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[Cites 0, Cited by 0] [Section 30(6)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(6)(a) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(a)Segregated ballast and clean ballast may be discharged below the waterline-
(i)in ports or at offshore terminals;
(ii)at sea by gravity; or
(iii)at sea by pumps if the ballast water exchange is performed under the provisions of regulation D-l.l of the International Convention for the-Control and Management of Ship's Ballast Water and Sediments: