Section 29(1) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(1)Subject to provisions of sub-rule (4) of rule 3, oil tankers of hundred and fifty gross tonnage and above shall be provided with slop tank arrangements in accordance with the requirements of clauses (a) to (c) of sub,rule (2) and in oil tankers delivered on or before 31st December, 1979, as defined in sub-rule (46) of rule lA, any cargo tank may be designated as a slop tank.
