Section 9(3) in The Merchant Shipping (Prevention of Pollution by Garbage From Ships) Rules, 2009
(3)Every ship of four hundred gross tonnage and above and every ship which is certified to carry fifteen persons or more engaged in voyage to port or offshore terminal under the jurisdiction of other State Parties and every fixed and floating platform engaged in exploration and exploitation of the sea-bed shall be provided with a Garbage Record Book, in Form-I.
