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State of Odisha - Section

Section 1 in The Regulations on the Handling of Freight Containers Containing Dangerous/ Hazardous Cargo at Paradip Port, 1986

1. Short title.

- These Regulations may be called as "The Regulations on the Handling of Freight Containers Containing Dangerous/Hazardous Cargo at Paradip Port, 1986."
1.2Definitions. - For the purpose of these Regulations-
1.2.1. "Freight Container" for dangerous cargo hereinafter called 'Container' means an article of transport equipment specially designed and constructed for the purpose of transport of dangerous goods by one or more modes of transport;
Note. - Containers used for the carriage of dangerous/hazardous cargo shall be of adequate strength to resist the possible stress imposed by the conditions of the services in which they are employed and they shall be properly and regularly maintained.
1.2.2. "Closed Container" means a container which can be laden only through one or more doors in the side or end walls;
1.2.3. "Open to Container" means a container with the bottom, side and end walls, tub having no roof;
1.2.4. "Tank Container" means container especially built for transport and distribution of liquids and gases in bulk in accordance with such conditions as may be required;
1.2.5. "Platform Container" means a type of loadable platform having the same overall external length and width as the base of series Containers and equipped with top and bottom corner fitting located as on these Containers, so that some of the same securing and lifting devices may be used;
1.2.6. "Container Space" means a space occupied by one Container equivalent to TEU. One TEU measures 6.1 Mts x 2.4 Mts., This span may be occupied by a natural Container or Containers;
1.2.7. "Container Parking Yard" means the Yard in which the Containers are stacked.
1.2.8. "Container Handling Equipments" means the equipments used for safe handling of Containers such as Transfer Cranes, Toplift Trucks, Fork Lift Trucks or any other equipments fitted with special devices for lifting Containers;
1.2.9. "Container Ship" means a ship in which the Containers are loaded either below the deck or above deck and shall also include Container oriented Ships handling Cargo in break bulk form;
1.2.10. "Dangerous Cargo Shed" means a specially constructed shad used for keeping dangerous hazardous cargo;
1.2.11. "I.M.O. (IMO)" means International Maritime Organisation;
1.2.12. "IMO Code" means the Code of Practice Published by the International Maritime Organisation on the International Maritime Dangerous Goods;
1.2.13. "Loading and Unloading" refer to the placing of a Container aboard a Ship and to its removal therefrom;
1.2.14. "Packages" refer to receptacles for dangerous goods and receptacles containing dangerous/hazardous cargo;
1.2.15. "Packing and unpacking" refer to the placing of packages containing dangerous/hazardous cargo into a container and their removal therefrom;
1.2.16. "Stuffing and Destufing" means filling up the containers with cargo and removal of cargo from the container;
1.2.17. "Transport Tractor-Trailer" means a combination of Transport tractor with trailer coupled together permanently or temporarily designed primarily for the transportation of goods by road.
1.3Dangerous/Hazardous Cargo. - For the purpose of this regulation, the dangerous/hazardous cargo shall cover all substances classified by the International Maritime Dangerous Goods Code by the International. Maritime Organisation, London.
1.4Classification of dangerous/Hazardous Goods. - For the purpose of this regulation, Dangerous/Hazardous Goods will be divided into the following classes. These classes are based on the I.M.D.G. Code classifications :-
Class 1 - Explosives
Class 2 - Gases, Compressed, Liquified or dissolve under pressure.
Class 3 - Inflammable Liquids
Class 4.1 - Inflammable Solids
Class 4.2 - Substances liable to spontaneous combustion
Class 4.3 - Substances which in contact with water emit inflammablegasses.
Class 5.1 - Oxidising Substances
Class 5.2 - Organic Peroxides
Class 6.1 - Poisonous (Toxic, substances)
Class 6.2 - Infectious substances
Class 7 - Radio-active substances
Class 8 - Corrosives
Class 9 - Miscellaneous dangerous substances, i.e. any other substanceswhich experience has shown or may be show to be of such dangerouscharacter as to be treated as Dangerous Goods.