Section 3(4) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(4)The Central Government may waive the requirements of rules 29, 31 and 32 for an oil tanker which is engaged exclusively on a voyage both of seventy two hours or less in duration and within fifty nautical miles from the nearest land:Provided that such oil tanker is engaged exclusively In trades between ports or terminals within a State Party to the Convention:Provided further that such waiver shall be subject to the condition that oil tanker shall retain on board an oily mixtures for subsequent discharge to reception facilities and the determination by the Central Government that facilities available to receive such oily mixtures are.
