Section 7 in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
7. Survey and certification of chemical tankers.
- Notwithstanding the provisions of rules 8, 9, and 10, chemical tankers which have been surveyed by the Surveyors or, as the case may be, authorised persons and certified by the Central Government or, as the case may be, the State Parties, in accordance with the provisions of the International Bulk Chemical Code or the Bulk Chemical Code, as applicable, shall be deemed to have complied with the provisions of the said rules, and the certificate issued under that Code shall have the same force and receive the same recognition as the certificate issued under rule 9.
