Section 3(1) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(1)The requirements relating to discharge under these rules shall not apply to the discharge into the sea of noxious liquid substances or mixtures containing such substances when such discharge -(a)is necessary for the purpose of securing the safety of a ship or saving life at sea;(b)results from damage to a ship or its equipment provided that all reasonable precautions for the purpose of preventing or minimizing such discharge have been taken after the occurrence of the damage or discovery of the discharge and except where the owner or the master has acted either with intent to cause the damage, or recklessly with knowledge that the damage would probably result; or(c)is approved by the Central Government, when being used for the purpose of combating specific pollution incidents in order to minimize the damage from pollution:Provided that any such discharge shall be subject to the approval of any Government in whose jurisdiction it is contemplated such discharge shall occur.
