Section 12(2) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(2)Every ship constructed on or after 1st July, 1986 but before 1st January, 2007 shall be provided with a pumping and piping arrangement to ensure that each tank certified for the carriage of substances in Category X or Y does not retain a quantity of residue in excess of one hundred litres in the tank and its associated piping and that each tank certified for the carriage of substances in Category Z does not retain a quantity of residue in excess of three hundred litres in the tank and its associated piping and for this purpose, a performance test shall be carried out in accordance with the procedure specified in Schedule-III.
