Section 32(1) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(1)Subject to the provisions of sub-rule (4) and (5) of rule 3, oil tankers of one hundred and fifty gross tonnage and above shall be provided with effective oil/water interface detectors of a design, approved by the Central Government, in accordance with the provisions of the Convention, for the rapid and accurate determination of the oil/water interface in slop tanks and in other tanks where the separation of oil and water is effected and from which it is intended to discharge the effluent directly into the sea.
