Section 10(2) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(2)Notwithstanding anything contained in sub-rule (1), when the renewal survey is completed -(a)within three months before the expiry date of the existing certificate, the new certificate issued shall be valid from the date of completion of such renewal survey for a maximum period of five years from the date of expiry of the existing certificate;(b)after the expiry date of the existing certificate, the new certificate issued shall be valid from the date of completion of such renewal survey for a maximum period of five years from the date of expiry of the existing certificate;(c)more than three months before the expiry date of the existing certificate, the new certificate issued shall be valid from the date of completion of the renewal survey for a period of five years from the date of completion of such renewal survey,
