Section 35 in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
35. Crude oil washing operations.
(1)Every oil tanker operating with crude oil washing system shall be provided with an Operations and equipment Manual describing the system and equipment in detail and specifying that operational procedures as per the Convention.(2)This Manual shall be approved by the Central Government and shall contain all the information and if any alteration is made affecting the crude oil washing system, the Operations and equipment Manual shall be revised accordingly and such revision shall be approved by the Central Government:(3)With respect to the ballasting of cargo tanks, sufficient cargo tanks shall be crude oil washed prior to each ballast voyage so that, taking into account the tanker's trading pattern and expected weather conditions, ballast water shall be put only into cargo tanks which have been crude oil washed.(4)Unless an oil tanker carries crude oil which is not suitable for crude oil washing, the oil tanker shall operate the crude oil washing system in accordance with the Operation and equipment Manual.
