Section 16(8) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(8)If the unloading is not carried out in accordance with the pumping conditions for the tank approved by the Central Governments and based on Schedule-III, alternative measures may be taken to the satisfaction of the surveyor or the authorised person referred to in sub-rule (1) to remove the cargo residues from the ship to quantities specified in rule 12 as applicable and appropriate entries shall be made in the Cargo Record Book.
