Section 9(6) in The Merchant Shipping (Prevention of Pollution by Garbage From Ships) Rules, 2009
(6)The surveyor or, as the case may be the person authorised under Section 356-6 by the Central Government may, inspect the Garbage Record Book on board any ship to which these rules apply, while the ship is in Indian ports or offshore terminals and make a copy of any entry in that book and also may require the master of the ship to certify that the copy is a true copy of such an entry and any copy so made shall be admissible in any judicial proceeding as evidence of the facts stated in such entries :Provided that the inspection of a Garbage Record Book and taking of certified copy shall be done as expeditiously as possible without causing undue delay to the ship.
