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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(4) in The Regulations on the Handling of Freight Containers Containing Dangerous/ Hazardous Cargo at Paradip Port, 1986

4.2Exports. - The intention to export dangerous/hazardous cargoes through containers shall be advised to the Port Authority prior to their delivery to the berth at least 48 hours in advance and permission obtained from the Deputy Port Conservator before the dangerous/ hazardous cargo to be stuffed in containers are moved into the Port.