Section 356X(1) in The Merchant Shipping Act, 1958
(1)If, on receipt of a report from a surveyor or other person authorised to inspect a ship, the Director-General is satisfied that any provision of this Part has been contravened by such ship within the coastal waters, the Director-General or any officer authorised by him in this behalf, may-(a)detain the ship until the causes of such contravention are removed to the satisfaction of the Director-General or the officer authorised by him; and(b)levy penalty on such ship as specified in section 436:Provided that where the Director-General deems it necessary, he may request the Indian Navy or the Coast Guard for preventing the ship from proceeding to sea and the Indian Navy or the Coast Guard, as the case may be, shall take action as requested by the Director-General.
