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]

State of Odisha - Section

Section 7 in The Gopalpur Port Rules, 1987

7. Regulation relating to handling of cargo/passenger by vessels.

(1)The plying of catamaranas, flats, cargo, passenger and other boats, whether for hire or not and whether regularly or only occasionally, in or partly within and partly without the port, and the quantity of cargo or number of passengers to be carried by any such vessel, shall be subject to such regulations as may be laid down from time to time by the Government and owners of such boats shall be subject to the control of the Conservator, and shall carry out at all times all orders issued by him in connection with the plying of their boats and which are not inconsistent with the regulations issued by Government.
(2)No vessel's anchor shall be weighed and no vessel's engine shall be moved while passengers are embarking or disembarking-
(a)gangways over which passengers embark and disembark to and from the shore shall consist of not less than two widths of planking securely fastened together of a total width of not less than 2 feet and a portable handrail provided for such gangway;
(b)gangways over which passengers embark and disembark to or from pontoons or jetties shall be so constructed as to form one unit with a total width of not less than 2 feet and shall be fitted with a fixed Guardrail on each side;
(c)where practicable two gangways shall be provided, one for embarking or disembarking passengers and the other for loading or discharging cargo, if it is not practicable to provide two gangways, on no account may passengers be embarked or disembarked and cargo loaded or discharged at the same time over the same gangways;
(d)every vessel fitted with electric light shall be provided with a cluster of flood lights placed on each side of the vessel in such a Position so as to illuminate the passenger gangway at whatever place passengers are landed or embarked. Vessels not fitted with electric lights shall be provided with efficient oil lamps to illuminate the passengers' gangway.
(3)When cargo is being loaded into or unloaded from a vessel through any of her hatchways the longitudinal and athwartship beems and hatch covers of such hatchways shall be secured in such a manner as will prevent them from failing into the hold.