Section 9 in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010
9. Sewage system.
- Every ship specified in rule 3 which is under obligation to comply with the provisions of these rules shall be equipped with one of the following sewage systems, namely :-(a)a sewage treatment plant, of the type approved by the Central Government, after taking into consideration the standards and test methods developed by the International Maritime Organisation; or(b)a sewage commuting and disinfecting system, approved by the Central Government:Provided that such system shall be fitted with such facilities for temporary storage of sewage when the ship is less than three nautical miles from the nearest land; or(c)a holding tank of such capacity as may be specified by the Central Government, for the retention of all sewage, having regard to the operation of the ship, the number of persons on board and other relevant factors:Provided that such holding tank shall be constructed in such manner as may be specified by the Central Government and shall have means to indicate visually the amount of its contents.
