Section 18(3) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(3)The Central Government, collectively with the State Party or Parties, the coastlines of which border on any given special area, shall agree and establish a date, by which time, the requirement of sub-rule (1) shall be fulfilled and from which date the requirements of rule 13 in respect of such special area shall take effect, and notify the Organization of the date so established, at least six months in advance of that date, for enabling the Organization to promptly notify all State Parties of that date.
