Section 5(1) in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010
(1)After an initial survey or, as the case may be, a renewal survey in accordance with the provisions of Rule 4, an International Sewage Pollution Prevention Certificate shall be issued to any ship which is engaged in voyages to ports or offshore terminals under the jurisdiction of other State Parties to the Convention and in the case of existing ships, such requirement shall apply five years after the date of 27th September, 2003.
