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

State of Odisha - Subsection

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

7.2.2. Information shall be provided by the Shipper about the hazardous properties of the dangerous cargo to be handled. The shipper shall also ensure that dangerous cargoes are stuffed, marked and labelled in accordance with the IMDG Code. Dangerous cargo shall not be handled unless packaged, marked and labelled in accordance with these regulations.