Section 37(2) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(2)The plan referred to in sub, rule (1) shall be in accordance with the guidelines for, the development of shipboard oil pollution emergency plans adopted by the Organization and includes any document amending it which is considered by the Central Government to be relevant from time to time and the plan shall consist at least-(a)the procedure to be followed by the Master or other, persons having charge of the ship to report an oil pollution incident as required by the Convention;(b)the list of persons (including national and local authorities) to be contacted in the event of an oil pollution incident;(c)a detailed description of the action to be taken immediately by persons on board to reduce or control the discharge of oil following the incident; and(d)the procedures and point of contact on the ship for coordinating shipboard action with national and local authorities in combating the pollution.
