Section 12(1) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(1)Every ship constructed before 1st July, 1986 shall be provided with a pumping and piping arrangement to ensure that each tank certified for the carriage of substances in Category X or Y does not retain a quantity of residue in excess of three hundred litres in the tank and its associated piping and that each tank certified for the carriage of substances in Category Z does not retain a quantity of residue in excess of nine hundred litres in the tank and its associated piping and for this purpose, a performance test shall be carried out in accordance with the procedure specified in Schedule-III.
