Section 5(14) in The Merchant Shipping (Management for the Safe Operation of Ships) Rules, 2000
(14)A Safety Management Certificate may be declared invalid by the Central Government, inter alia for :-(a)non-compliance with the provision to sub rule (II),(b)corrective actions are not completed within the agreed time schedule;(c)periodical verification is not asked for;(d)amendments to the International Safety Management Code are not complied ;(e)evidence of a major non-conformity;(f)substantial modification to the Safety Management System which has not been notified to the Central Government and verified by the Auditor.Explanation: - A non-conformity from previous audit against which corrective action is not taken within the stipulated time shall be deemed to be a major non-conformity;
