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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(4) in The Merchant Shipping (Prevention of Pollution by Garbage From Ships) Rules, 2009

(4)The Garbage" Record Book, whether as part of the ship's official log-book or otherwise, shall -
(a)record each discharge operation or completed incineration in English and shall be signed on the date of such incineration or discharge by the officer in charge and also, each completed page shall be signed by the master of the ship:
Provided that each such entry shall include date and time, position of the ship, description of the garbage and the estimated amount incinerated or discharged;Provided further that such entries shall prevail in the case of any dispute or discrepancy :
(b)be kept on board the ship and in such other places that it shall be available for inspection within a reasonable time;
(c)be preserved fora period of two years after the last entry is made thereon;
(d)record the circumstances of, and the reasons for, any loss, in the event of discharge, escape or accidental loss referred to in Rule 6.