Section 13(C) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(C)where the Central Government is satisfied that it is impracticable to measure the concentration of the substance in the effluent without causing undue delay to the ship, then it may accept an alternative procedure as being equivalent to obtain the required concentration in item (A) of sub-clause (i) of clause (f) provided that-(I)the tank is pre-washed in accordance with a procedure approved by the Central Government in compliance with Schedule-IV; and(II)appropriate entries shall be made in the Cargo Record Book and endorsed by the surveyor or the authorised person referred to in sub-rule (1) of rule 16;
