Section 16(2) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(2)When a surveyor appointed or the person authorised by the Central Government has verified that an operation has been carried out in accordance with the requirements of the Manual, or has granted an exemption for a pre-wash, then, he shall make an appropriate entry in the Cargo Record Book.
