Section 28(6) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(6)For oil tankers of twenty thousand tonnes deadweight and above delivered on or after 6th July 1996, as defined in sub-rule (36) of rule lA, the damage assumptions prescribed in clause (b) of sub-rule (2) shall be supplemented by the following assumed bottom raking damage.-(a)longitudinal extent.-·(i)ships of 75,000 tonnes deadweight and above:
