Section 2(4) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(4)The provisions of rules 29, 31, and 32 shall not apply to oil tankers carrying asphalt or other products which are subject to the provisions of these rules and which, through their physical properties, inhibit effective product/water separation and monitoring and for which the control of discharge under rule 34 shall be effected by the retention of residues on board-with the discharge of all contaminated washings to reception facilities.
