Section 30(7) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(7)Every oil tanker of on hundred and fifty gross tonnage and above delivered on or after 1st January, 2010, as defined in sub-rule (38) of rule lA, which has installed a sea chest that is permanently connected to the cargo pipeline system, shall be equipped with, both a sea chest valve and an inboard isolation valve and in addition to these valves, the sea chest shall be capable of isolation from the cargo piping system whilst the tanker is loading, transporting, or discharging cargo by use of a positive means that, is to the satisfaction of the Central Government:Explanation. - 'Positive means' is a facility that is installed in the pipeline system in order to prevent, under all circumstances, the section of pipeline between the sea chest valve and,the inboard valve and the inboard valve being filled with cargo.Part - B Equipment
