Section 38(1) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(1)The Central Government shall ensure the provision of reception facilities' at oil loading terminals, repair ports, and in other ports in which ships have oily residues to discharge, for the reception of such residues and oily mixtures as remain from oil tankers and other ships, which shall be adequate to meet the needs of the ships using them without causing undue delay to ships.
