Section 13(d) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(d)Exemption for a pre-wash - On request of the ship's master, an exemption for a pre-wash may be granted by the Central Government, where it is satisfied that-(i)the unloaded tank is to be reloaded with the same substance or another substance compatible with the previous one and that the tank will not be washed or ballasted prior to loading; or(ii)the unloaded tank is neither washed nor ballasted at sea and the pre-wash, in accordance with the applicable rule shall be carried out at another port provided that it has been confirmed in writing that a reception facility at that port is available and is adequate for such a purpose; or(iii)the cargo residues shall be removed by a ventilation procedure approved by the Central Government in accordance with Schedule-V;
