(1)The owner of a ship which is intended to be recycled within the territory of India shall-(i)give an advance intimation to the Maritime Rescue Co-ordination Centre and the Competent Authority about the date of arrival, in such manner as may be prescribed;(ii)clear all port dues, if any, upon arriving at the port and submit the documents as specified in the regulations; and(iii)keep the ship clear of cargo residues and shall minimise any remaining fuel oil and wastes on board.(2)The owner of a tanker which is intended to be recycled within the territory of India shall fulfil such conditions for safe-for-entry or safe-for-hotwork or both, as specified by the regulations.
