Section 15(1) in Cochin Port Trust (Handling Freight Containers Carrying Dangerous or Hazardous Cargo) Regulations, 2019
(1)Those responsible for the stuffing of the dangerous cargo into a container shall provide a Container Stuffing Certificate certifying that it has been properly carried out and embodying the following provisions, namely: -(i)that the container was clean, dry and apparently fit to receive the goods;(ii)no incompatible goods have been stuffed in the container;(iii)all packages have been externally inspected for damage and only dry, sound packages packed;(iv)all packages have been properly stuffed in the container and secured and suitable securing materials used;(v)the container and packages are properly marked and labelled;(vi)the dangerous cargoes in the container are those for which acceptance has been officially obtained with the shipment in question; and(vii)the consignor of the dangerous cargo has in each case issued a dangerous cargo's declaration as to nature of the hazard and that the cargoes are suitably packaged for transport by sea.
