Section 7 in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
7. Issue, or endorsement of certificate.
(1)On satisfactory completion of the initial or renewal survey under rule 6, the certifying authority shall issue-(a)an International Oil Pollution Prevention Certificate to an oil tanker of one hundred and fifty gross tonnage and above and to any other ship of four hundred gross tonnage and above, which are engaged in voyages to ports or offshore terminals under jurisdiction of other State Parties to the Convention;(b)an Indian Oil Pollution Prevention Certificate to-(i)an Indian oil tanker below one hundred and fifty gross tonnage and an Indian ship below four hundred gross tonnage; and(ii)an Indian oil tanker and tanker barge of one hundred and fifty gross tonnage and above and an Indian ship of four hundred' gross tonnage and above, operating within the coastal water.(2)The Certificate under sub-rule (1) shall be issued or endorsed as deemed appropriate by the Central Government and in every case the Central Government shall assume full responsibility for the Certificate.
