Section 33(2) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(2)The crude oil washing installation and associated equipment and arrangements (including qualification of personnel) shall comply with the requirements specified by the Central Government on the basis of the specifications for Design, Operation and Control of Crude Oil Washing Systems adopted by the Organisation:Provided that when a ship is not required to be so equipped under sub-rule (l) but is equipped with crude oil washing shall-comply with the safety aspects of the above mentioned specifications adopted by the Organisation:
