Section 3(1) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(1)Any ship such as hydrofoil, air-cushion vehicle, near-surface craft, submarine craft, etc., the constructional features of which are such as to render compliance with of any of the provisions of Chapter III and IV of these rules relating to construction and equipment, unreasonable or impracticable may be exempted by the Central Government from the provisions:Provided that the construction and equipment of such ship shall provide equipment protection against pollution by oil, having regard to the services for which it is intended.
