Section 17(2) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(2)The plan referred to in sub-rule (1) shall be based on the Guidelines developed by the Organization and written in a working language or languages understood by the master and officers and such plan shall consist at least of-(a)the procedure to be followed by the master or other persons having charge of the ship to report a Noxious Liquid Substances pollution incident, as required in article 8 and Protocol 1 of the Convention, based on the Guidelines developed by the Organization;(b)the list of authorities or persons to be contacted in the event of a noxious liquid substances pollution incident;(c)a detailed description of the action to be taken immediately by persons on board to reduce or control the discharge of noxious liquid substances following the incident; and(d)the procedures and point of contact on the ship for coordinating shipboard action with national and local authorities in combating the pollution.
