Section 19 — Obligations on part of ship owner.

(1) The owner of a ship which is intended to be recycled within the territory of India shall--- (i) give an advance intimation to the Maritime Rescue Co-ordination Centre and the Competent Authority about the date of arrival, in such manner as may be prescribed; (ii) clear all port dues, if any, upon arriving at the port and submit the documents as specified in the regulations; and (iii) keep the ship clear of cargo residues and shall minimise any remaining fuel oil and wastes on board. (2) The owner of a tanker which is intended to be recycled within the territory of India shall fulfil such conditions for safe-for-entry or safe-for-hotwork or both, as specified by the regulations.

Official Hindi (PDF) ↗

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