Section 8(1) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(1)Ships carrying noxious liquid substances in bulk shall be subject to the surveys specified below, namely:-(a)an initial survey shall be conducted before the ship is put in service or before the Certificate required under rule 9 is issued for the first time and such survey shall include a complete survey of its structure, equipment, systems, fittings, arrangements and material so as to ensure that they fully comply with the requirements of these rules;(b)a renewal survey shall be conducted at an interval not exceeding five years except where the provisions of sub-rules (2), (5), (6) or (7) of rule 10 are applicable and the renewal survey shall be such as to ensure that the structure, equipment, systems, fittings, arrangements and materials fully comply with the requirements of these rules.(c)an intermediate survey within three months before or after the second anniversary date or within three months before or after the third anniversary date of the Certificate which shall take the place of one of the annual surveys specified in clause (d) and the intermediate survey shall be such as to ensure that the equipment and the associated pump and piping systems fully comply with the requirements of these rules and are in good working order:Provided that such intermediate survey shall be endorsed on the Certificate issued under rule 9.(d)an annual survey shall be conducted within three months before or after each anniversary date of the Certificate, including a general inspection of the structure, equipment, fittings, arrangements and materials referred to in clause (a) to ensure that they have been maintained in accordance with the provisions of sub-rule (6) and that they remain satisfactory for this service for which the ship is intended:Provided that such annual surveys shall be endorsed on the Certificate issued under rule 9.(e)an additional survey, either general or partial, according to the circumstances, shall be made after a repair resulting from investigations prescribed in sub-rule (8) or whenever important repairs or renewals are made and such survey shall be such as to ensure that necessary repairs or renewals have been effectively made, that the material and workmanship of such repairs or renewals are in all respects satisfactory and that the ship complies in all respects with the requirements of these rules.
