Section 9(ii) in Inland Vessels (Prevention and Control of Pollution and Protection of Inland Water) Rules, 2016
(ii)if the surveyor finds that the Inland port is not provided with pollution containment equipment and removing material conforming to the orders of the State' Government under section 54F of the Act or the rules made thereunder by the Central Government under Chapter VIAB, a notice in the Form as prescribed in Schedule VI pointing out deficiencies and directing the owner of the Inland port to take remedial action and report compliance within a period of thirty days from the date of receipt of notice; and
