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Union of India - Section
Section 41 in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
41. Penalty.
- Whoever contravenes any of the provIsions of these rules shall be punishable with fine in accordance with the provisions of section 436 and clause (b) of sub-rule 1 of section 458 of the Act.Form - 1(See rule 7)Certificate No.: __________International Oil Pollution Prevention Certificate.(Note: This Certificate shall be supplemented by a Record of Construction & equipment)Issued under the provisions of the International Convention for the Prevention of Pollution from Ships, 1973, as modified by the Protocol of 1978 relating. thereto, and as amended, (hereinafter referred to as "the Convention")under the authority of the Government of India.By : Principal Officer-Cum-Joint Dg(Tech), Mercantile Marine Department.Particulars of ship:| Name of Ship | Distinctive number or letters | Port of Registry | Gross Tonnage | Deadweight of Ship (metric tons)1 | IMO number |