Section 356Q(b) in The Merchant Shipping Act, 1958
(b)"authority" means-(i)the Government of India under whose authority the ship is operating;(ii)with respect to a ship entitled to fly a flag of any other country, the Government of that country; and(iii)with respect to floating platforms engaged in exploration and exploitation of the sea-bed and subsoil thereof adjacent to Indian coast over which Government of India exercises sovereign rights for the purposes of exploration and exploitation of its natural resources (including Floating Storage Units and Floating Production Storage and Offloading Units), the Government of India;
