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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(1)For the purpose of calculating hypothetical oil outflow from oil tankers in accordance with rules 25 and 26, three dimensions of the extent of damage of a parallelepiped on the side and bottom of the ship are assumed as given below and in the case of bottom damages, two conditions are set forth to be applied individually to the stated portions of the oil tanker:
(a)Side damage:
(i) Longitudinal extent (Ic) : 1/3L2/3or 14.5m, whichever is less
(ii) Transverse extent (Tc) (inboard from the ship'sside at right is less angles to the centerline at the levelcorresponding to the assigned summer freeboard): B/5 or 11.5 m, whichever is less
(iii) Vertical extent (Vc): From the baseline upwards without limit
(b)Bottom damage -
  For 0.3 L from the forward perpendicular of the ship Any other part of the ship
(i) Longitudinal extent (ls): L/10 L/10 or 5m whichever is less
(ii) Transverse extent (ts) B/6 or 10 m, whichever is less than not less than 5m 5m
(iii) Vertical extent from the baseline (vs): B/15 or 6 m, whichever is less