Section 5(6) in The Merchant Shipping (Management for the Safe Operation of Ships) Rules, 2000
(6)The Central Government may withdraw the Document of Compliance if -(a)corrective actions is not completed within the stipulated time ;(b)a periodical verification is not asked for;(c)amendments to International Safety Management Code are not taken into account;(d)there is evidence of a major non-conformity ;(e)substantial modification to the Safety Management System is not notified to Central Government and verified by the Auditor.Explanation: - A non-conformity from previous audit against which corrective action is not taken within the stipulated time shall be deemed to be a major non-conformity.
