Section 1A(28) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010
(28)"major conversion" means a conversion of a ship -(i)which substantially alters the dimensions or carrying capacity of the ship; or(ii)which changes the type of the ship; or(iii)the intent of which, in the opinion of the Director General, is substantially to prolong its life; or(iv)which otherwise so alters the ship that, if it were a new ship, it would have been subjected to the provisions of these rules 'applicable to ships delivered after the 31st December, 1979, as defined in clause (45) and not to existing ships delivered on or before 31st December 1979, as defined in clause (46);but does not include-;(i)conversion of an oil tanker of twenty thousand tons dead weight and above delivered on or before the 1st June, 1982, as defined in clause (33), to meet the requirements of rule 18; and:(ii)conversion of an oil tanker delivered before the 6th July 1996, as defined in clause (35) to meet the requirements of rules 19 and 20.
