Section 7 in Cochin Port Trust (Handling Freight Containers Carrying Dangerous or Hazardous Cargo) Regulations, 2019
7. Advance Notification.
(1)The Master or the ship owner or agent must inform the port authority at least fourty eight hours prior to arrival of the ship of the dangerous or hazardous goods in the containers aboard the ship and those to be discharged at the port.(2)The intention to land or load dangerous or hazardous cargo shall be given by the steamer agents or consignors or consignees in an application made in triplicate to the Deputy Conservator for seeking permission at least fourty-eight hours in advance and such application shall include a complete list of all substances with their true chemical name and International Maritime Dangerous Goods Code Number:Provided that one copy of each such application and its enclosure shall be given to the Deputy Conservator, Container Terminal Manager and Traffic Manager and such list shall furnish complete details including their full technical names, quantities, mode of packaging, International Maritime Dangerous Goods classification, if known and such other relevant data:Provided further that the items included in the list shall be serially numbered for reference and follow up correspondence.(3)An application for issue of permits for inflammable liquids including petroleum as defined in clause (a) of section 2 of the Petroleum Act, 1934 (30 of 1934), shall contain the information in respect of flash points of such liquids and whether such liquids are miscible with water or not.(4)In addition to the documents as specified in this regulation, the Deputy Conservator and Container Terminal Manager shall be provided with the information regarding transit cargo of dangerous or hazardous goods containers carried by each ship.(5)In the case of export, the intention to export dangerous or hazardous cargoes through containers shall be advised to the port authority prior to their delivery to the berth at least fourty eight hours in advance and permission obtained from the Deputy Conservator.(6)In the case of cargo in transit, the same prohibitions and restrictions as applicable in respect of dangerous or hazardous cargo for loading or unloading shall be applicable.
