Section 8 in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
8. Issue or endorsement of Certificate by another Government.
(1)The Government of a State Party to the Convention may, at the request of the Central Government, cause a ship to be surveyed' and if satisfied that the provisions of these rules are complied with, shall issue or authorise the issue of an International Oil Pollution Prevention Certificate to the ship and, where appropriate, endorse or authorise' the endorsement of that Certificate on the ship in accordance with these rules.(2)A Copy of the Certificate and a Copy of the survey report shall be transmitted as soon as 'possible to the Central Government.(3)A Certificate so issued under sub-rule (1) shall contain a statement to the effect that it has been issued at the request of the Central Government and it shall have the same force and receive the same recognition as a Certificate issued under rule 7.(4)No International Oil Pollution Prevention Certificate shall be issued to a ship which is entitled to fly the flag of a State which is not a party.
