Section 6(3) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(3)Where it is proposed to carry a liquid substance in bulk which has not been categorized under sub-rule (1), the Central Government, in co-operation with the Governments of other State Parties involved in such proposed operation, shall establish and agree on a provisional assessment for the proposed operation on the basis of the Guidelines as per Schedule-I and no such substance shall be carried until full agreement has been reached amongst all the Governments involved:Provided that the Central Government shall as soon as may be but not later than thirty days after such agreement has been reached, notify the Organization and provide details of the substance and the provisional assessment for annual circulation to all State Parties for their information.
