Section 16(4) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(4)A tank which has carried a Category X substance shall be pre-washed in accordance with clause (f) of rule 13 and appropriate entries of these operations shall be made in the Cargo Record Book and endorsed by the surveyor or the person referred to in Sub-rule (1).
