Section 8 in The Merchant Shipping (Prevention of Pollution by Harmful Substances Carried by Sea in Packaged Form) Rules, 2010
8. Limitations as to quantity.
- Where, for sound scientific and technical reasons, carriage of harmful substances on board of a ship are either prohibited or limited in quantity, due consideration shall be given to the size, the construction and equipment of the ship, packaging and inherent nature of the substances, in limiting the quantity.
