Section 15 in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010
15. Penalty.
- Whoever contravenes any of the provisions of these rules shall be punished with fine in accordance with the provisions of clause (b) of sub-section (2) of section 458.Form-I(See rule 7)International Sewage Pollution Prevention CertificateIssued under the provisions of the International Convention for the Prevention of Pollution from Ships, 1973, as modified by the Protocol of 1978 relating thereto, as amended (hereinafter referred to as "the Convention"), under the authority of the Government of India.by.........................................................................................................................(full designation of the competent person or organization authorized under the provisions of the Convention)Particulars of ship1Name of ship ...............................................................................................................Distinctive number or letters ......................................................................................Port of registry.............................................................................................................Gross tonnage.............................................................................................................Number of persons which the ship is certified to carry ................................................................................................................IMO Number2New/existing ship*Date on which keel was laid or ship was at a similar stage of construction or, where applicable, date on which work for a conversion or an alteration or modification of a major character was commenced .............................This Is To Certify:
