Section 8(5) in The Merchant Shipping (Management for the Safe Operation of Ships) Rules, 2000
(5)The Central Government may have intermediate verification which shall take place between second and third annual date of Safety Management Certificate or as the case may be of the Document of Compliance, to maintain the validity of the Document of Compliance and the Safety Management Certificate issued by it to verify -(a)the effective functioning of the Safety Management System;(b)that possible modifications of the Safety Management System comply with the requirements of the International Safety Management Code;(c)that corrective action has been implemented; and(d)that statutory and classification certificates are valid and no surveys are overdue.
