Section 1 in The Merchant shipping (Prevention of Pollution of the Sea by Oil) Rules, 1974.
1. Short title commencement and application.
(1)These rules may be called the Merchant Shipping (Prevention of Pollution of the Sea by Oil) Rules, 1974.(2)They shall come into force on the 4th day of June 1974,(3)They shall apply to-(a)every Indian ship being-(i)a tanker of one hundred and fifty tons gross or more; and(ii)any other ship of five hundred tons gross or more, wherever it is; and(b)every ship other Than Indian ship being-(i)a tanker of one hundred and fifty tons gross or more; and(ii)Any other ship of five hundred tons gross or more while it is at a port or place in India, or within the prohibited zone adjoining the territories of India.
