Section 37(3) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(3)In, case of ships to which the provisions of rule 17 of the Merchant Shipping (Control of Pollution by Noxious liquid Substances in Bulk) Rules, 2009 also applies, the plan referred to in sub-rule (I) may be combined with the shipboard marine pollution emergency plan for noxious liquid substances required under the said rule 17 and the title of such a plan shall be "Shipboard marine pollution emergency plan".
