Section 2 in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
2. Obligation to prevent pollution of sea by noxious liquid substances.
(1)Unless otherwise expressly provided, all ships certified to carry Noxious Liquid Substances in Bulk shall be under obligation to prevent pollution of sea by noxious liquid substances and for that purpose comply with the provisions of these rules.(2)Where a cargo subject to the provisions of the Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2009 is carried in a cargo space of an NLS tanker, the requirements provided under the said Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules shall also apply.
