Section 15(4) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(4)Each entry, shall be signed by the officer or officers in charge of the operation concerned and each page shall be signed by the master of the ship, and the entries in the Cargo Record Book for ships holding an International Certificate or an Indian Certificate referred to in rule 9 or a certificate referred to in rule 7 shall be in English at least:Provided that where entries in an official national language of the State whose flag the ship is entitled to fly is also used, this shall prevail in the case of a dispute or discrepancy.
