Section 19(1) in Cochin Port Trust (Handling Freight Containers Carrying Dangerous or Hazardous Cargo) Regulations, 2019
(1)The following special fire fighting provisions shall be made in the designated areas where dangerous or hazardous cargo containers are kept, namely: -(a)the provision of all fire fighting equipment as required by national or local regulations in properly maintained and fully operational condition;(b)the provision of clear information as to emergency routines to be followed and a regular practice of such routines;(c)good liaison between the container base and the local fire brigade so that the fire service shall be readily available at all times;(d)good housekeeping and cleanliness shall be ensured since patches of oil mixed with the sawdust are potential sources of ignition and heaps of rubbish can be readily ignited, and piles of dunnage can assist in the rapid spread of the fire;(e)proper care shall be taken to minimize sources of ignition such as smoking, unprotected or ill maintained electrical installations or main equipment;(f)proper care of machinery and its operations particularly when refueling; and(g)clear access to fire appliances within the premises shall be maintained and its route kept clear at all times to enable emergency vehicles to reach the area.
