Section 6 in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010
6. Issue or Endorsement of a Certificate by another Government.
(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.(2)A copy of the Certificate and a copy of the survey report shall be transmitted to the Central Government requesting the survey.(3)A Certificate so issued under sub-rule (1) shall contain 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 issued under rule 5.
