Section 3 in The Merchant Shipping (Prevention of Pollution by Harmful Substances Carried by Sea in Packaged Form) Rules, 2010
3. Carriage of harmful substances.
(1)The carriage of harmful substances by ship is prohibited except in accordance with the provisions of these rules.(2)Every ship canying harmful substances in packaged form shall comply with the requirements of the IMDG Code.(3)For the purposes of these rules, empty packaging which have already been used previously for the carriage of harmful substances shall themselves be treated as harmful substances unless adequate precautions have been taken to ensure that they contain no residue that is harmful to the marine environment.(4)The provisions of these rules shall not apply to ship's stores and equipment.
