Section 8(3) in The Merchant Shipping (Management for the Safe Operation of Ships) Rules, 2000
(3)For issuing a Document of Compliance to a Company, the Central Government may have Initial Verification, by way of :-(a)Review of document review in order to verify that the Safety Management System complies with the International Safety Management Code requirement.(b)Company audit, in order to verify the effective functioning of the Safety Management System for at least three months in the office as well as in ship.
