Section 11(1) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(1)The design, construction, equipment and operation of ships certified to carry noxious liquid substances in bulk identified in chapter 17 of the International Bulk Chemical Code, shall be in compliance with the following provisions to minimize the uncontrolled discharge into the sea of such substances, namely:-(a)the International Bulk Chemical Code when the chemical tanker is constructed on or after 1st July, 1986; or(b)the Bulk Chemical Code as referred to in paragraph 1.7.2 of that Code for-(i)ships for which the building contract is placed on or after 2nd November, 1973 but constructed before 1st July, 1986, and which are engaged on voyages to ports or terminals under the jurisdiction of other States Parties; and(ii)ships constructed on or after 1st July, 1983 but before 1st July, 1986, which are engaged solely on voyages between ports or terminals within the State the flag of which the ship is entitled to fly.(c)The Bulk Chemical Code as referred to in paragraph 1.7.3 of that Code for-(i)ships for which the building contract is placed before 2nd November, 1973 and which are engaged on voyages to ports or terminals under the jurisdiction of other States Parties; and,(ii)ships constructed before 1st July, 1983, which are solely engaged on, voyages between ports or terminals within the State the flag of which the ship is entitled to fly.
