Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010


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Section
 Section Title
  INTRODUCTION
  1 Short title and commencement View Judgements
  title CHAPTER I : GENERAL View Judgements
  1A Definitions View Judgements
  2 Obligation to prevent pollution of sea by noxious liquid substances View Judgements
  3 Exceptions View Judgements
  4 Exemptions View Judgements
  5 Equivalents View Judgements
  title CHAPTER II : CATEGORIZATION OF NOXIOUS LIQUID SUBSTANCES View Judgements
  6 Categorization and listing of Noxious Liquid Substances and other substances View Judgements
  title CHAPTER III : SURVEYS AND CERTIFICATION View Judgements
  7 Survey and certification of chemical tankers View Judgements
  8 Surveys View Judgements
  9 Issue, or endorsement of Certificate View Judgements
  10 Duration and validity of Certificate View Judgements
  title CHAPTER IV : DESIGN, CONSTRUCTION, ARRANGEMENT AND EQUIPMENT View Judgements
  11 Design, construction, equipment and operations View Judgements
  12 Pumping, piping, unloading arrangements and slop tanks View Judgements
  title CHAPTER V : OPERATIONAL DISCHARGES OF RESIDUES OF NOXIOUS LIQUID SUBSTANCES View Judgements
  13 Control of discharges of residues of noxious liquid substances View Judgements
  14 Procedures and Arrangements Manual View Judgements
  15 Cargo record book View Judgements
  title CHAPTER VI : MEASURES OF CONTROL BY PORT STATES View Judgements
  16 Measures of control View Judgements
  title CHAPTER VII : PREVENTION OF POLLUTION ARISING FROM AN INCIDENT INVOLVING NOXIOUS LIQUID SUBSTANCES View Judgements
  17 Shipboard marine pollution emergency plan for noxious liquid substances View Judgements
  title CHAPTER VIII : RECEPTION FACILITIES View Judgements
  18 Reception facilities and cargo unloading terminal arrangements View Judgements
  19 Fees View Judgements
  20 Penalty View Judgements



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