Section 38(3) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(3)The capacity for the reception facilities shall be as follows, namely:-(a)crude oil loading terminals shall have sufficient reception facilities to receive oil and oily mixtures which cannot be discharged in accordance with the provision of sub-rule (1) of rule 34 from all oil tankers on voyages as described in clause (a) of sub-rule (2);(b)loading ports and terminals referred to in clause (b) of sub-rule (2) shall have sufficient reception facilities to receive oil and oily mixtures which cannot be discharged in accordance with the provisions of sub-rule (1) of rule 34 from oil tankers which load oil other than crude oil in bulk;(c)all ports having ship repair yards or tank cleaning facilities shall fiVe sufficient reception facilities to receive all residues and oily mixtures which remain on board for disposal from ships prior to entering such yards or facilities;(d)all facilities provided in ports and terminals under clause (d) of sub-rule (2) shall be sufficient to receive all residues retained according to rule 12 from all ships that may reasonably be expected to call at such ports and terminals;(e)all facilities provided in ports and terminals under these rules shall be sufficient to receive oily bilge waters and other residues which cannot be discharged in accordance with rule 15;(f)the facilities provided in loading ports for bulk cargoes shall take into account the special problems of combination carriers as appropriate.
