Section 25(5) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(5)The Central Government may credit as reducing oil outflow in case of bottom damage, an installed cargo transfer system having an emergency high suction in each cargo oil tank, capable of transferring from a breached tank or tanks to segregated ballast tanks or to available cargo tankage if it can be assured that such tanks will have sufficient ullage:Provided that the credit for such a system would be governed by ability to transfer in two hours of operation oil equal to one half of the largest of the breached tanks involved and by availability of equipment receiving capacity in ballast or cargo tanks:Provided further that such credit shall be confined to permitting calculation of Os according to formula (III):Provided also that the pipes for such suctions shall be installed at least at a height not less than the vertical extent of the bottom damage Vs:Provided also that the Central Government shall supply the Organization with the information concerning the arrangements accepted by 'it, for circulation to other State Parties.
