Section 16(7) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(7)An exemption referred to in sub-rule (6) may only be granted by the Central Government to a ship engaged in voyages to ports or terminals under the jurisdiction of other State Parties and when such an exemption has been granted, the appropriate entry made in the Cargo Record Book shall be endorsed by the surveyor or the authorised person referred to in sub-rule (1).
