Section 356C(4) in The Merchant Shipping (Amendment) Act, 2003
(4)A valid international pollution prevention certificate issued in respect of an oil tanker or a ship, other than an Indian ship, by the Government of the country to which the ship belongs shall, subject to such rules as the Central Government may make in this behalf, have the same effect in India as the corresponding certificate issued in respect of an Indian ship has under this Part. Issue of certificates for foreign ships in India and Indian ships in foreign countries.
