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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(3) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(3)The volume of anyone wing cargo oil tank of an oil tanker shall not exceed seventy five per cent. of the limits of the hypothetical oil outflow referred to in sub-rule (2) and the volume of anyone centre cargo oil tank shall not exceed 50,000 cubic metres:Provided that in segregated ballast oil tankers as defined in rule 18, the permitted volume of a wing cargo oil tank situated between two segregated ballast tanks, each exceeding tc in length may be increased to the maximum limit of hypothetical oil outflow if the width of the wing tanks exceeds tc.