Section 1A(47) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(47)"ship delivered on or after the 1st August, 2010" means a ship.-(a)for which the building contract is placed on or after the 1st August, 2007; or(b)in the absence of a building contract, the keel of which are laid or which are at a similar stage of construction on or after the 1st February, 2008; or :(c)the delivery of which is on or after the 1st August, 2010; or(d)which have undergone a major conversion-(i)for which the contract is placed after-the 1st August; 2007; or(ii)in the absence of contract, the construction work of which is begun after the 1st February, 2008; or(iii)which is completed after the 1st August, 2010.
