Section 4 in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
4. Exceptions.
- The provisions of rules 15 and 34 shall not apply to the discharge into the sea-(a)of oil or oily mixtures necessary for the purpose of securing the safety of a ship or saving life at sea; or(b)of oil or oily mixtures resulting from damage to a ship or its equipment:Provided that all reasonable precautions have been after the occurrence of the damage or discovery of the discharge for the purpose of preventing or minimizing the discharge:Provided further that if the owner or the master acted either with intent to cause damage, or recklessly and with knowledge that damage would probably result; or(c)of substances containing oil, approved by the Central Government, when being used for the purpose of-combating specific pollution incidents in order to minimize the damage from pollution:Provided that any such discharge shall be subject to the approval' of any Government in whose jurisdiction it is contemplated such 'discharge shall occur.
