Section 38(2) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(2)Reception facilities referred to in sub-rule (1) shall be provided in-(a)all ports and terminals in which crude oil is loaded into oil tankers where such tankers have, immediately prior to arrival, completed a ballast voyage of not more than 72 hours or not more than 1200 nautical miles;(b)all ports and terminals in which oil other than crude oil in bulk is loaded at an average quantity of more than one thousand tonnes per day;(c)all ports having ship repair yards or tank cleaning facilities;(d)all ports and terminals which handle ships provided with the sludge tank as required by rule 12;(e)all ports in respect of oily bilge waters and other residues which cannot be discharged in accordance with rule 15; and,(f)all loading ports for bulk cargoes in respect of oil residues froIl1 combination carriers which cannot be discharged in accordance with rule 34.
