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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Merchant shipping (Prevention of Pollution of the Sea by Oil) Rules, 1974.

(1)ship's oily bilgers, gutter ways or other arrangements provided to confine oil fuel leakage from tank sides and mountings, oil fuel pumps etc. shall be subjected to periodical inspection. Any accumulation of oil fuel in any of these shall be transferred to a bunker tank or a setting tank before risk of overflow to other ordinary bilges becomes imminent.