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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(5) in Cochin Port Trust (Handling Freight Containers Carrying Dangerous or Hazardous Cargo) Regulations, 2019

(5)While stuffing and securing containers, -
(a)special care shall be taken during handling to ensure that the packages or receptacles are not damaged;
(b)if a package containing dangerous cargo is damaged during handling and the contents leak out, the immediate area shall be evacuated until the hazard potential can be assessed and such damaged packages shall not be transported;
(c)no repacking shall be done within the port premises and if leakage from dangerous cargo is likely to cause any explosion, spontaneous combustion, poisoning or similar danger, personnel shall immediately be moved to safe place and the emergency response organization including the fire service, medical services and pollution control organization shall be notified as necessary;
(d)dangerous goods shall not be stuffed in the same container with incompatible substances;
(e)dangerous goods, which may suffer damage by taint, odour or contamination to other products, shall not be stuffed in the same container as goods;
(f)when dangerous cargo, particularly those from Class 6.1 (Poisons) and Class 8 (Corrosives) are handled, consumption of any form of food or drink shall be prohibited;
(g)special packing instructions detailed on individual packages or otherwise available must be strictly observed and goods marked "Protect from Frost" shall be stowed away from the walls of the container; and
(h)goods marked "this way up" shall be packed accordingly and when dangerous goods consignment forms only part of the load of a container, it shall be stuffed so as to be accessible from the doors of the container.