Section 6(2) in The Merchant Shipping (Management for the Safe Operation of Ships) Rules, 2000
(2)An Interim Safety Management Certificate shall be issued for a period of not more than six months by the Central Government to facilitate initial implementation of the International Safety Management Code in the following cases namely:-(a)to new ships on delivery, or(b)when a Company takes on the responsibility for the operation of a ship which is new to the Company.Provided that in exceptional circumstances, after representation by the company, the validity of the Interim Safety Management Certificate may be extended for a further period not exceeding six months.
