Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(4)(b) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(b)means sh.all be provided to drain all cargo pumps and all oil lines at the completion of cargo discharge, where necessary by connection to a stripping device and the line and pump draining shall be capable of being discharged both ashore and to a cargo tank or a slop tank: