Section 11(1) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(1)During inspection of a foreign ship in Indian port in accordance with the provisions of these rules and section 356G of the Act, the surveyor,or as the case may be, any other person authorised thereunder, has clear grounds to believe that the master or crew of that ship are not familiar with operational requirements and procedures relating to the prevention of pollution by oil, the Director-General or any officer authorised by him, shall, on the recommendation of the surveyor or the authorised person, take such steps as provided in section 356H.
