Section 6(1) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(1)Every oil tanker of one hundred and fifty gross tonnage and above, and every other ship of four hundred gross tonnage and above shall subject it to the surveys specified below, namely:-(a)an initial survey before the ship is put in service or before the Certificate required under rule 7 is issued for the first time, which shall include a complete survey of its structure, equipment, systems, fittings, arrangements and material so as to ensure that such structure, equipment, systems, fittings, arrangements and material fully comply with the requirements of these rules.(b)a renewal survey at an intervals not exceeding five years, except where the provisions of clause (b) of sub-rule (2), sub-rules (5), (6) or (7) of rule 10 is applicable, and the renewal survey shall be such as to ensure that the structure, equipment; systems, fittings, arrangements and material fully comply with the requirements of these rules.(c)an intermediate survey within three months before or after the second anniversary date or within three months before or after the third anniversary date of the Certificate which shall take the place of one of the annual surveys specified in clause (d) and the intermediate survey shall be such as to ensure that the equipment and the associated pump and piping systems, including oil discharge monitoring and control systems, crude oil washing systems, oily-water separating equipment and oil filtering "systems, fully comply with the requirements of these rules and are in good working order:Provided that such intermediate survey shall be endorsed on the Certificate issued under rules 7 or-8(d)an annual survey shall be conducted within three months before or after each anniversary date of the Certificate, including a general inspection of the equipment, fittings, arrangements and materials referred to in clause (a) to ensure that they have been maintained in accordance with the provisions of sub-rules (7) and (8) and that they remain satisfactory for this service for which the ship is intended:Provided that such annual surveys shall be endorsed on the Certificate issued under rule 7 or 8(e)an additional survey, either general or partial, according to the circumstances shall be made after a repair resulting from investigations prescribed in sub-rule (9) or whenever important repairs or renewals are made and such survey shall be such as to ensure that necessary repairs or renewals have' been effectively made, that the material and workmanship of such repairs or renewals are in all respects satisfactory and that the ship complies in all respects with the requirements of these rules.
