Section 112 in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
112. Emergency action plans .-All the ports shall have an approved emergency action plan acceptable to the Chief Inspector to handle the emergencies like,--
(a)fires and explosions;(b)collapse of lifting appliances, buildings, sheds, etc;(c)gas leakages and spillage of dangerous goods;(d)drowning of dock workers, sinking of vessels, retrieval of transport equipment from dock basins; and(e)floods, storms and other natural calamities.
