Section 17 in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
17. Responsibilities of barge owner or operator.
(1)Barges carrying dangerous goods shall not load different classes of cargoes which are incompatible and shall maintain sufficient segregation between classes when carrying more than two classes, which are compatible and in every case, the instructions given by the Inspector of Dangerous Goods or the competent authority will be complied with.(2)Surface area in holds as well as on deck of barges or lighters carrying dangerous goods should be of non friction and non-sparking type.(3)Lighting of naked lights or open flames on barges carrying dangerous goods at any place is strictly prohibited.(4)A safe distance of 9.0 meters (nine meters) should be maintained between two barges berther alongside at any designated wharf or pier.(5)Two or more barges will not be Double-Banked while loading or discharging unless permitted by the competent authority.
