Section 4(q) in The Offshore Areas Mineral (Development And Regulation) Act, 2002
(q)“pollution of offshore environment” means the introduction by any person, directly or indirectly, of substances or energy into the offshore environment which results, or is likely to result, in deleterious effect on living resources and marine life, hazards to human health, hindrance to marine activities, including fishing and other legitimate uses of the offshore areas and impairment of quality of sea water for use and reduction of amenities;
