Section 17 in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
17. Shipboard marine pollution emergency plan for noxious liquid substances.
(1)Every ship of one hundred and fifty gross tonnage and above certified to carry noxious liquid substances in bulk shall carryon board a shipboard marine pollution emergency plan for noxious liquid substances approved by the Central Government.(2)The plan referred to in sub-rule (1) shall be based on the Guidelines developed by the Organization and written in a working language or languages understood by the master and officers and such plan shall consist at least of-(a)the procedure to be followed by the master or other persons having charge of the ship to report a Noxious Liquid Substances pollution incident, as required in article 8 and Protocol 1 of the Convention, based on the Guidelines developed by the Organization;(b)the list of authorities or persons to be contacted in the event of a noxious liquid substances pollution incident;(c)a detailed description of the action to be taken immediately by persons on board to reduce or control the discharge of noxious liquid substances following the incident; and(d)the procedures and point of contact on the ship for coordinating shipboard action with national and local authorities in combating the pollution.(3)In the case of ships to which the provisions of the Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2009 also applies, such a plan may be combined with the shipboard oil pollution emergency plan required thereunder and in such case, the title of such a plan shall be "Shipboard marine pollution emergency plan".
