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[Cites 0, Cited by 0] [Section 1A(1)] [Section 1A] [Entire Act]

Union of India - Subsection

Section 1A(1)(d) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

(d)"ballast water" includes,-
(i)"clean ballast" which means ballast water carried in a tank which, since it was last used to carry a cargo containing a substance in Category X, Y or Z, referred to in ruse 6, has been thoroughly cleaned and the residues resulting therefrom have been discharged and the tank emptied in accordance with the provisions of these rules;
(ii)"segregated ballast" means ballast water introduced into a tank permanently allocated to the carriage of ballast or cargoes other than oil or noxious liquid substances and which is completely separated from the cargo and oil fuel system;