Section 8(1) in The Merchant Shipping (Continuous Discharge Certificate) Rules, 2017
(1)A Continuous Discharge Certificate issued under these rules shall be valid for a period of ten years and may be renewed on expiry or within one year prior to date of expiry, on an application in Form-3 from the holder along with the prescribed fee of rupees seven hundred to the Shipping Master for a further period of ten years at a time, if his Continuous Discharge Certificate has not been cancelled, withdrawn or suspended under these rules.
