Section 9(i) in Inland Vessels (Prevention and Control of Pollution and Protection of Inland Water) Rules, 2016
(i)if the Inland port is found to be provided with pollution containment equipment and removing material conforming to the orders of the State Government under section 54F of the Act or the rules made thereunder by the Central Government' under Chapter VIAB, a certificate of compliance or conformity shall be issued in the Form prescribed in Schedule VIII;
