Section 9 in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
9. Issue, or endorsement of Certificate.
(1)After satisfactory completion of an initial or renewal survey in accordance with the provisions of rule 8, the Central Government shall issue an International Pollution Prevention Certificate for Carriage of Noxious Liquid Substances in Bulk in Form-I to any ship intending to carry noxious liquid substances in bulk and which is engaged in voyages to Ports and terminals under its jurisdiction.(2)Where a Certificate is issued under sub-rule (1), the Central Government shall, in every case, assume full responsibility for that Certificate.(3)The Central Government may, on the request of the Government of a State Party, cause survey of the ship and if satisfied that the provisions of these rules are complied with, issue an International Oil Pollution Prevention Certificate for Carriage of Noxious Liquid Substances in Bulk to that ship and the copy of the Certificate and of the survey report shall be transmitted as soon as possible to the requesting Government of the State Party:Provided that the Certificate so issued shall contain a statement to the effect that it has been issued at the request of the Government of the State Party and it shall have the same force and receive the same recognition as the Certificate issued under sub-rule (1).(4)The Government of a State Party may, at the request of the Central Government, cause a ship to be surveyed and if satisfied that the provisions of these rules are complied with, shall issue or authorise the issue of an International Pollution Prevention Certificate for Carriage of Noxious Liquid Substances in Bulk to the ship and where appropriate, endorse or authorise the endorsement of that Certificate on the ship, in accordance with these rules and a copy of the Certificate and of the survey report shall be transmitted as soon as possible to the Central Government making such request:Provided that a Certificate so issued shall contained a statement to the effect that it has been issued at the request of the Central Government and it shall have the same force and receive the same recognition as the Certificate is issued under sub-rule (1).(5)No International Pollution Prevention Certificate for Carriage of Noxious Liquid Substances in Bulk shall be issued to a ship which is entitled to fly the flag of a State which is not a party to the Convention,(6)The Central Government shall issue an India Pollution Prevention Certificate for Carriage of Noxious Liquid Substances in Bulk in Form-II to any ship which is engaged in Voyages to ports or offshore terminals in Indian waters
