Section 2 in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
2. Obligations of ships to prevent pollution of sea by oil.
(1)Every ship, unless expressly provided otherwise, shall be under an obligation to comply with the provisions of these rules relating to prevention of pollution of sea by oil from ships.(2)In ships other than oil tankers fitted with cargo spaces which are constructed and used to carry oil in bulk, of an aggregate capacity of two hundred cubic metres or more, the provisions of rule 16, sub-rule (4) of rule 26 and rules 29, 30, 31, 32, 34 and 36 shall be applicable for the construction and operation of cargo spaces in such ships:Provided that where such aggregate capacity is less than one thousand cubic metres, the provisions of sub-rule (6) of rule 34 may apply instead of rules 29,31 and 32.(3)Where noxious liquid substances are carried in bulk in a cargo space of an oil tanker, the provisions of the Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2009 shall also apply.(4)The provisions of rules 29, 31, and 32 shall not apply to oil tankers carrying asphalt or other products which are subject to the provisions of these rules and which, through their physical properties, inhibit effective product/water separation and monitoring and for which the control of discharge under rule 34 shall be effected by the retention of residues on board-with the discharge of all contaminated washings to reception facilities.(5)Subject to the provisions of sub-rule (6), the provisions of sub-rules (6) and (8) of rule 18 shall not apply to oil tanker delivered on or before the 1st June, 1982, as defined in clause (33) of rule lA, which is solely engaged in specific trades between-(a)ports or terminals within India;(b)ports or terminals of State Parties to the Convention where-(i)the voyage is entirely within a special area;(ii)the voyage is entirely within other limits designated by the Organisation.(6)The provisions of sub-rule (5) shall apply only when the ports or terminals where cargo is loaded on such voyages are provided with reception facilities adequate for the reception and treatment of all the ballast and tank washing water from oil tankers using them and 'all of the following conditions are complied with-(a)subject to the exceptions provided for in rule 4, all ballast water, including the clean ballast water, and tank washing residues are retained on board and transmitted to the' reception facilities and appropriate entry in the Oil Record Book Part II referred to in rule 36 is endorsed by the competent Port Sate Authority;(b)an agreement has been entered between the Central Government and the Government of the Port States referred to in clause (a) and (b) of sub-rule (5) concerning the use of an oil tanker delivered on or before the 1st June, 1982, as defined in clause (33) of rule lA, for a specific trade;(c)the adequacy of the reception facilities in accordance with the relevant provisions of these rules at such ports and terminals, for the purposes of these rules, is approved by the Governments of the State Parties to the Convention within which such ports or terminal are situated; and(d)the International Oil Pollution Prevention' Certificate is endorsed to the effect that the oil tanker is solely engaged in such specific trade.
