Section 2(6) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(6)The provisions of sub-rule (5) shall apply only when the ports or terminals where cargo is loaded on such voyages are provided with reception facilities adequate for the reception and treatment of all the ballast and tank washing water from oil tankers using them and 'all of the following conditions are complied with-(a)subject to the exceptions provided for in rule 4, all ballast water, including the clean ballast water, and tank washing residues are retained on board and transmitted to the' reception facilities and appropriate entry in the Oil Record Book Part II referred to in rule 36 is endorsed by the competent Port Sate Authority;(b)an agreement has been entered between the Central Government and the Government of the Port States referred to in clause (a) and (b) of sub-rule (5) concerning the use of an oil tanker delivered on or before the 1st June, 1982, as defined in clause (33) of rule lA, for a specific trade;(c)the adequacy of the reception facilities in accordance with the relevant provisions of these rules at such ports and terminals, for the purposes of these rules, is approved by the Governments of the State Parties to the Convention within which such ports or terminal are situated; and(d)the International Oil Pollution Prevention' Certificate is endorsed to the effect that the oil tanker is solely engaged in such specific trade.
