Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2)(e) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(e)where the damage between adjacent transverse watertight bulkheads is envisaged as specified in clause (c) above, no main transverse bulkhead or a transverse bulkhead bounding side tanks or double bottom tanks shall be assumed damaged, unless-
(i)the spacing of the adjacent bulkheads is less than the longitudinal extent of assumed damage specified in clause (a); or
(ii)there is a step or recess in a transverse bulkhead of more than 3.05 m in length, located within the extent of penetration of assumed damage: