Section 31(2) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(2)Any such system referred to in sub-rule (1) shall be fitted with a recording device to provide, unless otherwise required by the Convention, a continuous record of the discharge of oil in litres per nautical miles and the total quantity of oil' discharged or, in lieu of the-total quantity of oil discharged, the oil content and rate of discharge of the effluent and the record shall be identifiable as to the time and date and be kept for at least three years.
