Section 27(1) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
(1)The owner or agent or Master of a vessel wishing to discharge dangerous goods shall submit to the competent authority the following documents at least 48 hours (forty eight hours) in advance before the vessel's dangerous goods arrival in port.(a)Application for discharging or loading dangerous goods (Form-I as specifIed in Schedule-I)(b)Dangerous Goods Declaration (Form-II as specified in Schedule-I)(c)Multimodal Dangerous Goods form (Form-III as specifIed in Schedule-I)(d)Dangerous Goods Declaration (Form-IV in case of import of gas cylinder as specified in Schedule-I)(e)A detailed stowage plan dealing with dangerous goods and their location on board shall be given.(f)Transport Emergency Card (TREMCARD)
