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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(a) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

(a)The owner or agent of a vessel shall apply to discharge or load dangerous goods to the competent authority with the following documents at least 48 hours (forty eight hours) in advance before the vessel's arrival in Port :
(i)Application for discharging or loading dangerous goods as specified in Form-I of Schedule-I.
(ii)Dangerous goods declaration as specified in Form-II of Schedule-I.
(iii)Multimodal dangerous goods as specified in Form III of Schedule-I.
(iv)Dangerous goods declaration Form IV-in case of import of gas cylinder as specified in Schedule-I.
(v)A detailed stowage plan dealing with dangerous goods and their location on board shall be given.
(vi)Container packing certificate for export cargo only if required.
(vii)Transport Emergency Card (TREM CARD).