Section 3(1) in The Merchant Shipping (Management for the Safe Operation of Ships) Rules, 2000
(1)The Central Government shall verify compliance by the company with the requirements of the International Safety Management Code by determining that -(a)Company's Safety Management System conforms with the requirements of International Safety Management Code; and(b)The Safety Management Systems ensures that the following objectives are achieved, namely:-(i)There is compliance with mandatory Rules and regulation and(ii)The applicable International Safety Management Code, guidelines and Standards recommended by the Organisation, the Central Government, classification societies and maritime industry organisation are taken into account.
