Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 4 in Cochin Port Trust (Handling Freight Containers Carrying Dangerous or Hazardous Cargo) Regulations, 2019

4. Classification of Dangerous or Hazardous Goods.

- For the purposes of these regulations, dangerous or hazardous goods shall be divided into the following classes based on the International Maritime Dangerous Goods Code classifications, namely:-Class 1 - Explosives;Class 2 - Gases compressed; liquefied or dissolved under pressure;Class 3 - Inflammable liquids;Class 4 - Flammable Solids;Class 4.1 - Flammable solids (including self reactive substances and solid desensitized explosives) ;Class 4.2 - Substances liable to spontaneous combustion;Class 4.3 - Substances, which in contact with water emit inflammable gases;Class 5.1 - Oxidizing substances;Class 5.2 - Organic Peroxides;Class 6.1 - Poisonous (Toxic) substances;Class 6.2 - Infectious substances;Class 7 - Radio-active substances;Class 8 - Corrosives;Class 9 - Miscellaneous dangerous substances and articles, i.e., any other substance which experience has shown or may show to be of such dangerous character as to be treated as dangerous goods.