Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12A(11)] [Section 12A] [Entire Act]

Union of India - Subsection

Section 12A(11)(b) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(b)the following general assumption shall apply when calculating the mean oil outflow parameter, namely:-
(i)the ship shall be assumed loaded to the partial load line draught dp without trim or heel;
(ii)all oil fuel tanks shall be assumed loaded to 98% of their volumetric capacity;
(iii)the nominal density of the oil fuel (pn) shall generally be taken as 1,000 kg/m3 and if the density of the oil fuel is specifically restricted to a lesser value, the lesser value may be applied; and
(iv)for the purpose of these outflow calculations, the permeability of each oil fuel tank shall be taken as 0.99, unless proven otherwise;