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[Cites 0, Cited by 0] [Section 356H(1)] [Section 356H] [Entire Act]

Union of India - Subsection

Section 356H(1)(b) in The Merchant Shipping (Amendment) Act, 2003

(b)proceed against such oil tanker or other ship for recovery of cost of pollution damage, if any, and the cost of prevention of pollution damage and cleaning of such pollution: Provided that where the Director- General deems it necessary, he may request the Indian Navy or the Coast Guard for preventing the oil tanker or other 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.