Section 12(4) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(4)For a ship other than a chemical tanker constructed before 1st January, 2007 which cannot meet the requirements for the pumping and piping arrangements for substances in Category Z referred to in sub-rules (1) and (2) above, no quantity requirement shall apply and compliance is deemed to be reached if the tank is emptied to the most practicable extent.
