Section 12(3) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(3)In ships delivered after 31st December, 1979, as defined in clause (45) of rule lA, tanks for oil residues shall be so designed and constructed as to facilitate their cleaning and the discharge of residues to reception facilities:Provided that ships delivered on or before 31st December, 1979, as defined in clause (46) of rule lA, shall also comply with this requirement as far as reasonable and practicable.
