Section 1A(38) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(38)"oil tanker delivered on or after the 1st January, 2010" means an oil tanker-(a)for which the building contract is placed on or after the 1st January, 2007; or(b)in the absence of a building contract, the keel of which is laid or which is at a similar stage of construction on or after the 1st July, 2007; or(c)the delivery of which is on or after the 1st January, 2010; or(d)which has undergone a major conversion -(i)for which the contract is placed on or after the 1st January, 2007; or(ii)in the absence of a contract, the construction work of which is begun on or after the 1st July, 2007; or(iii)which is completed on or after the 1st January, 2010.
