Section 33 in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
33. Crude oil washing requirements.
(1)Every crude oil tanker of twenty thousand tonnes deadweight and above delivered after 1st June, 1982, as defined in sub-rule (34) of rule lA, shall be fitted with a cargo tank cleaning system using crude oil washing.(2)The crude oil washing installation and associated equipment and arrangements (including qualification of personnel) shall comply with the requirements specified by the Central Government on the basis of the specifications for Design, Operation and Control of Crude Oil Washing Systems adopted by the Organisation:Provided that when a ship is not required to be so equipped under sub-rule (l) but is equipped with crude oil washing shall-comply with the safety aspects of the above mentioned specifications adopted by the Organisation:(3)Every crude oil washing system required to be provided in accordance with sub-rule (7) of rule 18 shall comply with the requirements of this rule.(4)An inert gas system shall be provided in every cargo tank and slop tank in accordance with the provisions of the International Convention on Safety of Life at Sea, 1974 as amended.Part - C Control of Operational Discharges of Oil
