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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(4) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(4)Every oil tanker delivered after 1st June, 1982, as defined in sub-rule (34) of rule lA, required to be provided with segregated ballast tanks, or fitted with a crude oil washing system, shall comply with, the following requirements, namely:-
(a)it shall be equipped with oil piping so designed and installed that oil retention in the lines is minimized; and
(b)means sh.all be provided to drain all cargo pumps and all oil lines at the completion of cargo discharge, where necessary by connection to a stripping device and the line and pump draining shall be capable of being discharged both ashore and to a cargo tank or a slop tank:
Provided that for discharge ashore, a special small diameter line shall be provided and shall be connected outboard of the ship's manifold valves.