribed in Schedule VIII;(ii)if the surveyor finds that the Inland port is not provided with pollution containment equipment and removing material conforming to the orders of the State' Government under section 54F of the Act or the rules made thereunder by the Central Government under Chapter VIAB, a notice in the Form as prescribed in Schedule VI pointing out deficiencies and directing the owner of the Inland port to take remedial action and report compliance within a period of thirty days from the date of receipt of notice; and(iii)after compliance is reported and the surveyor is satisfied, a certificate of compliance or conformity shall be issued in the Form specified in Schedule VII.
