Section 4(4) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(4)For a ship whose constructional and operational features are such that ballasting of cargo tanks is not required and cargo tank washing is only required for repair or dry-docking, the Central Government may allow exemption from the provisions of rule 12, provided that all of the following condition are complied with, namely:-(a)the design, construction and equipment of the ship are approved by the Central Government, having regard to the service for which it is intended;(b)any effluent from tank washings which may be carried out before a repair or dry-docking is discharged to a reception facility, the adequacy of which is ascertained by the Central Government;(c)the certificate required under these rule indicates-(i)that each cargo tank is certified for the carriage of a restricted number of substances which are comparable and can be carried alternately in the same tank without intermediate cleaning; and(ii)the particulars of the exemption;(d)the ship carries a Manual approved by the Central Government; and(e)in the case of ships engaged in voyages to ports or terminals under the jurisdiction of other States Parties, the Central Government communicates to the Organization, for circulation to the State Parties, particulars of the exemption, for their information and appropriate action, if any.
