Section 17(3) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(3)In the case of ships to which the provisions of the Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2009 also applies, such a plan may be combined with the shipboard oil pollution emergency plan required thereunder and in such case, the title of such a plan shall be "Shipboard marine pollution emergency plan".
