Section 17 in Cochin Port Trust (Handling Freight Containers Carrying Dangerous or Hazardous Cargo) Regulations, 2019
17. De-stuffing of dangerous or hazardous cargoes.
(1)Notification of import of dangerous cargo must be given to the concerned port authority by the consignee or importer or his agent prior to the arrival of the container within the port.(2)While destuffing dangerous or hazardous cargoes, the following procedure shall be followed, namely: -(i)dangerous cargo containers shall be destuffed with care always bearing in mind that the cargo may have been damaged in transit and before the doors are opened, this possibility shall be borne in mind in relation to the properties of the cargo and if there is evidence that such damage has occurred, expert advice must be sought before commencing destuffing of the container;(ii)if cargo is destuffed and checked, it must be separated according to its class and placed in the correct storage area and any discrepancy in respect of marks, labels or type of packaging must be reported to the supervisor and the operating company shall be advised at the earliest opportunity;(iii)areas for the storing of the various classes shall be clearly defined and where possible, there shall be an outside stowage provided the packaging is suitable and in any event, dangerous goods shall be set apart from the general cargo within the transit shed;(iv)removal of imported dangerous cargo must be effected immediately;(v)all dangerous cargo labels shall be removed as soon as the container can be declared non-hazardous;(vi)Less than Container Load containers containing part International Maritime Organization cargo shall be permitted to be de-stuffed in port's Container Freight Station;(vii)International Maritime Organization cargo shall not be stored in the Port's Container Freight Station;(viii)Full Container Load containers are permitted for direct delivery;(ix)Less than Container Load containers for de-stuffing are to be placed at noted area marked for placement of International Maritime Organization containers at Port Container Freight Station with proper labels on all sides;(x)permission for de-stuffing shall be obtained from Deputy Conservator or his authorised deputies; and(xi)International Maritime Organization cargo shall be delivered either in the containers or designated trucks, which shall observe the applicable motor vehicle rules for road transportation.
