Section 356G in The Merchant Shipping (Amendment) Act, 2003
356G. Inspection and control of oil tankers and other ships to which the Part applies.-
(1)A surveyor or any person authorised in this behalf may go, at any reasonable time, on board an oil tanker or other ship to which any of the provisions of this Part applies, for the purposes of-(a)ensuring that the prohibitions, restrictions and obligations imposed by or under this Part are complied with;(b)satisfying himself about the adequacy of the measures taken to prevent pollution;(c)ascertaining the circumstances relating to an alleged discharge of a substance which is subject to control by the Convention from the oil tanker or other ship in contravention of the provisions of this Part;(d)inspecting any record required to be maintained on board; and(e)checking the validity of the international pollution prevention certificate.(2)The surveyor or any such person may, if necessary, make, without unduly delaying the oil tanker or the other ship, a true copy of any record of the oil tanker or the other ship and may require the master of such tanker or ship to certify the copy to be a true copy and such copy shall be admissible as evidence of the facts stated therein. Information regarding contravention of provisions of Convention.
