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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(3)The system referred to in sub-rule (1) shall be brought into operation whenever there is a discharge of effluent into the sea and shall be such as to ensure that any discharge of oily mixture is, unless otherwise permitted by the Convention, automatically stopped when the instantaneous rate of discharge of oil exceeds thirty litres per nautical mile."