Section 10(9) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(9)A certificate issued under rule 9 shall cease to be valid in any of the following cases, namely:-(a)where the relevant surveys are not completed within the periods specified under sub-rule (1) of rule 8;(b)where a Certificate is not endorsed in accordance with the provisions of clauses(c)and (d) of sub-rule (1) of rule 8;(c)upon a transfer of the ship to the flag of another State Party:Provided that no new certificate shall be issued by any Government required so to do unless it is fully satisfied that the ship is in full compliance of the requirements of sub-rules (6) and (7) of rule 8:Provided further that in the case of a transfer between State Parties, if a request is made within three months after such transfer has taken place, the Government of the State Party whose flag the ship was formerly entitled to fly shall, as soon as possible, transmit to the Central Government copies of the certificate carried by the ship before such transfer and copies of survey reports, if available.
