Section 4(3) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(3)The provisions of sub-rule (2) shall only apply to a ship constructed before 1st July 1986, if-(a)each time a tank containing category X, Y or Z substances or mixtures is to be washed or ballasted, the tank is washed in accordance with a pre-wash procedure in accordance with Schedule-IV and the tank washings are discharged to a reception facility;(b)subsequent washings or ballast water are discharged to a reception facility or at sea in accordance with other provisions of these rules;(c)the adequacy of the reception facilities at the ports or terminals referred to in clauses (a) and (b) of sub-rule (2), for the purpose of this rule, is approved by the Central Government within India or, as the case may be, by the Government of Stale Party within which such ports or terminals are situated;(d)in the case of ships engaged in voyages to ports or terminals under the jurisdiction of other States Parties, the Central Government communicates to the Organization, for circulation to the State Parties, particulars of the exemption, for their information and appropriate action, if any; and(e)the certificate required under these rules is endorsed to the effect that the ships is solely engaged in such restricted voyages.
