Section 5(3) in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010
(3)The Central Government may, at the request of the Government of a State Party to the Convention, cause survey of a ship registered in that State and if satisfied that the provisions of the Convention are complied with, issue an International Sewage Pollution Prevention Certificate to that ship and a copy of the certificate and a copy of the Survey Report shall be transmitted as soon as possible to that Government requesting the survey.
