Section 3(3) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(3)The Central Government allowing exemption under sub-rule (1) shall, as soon as possible, but not later than ninety days thereafter, communicate to the Organization particulars of such exemption and the reasons therefor, which in tum, shall be circulated by the Organization to the State Parties to the Convention for their information and appropriate action, if any.
