Section 10(6) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(6)Where a certificate issued to a ship engaged on short voyages has not been extended under the provisions of sub-rule (5), the Central Government may extend the period of grace up to one month from the date of its expiry and the new certificate issued after the renewal survey is completed shall be valid for a maximum period of five years from the date of expiry of the existing certificate before the extension was granted.
