Section 6(1) in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010
(1)The Government of a State Party to the Convention may, on the request of the Central Government, cause a ship to be surveyed and if satisfied that the provisions of the Convention are complied with, issue or authorise the issue of an International Sewage Pollution Prevention Certificate to that ship and where appropriate, endorse or authorise the endorsement of that Certificate on the ship in accordance with these rules.
