Section 5(2) in The Merchant Shipping (Prevention of Pollution by Garbage From Ships) Rules, 2009
(2)Subject to the Rule 6, -(a)disposal into the sea of the following is prohibited, namely:(i)all plastics, including synthetic ropes, synthetic fishing nets, plastic garbage bags and incinerator ashes from plastic products containing toxic or heavy metal residues; and(ii)all other garbage, including paper products, rags, glass metal, bottles, crockery, dunnage, lining and packing materials;(b)except as provided in clause (c), disposal into the sea of food wastes shall be made as far as practicable from land, but no case, less than twelve nautical miles from the nearest land;(c)disposal into the Wider Caribbean Region of food wastes which have been passed through a comminuter or grinder shall be made as far as practicahle from land but in no case less than 3 nautical miles from the nearest land :Provided that such comminuted or ground food wastes shall be capable of passing through a screen with openings not greater than twenty-five mm
