Section 3(2) in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010
(2)The Central Government shall ensure that existing ships, specified under clauses (c) and (d) of sub-rule (1), the keels of which are laid or which are at a similar stage of construction before 2nd October, 1983, shall be so equipped as to discharge sewage in accordance with the requirements of Rule 11 :Provided that provisions of rule 11 shall not apply to-(a)the discharge of sewage from a ship is necessary for the purpose of securing the safety of the ship and those on board, or for saving life at sea; or(b)the discharge of sewage results from damage to the ship or its equipment provided all reasonable precautions have been taken before and after the occurrence of such damage for the purpose of preventing or minimizing the discharge.
