Section 2(5) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(5)Subject to the provisions of sub-rule (6), the provisions of sub-rules (6) and (8) of rule 18 shall not apply to oil tanker delivered on or before the 1st June, 1982, as defined in clause (33) of rule lA, which is solely engaged in specific trades between-(a)ports or terminals within India;(b)ports or terminals of State Parties to the Convention where-(i)the voyage is entirely within a special area;(ii)the voyage is entirely within other limits designated by the Organisation.
