Section 6 in The Merchant Shipping (Prevention of Pollution by Harmful Substances Carried by Sea in Packaged Form) Rules, 2010
6. Documentation.
(1)In all documents relating to the carriage of harmful substances by sea, the correct technical name of each such substance including its trade name shall be used and shall be identified by adding the words "MARINE POLLUTANT".(2)The shipping documents supplied by the shipper shall include or be accompanied by a signed certificate or declaration that the shipment offered for carriage is properly packaged and marked, appropriately labelled or placarded in proper condition for carriage to minimize the hazard to the marine environment.(3)Each ship carrying harmful substances shall have a special list or manifest setting forth the harmful substances on board and the location thereof or a detailed stowage plan setting out the location of the harmful substances on board in the place of such special list or manifest and :-(a)copies of such documents shall be retained on shore by the owner of the ship or his representative until such harmful substances are unloaded; and(b)before departure, copies of such documents shall be made available to the person or organisation authorized by the Central Government.(4)When the ship carries a special list or manifest or a detailed stowage plan required for the carriage of dangerous goods in accordance with the provisions of the Merchant Shipping (Carriage of Cargo) Rules, 1995, the documents required for carriage of dangerous goods under those rules may be combined with the documents required for carriage of harmful substances under rules:Provided that where documents are so combined, a clear distinction shall be made between dangerous goods and harmful substances.
