Section 2(2) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(2)In ships other than oil tankers fitted with cargo spaces which are constructed and used to carry oil in bulk, of an aggregate capacity of two hundred cubic metres or more, the provisions of rule 16, sub-rule (4) of rule 26 and rules 29, 30, 31, 32, 34 and 36 shall be applicable for the construction and operation of cargo spaces in such ships:Provided that where such aggregate capacity is less than one thousand cubic metres, the provisions of sub-rule (6) of rule 34 may apply instead of rules 29,31 and 32.
