Section 12 in The Merchant shipping (Prevention of Pollution of the Sea by Oil) Rules, 1974.
12. Oil records in respect of ships other than tankers.
(1)The master of every Indian ship other than a tanker to which these rules apply shall keep on board the ship a record, in the form of a book, of the following matters, namely :-(a)any occasion on which oil or a mixture containing oil is discharged from the ship for the purpose of securing the safety of any vessel, or of preventing damage to any vessel or cargo or of saving life;(b)any occasion on which oil or a mixture containing oil is found to be escaping, or to have escaped, from the ship in consequence of damage to the ship, or by reason of leakage;(c)any of the following operations carried out on board or in connection with the ship, namely :(i)any ballasting of, and discharge of ballast from; oil tanks being bunker fuel tanks;(ii)any clearing of, and discharge of washing water from oil tanks being bunker fuel tanks;(iii)any separation of oil from water, or from other substances in any mixture containing oil; and(iv)any disposal of soil residues from, oil tanks being bunker fuel tanks or from other sources.(2)In respect of every occasion specified in clauses (a) and (b) of sub-rule (1), entries shall be made in the record book in the form and containing the particulars set out in the Second Schedule.(3)In respect of every operation specified in clause (c) of Sub rule (1), entries shall be made in the record book in the form and containing the particulars set out in the Fourth Schedule.
