Section 6(5) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(5)When the surveyor or the authorised person determines that the condition of the ship or its equipment does not correspond substantially with the particulars of the Certificate or is such that, the ship is not fit to proceed to sea without presenting an unreasonable threat of harm to the marine environment, such surveyor or authorised person shall immediately ensure that corrective action is taken and shall also, in due course, notify the Central Government:Provided that if such corrective action is not taken, the Certificate shall be withdrawn and the Central Government shall be notified immediately:Provided further that if the ship is in a port of another State Party, the appropriate authorities of that Port State shall also be notified immediately:Provided also that when any officer of the Central Government or surveyor or the authorised person has notified the appropriate authorities of the port State, the Government of that port State shall give such officer, surveyor or authorised person necessary assistance to carry out their obligations under these rules and shall the such steps as to ensure that such ship shall not sail until it can proceed to sea or leave the port for the purpose of proceeding to the nearest appropriate repair yard available, without presenting any unreasonable threat of harm to the marine environment.
