Section 16(5) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(5)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, it shall accept an alternative procedure referred to in sub-clause i(C) of clause (f) of rule 13 provided that the surveyor or the authorised person referred to in sub-rule (1) certifies in the Cargo Record Book that-(a)the tank, its pump and piping systems have been, emptied; and(b)the pre-wash has been carried out in accordance with the provisions of Schedule IV; and(c)the tank washing resulting from such pre-wash have been discharged to a reception facility, and the tank is empty.
