Section 12 in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
12. Tanks for oil residues or sludge.
(1)Every ship of four hundred gross tonnage and above shall be provided with a tank or tanks of adequate capacity, having regard to the type of machinery and length of voyage, to receive the oil residues or sludge, such as those resulting from' the purification of fuel and lubric acting oils and oil leakages in the machinery spaces, which cannot be dealt otherwise in accordance with the requirements of these rules.(2)Piping to and from sludge tanks shall have no direct connection overboard, other than the standard discharge connection referred to in rule 13.(3)In ships delivered after 31st December, 1979, as defined in clause (45) of rule lA, tanks for oil residues shall be so designed and constructed as to facilitate their cleaning and the discharge of residues to reception facilities:Provided that ships delivered on or before 31st December, 1979, as defined in clause (46) of rule lA, shall also comply with this requirement as far as reasonable and practicable.
