Section 6 in Cochin Port Trust (Handling Freight Containers Carrying Dangerous or Hazardous Cargo) Regulations, 2019
6. Restriction on entry of ships carrying certain classes and quantities of dangerous or hazardous cargo.
(1)Ships carrying explosives shall be allowed only at such of the anchorages or areas notified by the concerned port authorities except in such quantities as may be permitted to be handled inside the port area under the applicable law for the time being in force.(2)No cylinder containing gases compressed, liquefied or dissolved under pressure shall be permitted to be brought inside the port unless such cylinders are permitted for import or export by the Chief Controller of Explosives.(3)Dangerous goods in tank containers of the following class and type of commodity shall be limited aboard any ship to such quantity as may be notified by the port authorities, namely: -Class 2 - Liquefied, Inflammable or Poisonous Gases;Class 3.1 - Inflammable Liquids e.g. Carbon Disulphide;Class 4.2 - Spontaneously Combustible Liquids e.g. Aluminium Alkyls;Class 6 - Tetra-methyl Lead (Fuel Additives);Class 6.1 - Poisonous (Toxic) substances;Class 6.2 - Infectious substances;Class 8 - Corrosives;Class 9 - Miscellaneous dangerous substances;(4)In all such cases, handling of tank containers shall be limited to day light hours and subject to the consignee taking delivery from the port premises and they shall not be deposited for any length of time within the port premises.(5)The Deputy Conservator or officer responsible for the safety of the port or any authorized representative specially nominated by him for the regulation of the dangerous or hazardous cargo in the port shall be the sole authority to give permission for landing or loading dangerous or hazardous cargo in containers.
