Section 5 in The Merchant Shipping (Prevention of Pollution by Harmful Substances Carried by Sea in Packaged Form) Rules, 2010
5. Marking and labelling.
(1)Packages containing harmful substances shall be durably marked and labelled with correct technical name including its trade name, IMDG Code number and indicated that it is a marine pollutant.(2)For the purpose of durable marking and labelling, the durability of the materials used and of the surface of the package shall be taken into account.(3)The method of marking correct technical name and of affixing labels on packages containing harmful substances shall be such that information written on packages shall remain identifiable even after at least three months of immersion in the sea.(4)Packages containing small quantities of harmful substances which are exempted under the IMDG, Code shall also be exempted from marking and labelling under the provisions of sub-rules (1) to (3).
