Section 5(4) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
(4)Commencement of cargo discharging or loading - (a) The Master or agent shall submit a ship shore checklist in Form-V as specified in Schedule-I to the competent authority prior to handling of dangerous goods by his vessel in Port.(b)The vessel may commence discharging and or loading of dangerous goods only after obtaining instructions from the competent authority as specified in sub-regulation (iii) of regulation 5 and after the competent authority or Inspector of dangerous goods has satisfied himself of the correctness of the checklist and any other declaration made by the owner or agent or Master.
