Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30(6)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(6)(e) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(e)oil tankers delivered on or before 31st December, 1979, as defined in sub-rule (44) of (rule lA, at sea dirty ballast water or oil-contaminated water from cargo tank areas may be discharged below the waterline, sub-sequent to or in lieu of the discharge, by the method referred to in clause (d) of sub-rule (6):