Section 4(2) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010
(2)Subject to the provisions of sub-rule (3), the provisions of sub-rule (1) of rule 12 shall not apply to ship constructed before 1st July, 1986 which is engaged in restricted voyages as determined by the Central Government between:(a)ports or terminals within a State Party; or(b)ports or terminals of States Parties.
