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Union of India - Section

Section 4 in The Merchant Shipping (Prevention of Pollution by Garbage From Ships) Rules, 2009

4. Special requirements for disposal of garbage.

(1)Subject to the provision of sub-rule (2), the disposal of garbage is prohibited from fixed or floating platforms engaged in the exploration, exploitation and associated offshore processing of sea-bed mineral resources and from all other ships when alongside or within five hundred metres of such platforms.
(2)The disposal into the sea of food wastes have been passed through a comminuter or grinder may be permitted from fixed or floating platforms located more than twelve nautical miles from land and all other ships when alongside or within five hundred metres of such platforms:Provided that such comminuted or ground food wastes shall be capable of passing through a screen with openings not greater than twenty-five mm.