Section 4(1) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(1)Where the provisions relating to carriage are required to be amended on account of upgrading of the categorization of a substance, the following shall apply, namely:-(a)where any amendment to these rules and the International Bulk Chemical Code or the Bulk Chemical Code involves changes to the structure, equipment and fittings due to the upgrading of the requirements for the carriage of certain substances, the Central Government may, having regard to each substance, either modify the requirements for their carriage or delay application of such requirements, to ships constructed before such amendment has come into force, for a specified period, if it deems that application of such amendments is unreasonable or impracticable;(b)when the Central Government relaxes application of amended rules under clause (a), it shall submit a report giving details of the ship or ships concerned, the cargoes certified to carry, the trade in which each ship is engaged and the justification for such relaxation, to the Organization for circulation to the State Parties for their information and appropriate action, if any, and reflect such relaxation on the Certificate referred to in rules 7 or 9;(c)Notwithstanding anything contained in clauses (a) and (b), the Central Government may exempt ships from the carriage requirements under rule 11 for ships certified to carry individually identified vegetable oils, identified by relevant footnote in chapter 17 of the International Bulk Chemical Code, provided the ships comply with the following conditions, namely:-(i)subject to the provisions of this rule, the NLS tanker shall meet all requirements for ship type 3 as identified in the International Bulk Chemical Code except for cargo tank location;(A)wing tanks or spaces shall be arranged such that cargo tanks are located inboard of the moulded line of the side shell plating not less than 760 mm;(B)double bottom tanks or spaces shall be arranged such that the distance between the bottom of the cargo tanks and the moulded line of the bottom shell plating measured at right angles to the bottom shell plating is not. less than B/15 (m) or 2.0 m at the centerline, whichever is the less, and the minimum distance shall be 1.0 m;(C)the relevant certificate shall indicate the exemptions so granted.(ii)under this rule, cargo tanks shall be located at the following distances inboard and the entire cargo tank length shall be protected by ballast tanks or spaces other than tanks that carry oil as follows, namely:-
