Section 3(5)(a) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(5)(a) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(a)such oil tanker is delivered on or before the 1st June, 1982, as defined in clause(33) of rule lA, of forty thousand tonnes dead weight or above, solely engaged in specific trades as referred to in sub-rule (5) of rule 2, and the conditions specified in sub-rule (6) of rule 2 are complied with; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(5)(a) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010