Section 23(f) in The Merchant Shipping (Amendment) Act, 2002
(f)" pollution damage" means-(i) loss or damage caused outside the ship by contamination resulting from escape or discharge of oil from the ship, wherever such escape or discharge occurs, provided that compensation for impairment of the environment other than losses or profit from s ch impairment shall be limited to costs of reasonable measures of reinstatement actually undertaken or to be undertaken;(ii)the costs of preventive measures and further loss or damage caused by such measures;
