Section 1A(36) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(36)"oil tanker delivered on or after the 6th July, 1996" means an oil tanker.-(a)for which the building contract is placed on of after 6th July, 1993; or(b)in the absence of a building contract, the keel of which is laid or which similar stage of construction on or after the 6th January, 1994; or(c)the delivery of which is on or after the 6th July, 1996; or(d)which has undergone a major conversion.-(i)for which the contract is placed on or after the 6th July, 1993; or(ii)in the absence of a contract, the construction work of which is begun on or after the 6th January, 1994; or(iii)which is completed on or after the 6th July, 1996.
