Section 6 in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
6. Categorization and listing of Noxious Liquid Substances and other substances.
(1)For the purpose of these rules, noxious liquid substances shall be divided into four categories as follows, namely;-(a)Category X: Category X is the category of noxious liquid substances which, if discharged into the sea from tank cleaning or de-ballasting operations, are deemed to present a major hazard to either marine resources or human health and justify its prohibition from discharge into the marine environment:(b)Category Y: Category Y is the category of noxious liquid substances which, if discharged into the sea from tank cleaning or de-ballasting operations, are deemed to present a hazard to either marine resources or human health or cause harm to amenities or other legitimate uses of the sea and justify a limitation on the quality and quantity of its discharge into the marine environment;(c)Category Z: Category Z is the category of noxious liquid substances which, if discharged into the sea from tank cleaning or de-ballasting operations, are deemed to present a minor hazard to either marine resources or human health and justify less stringent restrictions on the quality and quantity of its discharge into the marine environment;(d)Other Substances: Other substances include substances indicated as os (Other Substances) in the pollution category column of chapter 18 of the International Bulk Chemical Code which have been evaluated and found to fall outside Category X, Y or Z because, at present, they are considered to present no harm to marine resources, human health, amenities or other legitimate uses of the sea when discharged into the sea from tank cleaning of de-ballasting operations and the discharge of bilge or ballast water or other residues or mixtures containing only substances referred to as 'Other Substances' shall not be subject to any requirements of these rules.(2)Guidelines for use in the categorization of noxious liquid substances are given in Schedule-I.(3)Where it is proposed to carry a liquid substance in bulk which has not been categorized under sub-rule (1), the Central Government, in co-operation with the Governments of other State Parties involved in such proposed operation, shall establish and agree on a provisional assessment for the proposed operation on the basis of the Guidelines as per Schedule-I and no such substance shall be carried until full agreement has been reached amongst all the Governments involved:Provided that the Central Government shall as soon as may be but not later than thirty days after such agreement has been reached, notify the Organization and provide details of the substance and the provisional assessment for annual circulation to all State Parties for their information.
