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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(5)(b) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(b)such tanker is engaged exclusively in one or more of the following categories of voyages, namely:-
(i)voyages within special areas; or
(A)trades between ports or terminals of a State Party to the Convention; or
(B)restricted voyages as determined by the Central Government, and of seventy-two hours or less in duration;
(iii)all oily mixtures are retained on board for subsequent discharge to reception facilities;
(iv)for voyages specified in sub-clause (ii) of clause (b) of sub-rule (5), the Central Government has determined that adequate reception facilities are available to receive such oily mixtures in those oil loading ports or terminals such tanker calls at;
(v)the International Oil Pollution Prevention Certificate, when required, is endorsed to the effect that the ship is exclusively engaged in one or more of the categories of voyages specified in sub-clause (i) of clause (b), and item (8) of sub-clause (ii) of clause (b), of sub-rule (5);
(vi)the quantity, time and port of discharge are recorded in the Oil Record Book.
(ii)voyages within fifty nautical miles from the nearest land outside such special areas, where such tanker is engaged in-