Section 3(1) in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010
(1)The following ships engaged in voyages shall be under obligation to prevent pollution of sea by sewage from ships and shall comply with the provisions of these rules, namely;(a)new ships of four hundred gross tonnage and above;(b)new ships of less than four hundred gross tonnage which are certified to carry more than fifteen persons;(c)existing ships of four hundred gross tonnage and above, five years after the date of 27th day of September 2003;(d)existing ships of less than four hundred gross tonnage which are certified to carry more than fifteen persons, five years after the date of 27th day of September, 2003.
