Section 39 in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
39. Special requirements for fixed or floating platform.
- Offshore installations, when engaged in the exploration, exploitation and associated offshore processing of sea bed mineral resources, shall comply with the requirements of these rules applicable to ships of four hundred gross tonnage and above other than oil tankers, notwithstanding that the installations are not proceeding on a voyage, except that -(a)they shall be equipped as far as practicable with the systems and tanks as required by rules 12 and 14;(b)they shall keep a record of all operations on oil or oily mixture discharges, in a form as approved by the Central Government .(c)unless the discharge is the one specified in rule 4, an offshore installation when so engaged shall not discharge into the sea any oil or oily mixture except when the oil content of the discharge without dilution does not exceed 15 parts per million.Explanation - For the purposes of this rule,-(a)"offshore installation" means any mobile or fixed drilling or production platform or any other platform used in connection with the exploration, exploitation or associated offshore processing of seabed mineral resources;(b)"oil or oily mixtures" means discharge associated with machinery space drainage and does not include production or displacement water discharge.
