Section 36 in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
36. Oil Record Book part II-Cargo/Ballast Operations.
(1)Every oil tanker of one hundred and fifty gross tonnage and above shall be provided with an Oil Record Book Part II (Cargo/Ballast Operations) which shall, whether as a part of the ship's official logbook or otherwise, be in the form specified in the Form-IV to these rules.(2)The Oil Record Book Part II shall be completed on each occasion, on a tank-to tank basis, if appropriate, whenever any of the following cargo/ballast operations takes place in the ship, namely :-(a)loading of oil cargo;(b)internal transfer of oil cargo during voyage;(c)unloading of oil cargo;(d)ballasting of cargo tanks and dedicated clean ballast tanks;(e)cleaning of cargo tanks including crude oil washing;(f)discharge of ballast except from segregated ballast tanks;(g)discharge of water from slop tanks;(h)closing of all applicable valves or similar devices after slop tank discharge operations;(i)closing of valves necessary for isolation of dedicated clean ballast tanks from cargo and stripping lines after slop tank discharge operations; and(j)disposal of residues.(3)For oil tankers referred to in sub-rule (6) of rule 34, the total quantity of oil and water used for washing and returned to storage tank shall be recorded in the Oil Record Book Part II.(4)In the event of such discharge of oil or oily mixture as is referred to in rule 4 or in the event of accidental or other exceptional discharge of oil not permitted by that rule, a statement shall be made in the Oil Record Book Part II of the circumstances of, and the reasons for, the discharge.(5)Each operation described in sub-rule (2) of rule 35 shall be fully recorded without delay in the Oil Record Book Part II so that all entries in the book, appropriate to that operation, are completed and the officer or officers in charge of the operations concerned shall sign each completed operation and the master of ship shall sign each completed page.(6)Any failure of the oil discharge monitoring and control system shall be noted in the Oil Record Book Part II.(7)The Oil Record Book shall be kept in such a place as to be readily available for inspection at all reasonable times and, except in the case of unmanned ships under tow, shall be kept on board the ship and it shall be preserved for a period of three year after the last entry has been made.(8)The surveyor or the authorised person may inspect the Oil Record Book on board whilst the ship is in a port or offshore terminal and may make a Copy of any entry in that book and may require the master of the ship to certify that the Copy is a true Copy of such an entry and such Copy shall be admissible in any judicial proceedings as evidence of the facts stated in the entry:Provided that the inspection of an Oil Record Book and the taking of a certified Copy by the surveyor or the authorised person under this rule shall be performed as expeditiously as possible without causing the ship to be unduly delayed.(9)For oil tankers should be one hundred and fifty gross tonnage operating in accordance with sub-rule (6) of rule 34, an appropriate Oil Record Book shall be developed by the Central Government.Chapter - V Prevention of Pollution Arising from an Oil Pollution Incident
