Section 7(1)(b) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(b)an Indian Oil Pollution Prevention Certificate to-(i)an Indian oil tanker below one hundred and fifty gross tonnage and an Indian ship below four hundred gross tonnage; and(ii)an Indian oil tanker and tanker barge of one hundred and fifty gross tonnage and above and an Indian ship of four hundred' gross tonnage and above, operating within the coastal water.