Section 28(5) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(5)The master of every oil tanker and the person in charge of a non-self-propelled oil tanker which are covered under this rule shall be supplied in an approved form with-(a)information relating to loading and distribution of cargo necessary to ensure compliance with the provisions of this rule; and(b)data on the ability of the ship to comply with damage stability criteria as determined by this rule, including the effect of relaxations that may have been allowed under clause (c) of sub-rule (I).
