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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(10) in The Regulations on the Handling of Freight Containers Containing Dangerous/ Hazardous Cargo at Paradip Port, 1986

10.0General advice on receipt of containers containing dangerous/ hazardous cargoes for stuffing/destuffing.- Containers containing dangerous cargo shall be destuffed with care, always bearing in mind that the cargo may have been damaged in transit. Before the doors are opened this possibility shall be borne in mind in relation to the properties of the cargo. For example, depending on the contents of the container, there may exist the possibility that leakage has caused an unsafe concentration of rotic, inflammable or explosive vapour, or to have produced an oxygen enriched (or depleted) atmosphere. If there is evidence that damage has occurred and such a condition exists, expert advice must be sought before commencing to destuff the containers.