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State of Odisha - Section

Section 2 in The Regulations on the Handling of Freight Containers Containing Dangerous/ Hazardous Cargo at Paradip Port, 1986

2. General acceptability of ships carrying Dangerous/Hazardous Containers into the Port.

- 2.1. All dangerous/hazardous cargo entering the Port area must be classified, packaged, labelled and/or marked in accordance with the IMO Code and be declared by the Ship/Shipper accordingly. The container shall also be marked as such and shall be accompanied by a Packing Certificate issued by the Operating Company including the contents.
2.2Stowage. - No ship carrying containers carrying dangerous/hazardous cargo on board shall enter the Port unless the containers are stowed and so documented according to Section 12 of IMO Code as applicable.