Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 0] [Entire Act]

Union of India - Subsection

Section 0(31) in The Mumbai Port Trust (Transport, Handling and Storage of Dangerous Goods) Regulations, 2007

31.0The Liquids in this class are liable to polymerise and liberate dangerous gases and heat, possibly resulting in rupture of the receptacle/container. To avoid polymerization, suitable additives or inhibitors if required shall be added or other measures taken so as to minimize the risk of polymerization. Utmost precautions and care shall be taken while handling the containers/receptacles holding these liquids. They shall not be dropped, bumped, rolled or otherwise mishandled.