Section 27(3) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(3)Simple supplementary operational procedures for liquid transfer operations referred to in sub-rule (2) shall mean written procedures made available to the master which-(a)are approved by the Central Government;(b)indicate those cargo and ballast tanks, which may, under any specific condition of liquid transfer and possible range of cargo densities, be slack and still allow the stability criteria to be met and the slack tanks may vary during the liquid transfer operations and be of any combination provided they satisfy the criteria;(c)will be readily understandable to the officer-in-charge of liquid transfer operation;(d)provide for planned sequences of cargo/ballast transfer operations;(e)allow comparisons of attained and required stability using stability performance criteria in graphical or tabular form;(f)requires no extensive mathematical calculations by the officer-in-charge;(g)provide for corrective actions to be taken by the officer-in-charge in case of departure from recommended values and in case of emergency situation; and(h)are prominently displayed in the approved trim and stability booklet and at the cargo/ballast transfer control station and in any computer software by which stability calculations are performed.
