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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(c) in The Merchant shipping (Prevention of Pollution of the Sea by Oil) Rules, 1974.

(c)The ship shall be securely moored before commencement of the operations so as to avoid any undue strain in the pipe connections between the ship and shore or, as the case may be, between the ship and the barge or barges. Strict attention shall be paid to the requirement of this clause where there is a considerable rise and shall of tide;