Section 7 in The Merchant Shipping (Prevention of Pollution by Garbage From Ships) Rules, 2009
7. Reception facilities.
(1)The Central Government shall ensure that adequate reception facilities are provided at ports and terminals for the reception of garbage, without causing undue delay to ships in accordance with the provisions of Section 356-1 and according to the needs of the ships using them.(2)The Central Government shall notify the International Maritime Organisation for transmission to the State Parties concerned of all cases where facilities provided under these rules are alleged to he inadequate.(3)The Central Government shall,-----(a)in respect of ships which depart en route to or arrive from the Antarctica Area, ensure that adequate facilities are provided as soon as practicable for the reception of garbage from all ships, without causing undue delay, and according to the needs of the ships using them;(b)ensure that all ships entitled to fly its flag, before entering the Antarctic area, have sufficient capacity on board for the retention of all garbage while operating in such area and have concluded arrangements to discharge such garbage at a reception facility after leaving that area.
