Section 18(1) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(1)The Central Government shall ensure the provision of reception facilities according to the needs of ships using its ports, terminals or repair ports as follows, namely:-(a)ports and terminals involved in ships cargo handling shall have adequate facilities for the reception of residues and mixtures containing such residues of noxious liquid substances resulting from compliance with these rules, without undue delay for the ships involved;(b)ship repair ports undertaking repairs to NLS tankers shall provide facilities adequate for the reception of residues and mixtures containing noxious liquid substances for ships calling at that port.
