Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(b) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

(b)Discharge standards-
(i)where the provisions of this rule allow the discharge into the sea of residues of substances in Category X, Y or Z or of those provisionally assessed as such or ballast water, tank washings or other mixtures containing such substances, the following discharge standards shall apply, namely:-
(A)the ship is proceeding en route at a speed of at least seven knots in the case of self-propelled ships or at least four knots in the case of ships which are not self-propelled;
(B)the discharge is made below the waterline through the underwater discharge outlet not exceeding the maximum rate for which the underwater discharge outlet is designed; and
(C)the discharge is made at a distance of not less than twelve nautical miles from the nearest land in a depth of water of not less than twenty-five inetres;
(ii)for ships constructed before lsl January, 2007, the discharge into the sea of residues of substances in Category Z or of those provisionally assessed as such or ballast water, tank washings or other mixtures containing such substances below the waterline is not mandatory;
(iii)the Central Government may waive the requirements of item (C) of sub-clause (i) of clause (b) above, for substances in Category Z, regarding the distance of not less than twelve nautical miles from the nearest land for ships solely engaged in voyages within waters subject to the sovereignty or jurisdiction of the State the flag, of which, the ship is entitled to fly and the Central Government may also waive the same requirements regarding the discharge distance of not less than twelve nautical miles from the nearest land for a particular ship entitled to fly the flag of their State, when engaged in voyages within waters subject to the sovereignty or jurisdiction of one adjacent State after the establishment of an agreement, in writing, of a waiver between the two coastal States involved provided that no third party will be affected: