Section 6(4) in The Merchant Shipping (Prevention of Pollution by Harmful Substances Carried by Sea in Packaged Form) Rules, 2010
(4)When the ship carries a special list or manifest or a detailed stowage plan required for the carriage of dangerous goods in accordance with the provisions of the Merchant Shipping (Carriage of Cargo) Rules, 1995, the documents required for carriage of dangerous goods under those rules may be combined with the documents required for carriage of harmful substances under rules:Provided that where documents are so combined, a clear distinction shall be made between dangerous goods and harmful substances.
