Section 38 in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
38. Reception facilities outside special areas.
(1)The Central Government shall ensure the provision of reception facilities' at oil loading terminals, repair ports, and in other ports in which ships have oily residues to discharge, for the reception of such residues and oily mixtures as remain from oil tankers and other ships, which shall be adequate to meet the needs of the ships using them without causing undue delay to ships.(2)Reception facilities referred to in sub-rule (1) shall be provided in-(a)all ports and terminals in which crude oil is loaded into oil tankers where such tankers have, immediately prior to arrival, completed a ballast voyage of not more than 72 hours or not more than 1200 nautical miles;(b)all ports and terminals in which oil other than crude oil in bulk is loaded at an average quantity of more than one thousand tonnes per day;(c)all ports having ship repair yards or tank cleaning facilities;(d)all ports and terminals which handle ships provided with the sludge tank as required by rule 12;(e)all ports in respect of oily bilge waters and other residues which cannot be discharged in accordance with rule 15; and,(f)all loading ports for bulk cargoes in respect of oil residues froIl1 combination carriers which cannot be discharged in accordance with rule 34.(3)The capacity for the reception facilities shall be as follows, namely:-(a)crude oil loading terminals shall have sufficient reception facilities to receive oil and oily mixtures which cannot be discharged in accordance with the provision of sub-rule (1) of rule 34 from all oil tankers on voyages as described in clause (a) of sub-rule (2);(b)loading ports and terminals referred to in clause (b) of sub-rule (2) shall have sufficient reception facilities to receive oil and oily mixtures which cannot be discharged in accordance with the provisions of sub-rule (1) of rule 34 from oil tankers which load oil other than crude oil in bulk;(c)all ports having ship repair yards or tank cleaning facilities shall fiVe sufficient reception facilities to receive all residues and oily mixtures which remain on board for disposal from ships prior to entering such yards or facilities;(d)all facilities provided in ports and terminals under clause (d) of sub-rule (2) shall be sufficient to receive all residues retained according to rule 12 from all ships that may reasonably be expected to call at such ports and terminals;(e)all facilities provided in ports and terminals under these rules shall be sufficient to receive oily bilge waters and other residues which cannot be discharged in accordance with rule 15;(f)the facilities provided in loading ports for bulk cargoes shall take into account the special problems of combination carriers as appropriate.(4)The Central Government shall ensure that all ships entitled to fly its flag shall, before entering the Antarctic area, be fitted with tank or tanks of sufficient capacity on board for the retention of all sludge, dirty ballast, tank washing water and other oily residues and mixtures while operating in that area and have concluded arrangements to discharge such oily residues at a reception facility after leaving that area.(5)The Central Government shall notify the Organization for transmission to the Parties concerned of all cases where the facilities provided under this regulation are alleged to be inadequate.Chapter - VII Special Requirements for Fixed or Floating Platform
