Section 356C(3) in The Merchant Shipping (Amendment) Act, 2003
(3)No Indian oil tanker or other Indian ship to which Annexure IV of the Convention applies shall proceed to sea except with a certificate issued by the Central Government, to be called an international sewage pollution prevention certificate, in such form, for such duration and subject to such conditions as may be prescribed. Explanation.- For the purposes of this sub- section," sewage" means-(i)drainage and other waste from any form of toilets, urinals and water closet scuppers;(ii)drainage from medical premises (dispensary, sick bay and other like places) via wash basins, wash tubs and scuppers located in such premises;(iii)drainage from spaces containing living animals; or(iv)other waste water when mixed with the drainages specified above.
