Section 9(9) in The Merchant Shipping (Continuous Discharge Certificate) Rules, 2017
(9)A person whose Continuous Discharge Certificate is cancelled under sub-rules (1),(2),(3),(4),(6), (7) and (8) and a person whose application is rejected under sub-rule (5), shall be debarred for applying and obtaining Continuous Discharge Certificate for a period upto five years and shall not be granted Continuous Discharge Certificate during this period;
