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[Cites 0, Cited by 0] [Section 18(5)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(5)(b) in The Ammonium Nitrate Rules, 2012

(b)the master of every ship carrying Ammonium Nitrate shall deliver to the pilot before entering any port, a written declaration in Form CE-1, under Part 4 of Schedule II, provided that if in anticipation of a ship's arrival, the agent for such ship delivers to the Conservator of the port a written declaration, as aforesaid under his signature, no such declaration need to be made by master of the ship;