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Union of India - Section

Section 12 in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

12. Pumping, piping, unloading arrangements and slop tanks.

(1)Every ship constructed before 1st July, 1986 shall be provided with a pumping and piping arrangement to ensure that each tank certified for the carriage of substances in Category X or Y does not retain a quantity of residue in excess of three hundred litres in the tank and its associated piping and that each tank certified for the carriage of substances in Category Z does not retain a quantity of residue in excess of nine hundred litres in the tank and its associated piping and for this purpose, a performance test shall be carried out in accordance with the procedure specified in Schedule-III.
(2)Every ship constructed on or after 1st July, 1986 but before 1st January, 2007 shall be provided with a pumping and piping arrangement to ensure that each tank certified for the carriage of substances in Category X or Y does not retain a quantity of residue in excess of one hundred litres in the tank and its associated piping and that each tank certified for the carriage of substances in Category Z does not retain a quantity of residue in excess of three hundred litres in the tank and its associated piping and for this purpose, a performance test shall be carried out in accordance with the procedure specified in Schedule-III.
(3)Every ship constructed on or after 1st January, 2007 shall be provided with a pumping and piping arrangement to ensure that each tank certified for the carriage of substances in Category X, Y or Z does not retain a quantity of residue in excess of seventy-five litres in the tank and its associated piping and for this purpose, a performance test shall be carried but in accordance with the procedure specified in Schedule-III.
(4)For a ship other than a chemical tanker constructed before 1st January, 2007 which cannot meet the requirements for the pumping and piping arrangements for substances in Category Z referred to in sub-rules (1) and (2) above, no quantity requirement shall apply and compliance is deemed to be reached if the tank is emptied to the most practicable extent.
(5)Pumping performance tests referred to in sub-rules (1), (2) and (3) shall be approved by the Central Government and such pumping performance tests shall use water as the test medium.
(6)Ships certified to carry substances of Category X, Y or Z shall have an underwater discharge outlet or outlets.
(7)For ships constructed before 1st January, 2007 and certified to carry substances in Category Z, an underwater discharge outlet as required under sub-rule (6) is not mandatory.
(8)The underwater discharge outlet or outlets shall be located within the cargo area in the vicinity of the turn of the bilge and shall be so arranged as to avoid the re-intake of residue/water mixtures by the ship's seawater intakes.
(9)The underwater discharge outlet arrangement shall be such that the residue/water mixture discharged into the sea shall not pass through the ship's boundary layer and for this purpose, when the discharge is made normal to the ship's shell plating, the minimum diameter of the discharge outlet shall be governed by the following equation:
d =| Qd5Ld|
whered = minimum diameter of the discharge outlet (m)Ld = distance from the forward perpendicular to the discharge outlet (m)Qd = the maximum rate selected at which the ship may discharge a residue/water mixture through the outlet (m3/h).
(10)When the discharge is directed at an angle to the ship's shell plating, the above relationship shill be modified by substituting for Qd the component of Qd which is normal to the ship's shell plating.
(11)Although these rules do not require the fitting of dedicated slop tanks, slop tanks may be needed for certain washing procedures and cargo tanks may be used as slop tanks.