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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(4) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(4)On any failure of the system, the discharge shall be stopped and the failure noted in the Oil Record Book or manually operated alternative system shall be provided and may be used in the event of such a failure, but the defective unit shall be made operable as soon as possible and if a tanker with a defective unit is within India or the territorial waters thereof, the Central Government may allow the tanker to undertake one ballast voyage before proceeding to a repair port.