Section 34(6) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(6)The requirements of rules 29, 30 and 31 shall not apply to oil tankers of less than one hundred and fifty gross tonnage, for which the control of discharge of oil under this rule shall be effected by the retention of oil on board with subsequent discharge of all contaminated washings to reception facilities and the total quantity of oil and water used for washing and returned to a storage tank shall be discharged to reception facilities unless adequate arrangements are made to ensure that any effluent which is allowed to be discharged into the sea is effectively monitored to ensure that the provisions of this rule are complied with.
