Section 26(1) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(1)Subject to the provisions of sub-rule (7) below,-(a)every oil tanker of one hundred and fifty gross tonnage and above delivered after 31st December, 1979, as defined in sub-rule (45) of rule IA; and(b)every oil tanker of one hundred and fifty gross tonnage and above delivered on or before 31st December, 1979, as defined in sub-rule (46) of rule lA,which fall into either of the following categories, namely:-(i)a tanker, the delivery of which is after 1st January, 1977, or(ii)a tanker to which both the following conditions apply:(A)delivery is not later than 1st January, 1977; and(B)the building contract is placed after 1st January, 1974, or in cases where no building contract has previously been placed, the keel is laid or the tanker is at a similar stage of construction after 30th June, 1974, shall comply with the provisions of this rule.
