Section 13(a) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(a)Discharge provisions-(i)the discharge into the sea of residues of substances assigned to Category X, Y or Z or of those provisionally assessed as such or ballast water tank washings or other mixtures containing such substances shall be prohibited unless such discharges are made in full compliance with the applicable operational requirements contained in these rules;(ii)before any pre-wash or discharge procedure is carried out in accordance with this rule, the relevant tank shall be emptied to the maximum extent in accordance with the procedures specified in the Manual;(iii)The carriage of substances which have not been categorised, provisionally assessed or evaluated as referred to in rule 6 or of ballast water, tank washings or other mixtures containing such residues shall be prohibited along with any consequential discharge of such substances into the sea;
